MUSLIM EMPLOYEES CULTURAL ASSOCIATION Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner/Muslim Employees Cultural Association (MECA) has filed instant public interest litigation with the following prayers:

(2.) When the matter came up for consideration, Sri.P.C.Sasidharan, learned Standing Counsel appearing for the Kerala Public Service Commission submitted that the issues raised in the instant Public Interest Litigation is squarely covered by a judgment in Kerala Public Service Commission v. Soumya.C.A. and others reported in 2019 (5) KHC 896. Relevant portion of the aforesaid judgment reads thus:

(3.) Ext.P4 and P5 referred to by the writ petitioner is extracted hereunder: Translated version of Ext.P4 reads as under: