VISHNU VELAYUDHAN Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) These Original petitions are filed challenging two orders of the Kerala Administrative Tribunal. O.P (KAT) No.358/2019 has been filed challenging order dated 24-07-2019 in OA (EKM) No.1858/2018, while O.P (KAT) No.378/2019 has been filed challenging order dated 22-08- 2019 in OA No.1878/2018. The sole applicant in OA (EKM) No.1858/2018 is the petitioner in O.P (KAT) No.358/2019 while the applicants 1 to 4 in OA No.1878/2018 are the petitioners in O.P (KAT) No.378/2019.

(2.) The brief facts are that the petitioners in both cases applied for selection to the post of Veterinary Surgeon Grade-II in a Special Recruitment conducted by the Kerala Public Service Commission for filling up 3 posts from members of the Scheduled Caste Community (Category No.607/2017) and 9 posts from members of the Scheduled Tribe Community (Category No.608/2017). The sole controversy in the case arises from the following stipulation against 'method of appointment' in the said notification: -

(3.) We have heard Adv. Julian Xavier, the learned counsel for the petitioners, Sri. P.C. Sasidharan, learned Standing Counsel for the Public Service Commission and Sri. E. Narayanan, the learned counsel appearing for respondents 2 to 6 in both the original petitions.