DALIYA M.S. Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Appellants are aggrieved by the judgment dated 03.09.2019 in W.P.(C) No.42078/2017 of the learned Single Judge. The appellants as writ petitioners filed the said writ petition seeking to set aside Exts.P11 to P14 and to command the 1st respondent to accept the applications of the appellants and to include them in the short list for further selection process to the post of Computer Programmer- cum-Operator.

(2.) The 1st respondent-Kerala Public Service Commission issued Ext.P1 notification dated 15.11.2013 inviting applications for selection and appointment to the post of "Computer Programmer-cum-Operator" in the Kerala State Beverages (Manufacturing and Marketing) Corporation Ltd. The qualifications prescribed for the post were as follows:-

(3.) A written test was conducted on 19.11.2014. After the written test, the 1 st respondent directed the appellants to upload their experience certificate in prescribed format. The appellants accordingly uploaded Exts.P11 to P14 experience certificates.