SATHEESH Vs. PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Petitioner was an applicant to the post of reserve driver in the service of the K.S.R.T.C. when the first respondent Public Service Commission initiated recruitment to that post. The petitioner was admitted to written test. Thereafter applications were scrutinised. It was found that petitioner did not possess the required qualification in so far as he did not complete 3 years after acquiring licence to drive heavy passenger vehicle and as he did not have an endorsement in the driving licence to drive heavy goods vehicle. Ext. P2 is the communication stating the reason rejecting his application. The petitioner filed an appeal Ext. P4. But it did not produce any result. Therefore he approached this court seeking to quash Ext. P2 and to consider him for appointment. During the pendency of the Original Petition, the petitioner was interviewed. And he had been given due ranking subject to the result of the Original Petition.

(2.) Now the question that arises for consideration is whether the petitioner is qualified in terms of the notification.

(3.) It is contended by the counsel for the Public Service Commission that pursuant to Ext. P2, the petitioner submitted the relevant document and the Public Service Commission found out that defects noted in Ext. P2 were not real defects. But at the same time a further defect was noticed that the petitioner did not have as on the last date fixed to file application seven years total currency of his driving licence.