KERALA PUBLIC SERVICE COMMISSION Vs. MURALEEKRISHNAN.C.R.

JUDGEMENT

(1.) This O.P (KAT) is filed by the Kerala Public Service Commission (herein after referred to as 'KPSC' for short), challenging Ext.P3 order of the Kerala Administrative Tribunal in O.A(EKM) No.2920 of 2017, by which, a direction had been issued to the KPSC to issue a certificate of having successfully completed the Account Test (Lower) to the respondent, who was the Applicant before the Tribunal. It was the case of the respondent that since he had been successful in the test relating to the Kerala Service Rules (KSR Paper-II) in the Executive officers test and since he had cleared all papers other than KSR in the Account Test Lower, he was entitled to a declaration that he was successful in the Account Test (Lower).

(2.) The application submitted by the respondent for issuance of the certificate was rejected by the KPSC on the ground that he has not passed in all the papers of Account Test (Lower) Exam and Account Test for Executive Officers in the Kerala Service Rules (KSR for short) cannot be treated as equivalent to Account Test (Lower).

(3.) The respondent joined as Assistant Engineer in the Municipal Common Service on 02.03.2007 and he was provisionally promoted as Assistant Executive Engineer on 16.06.2015 and was working in Local Self Government Department Sub Division, Wandoor in Malappuram District.