KRISHNASHRI B Vs. K P S C

JUDGEMENT

(1.) The refusal on the part of the second respondent, the Chief Superintendent, Test Centre, Vocational Higher Secondary School, Chottanikkara, who was supervising the test for selection to the post of Higher Secondary School Teacher, in the centre at Higher Secondary School, Chottanikkara to accept the identity card issued by the Employees State Insurance Corporation in favour of the petitioner, has resulted in the petitioner approaching this Court. The plea raised by the petitioner is that such identity cards are well accepted for various purposes, and hence the petitioner should have been allowed to participate in the test.

(2.) As per Ext. P-1 Hall Ticket, the petitioner was admitted for the written examination for appointment to the post of Higher Secondary School Teacher (Computer Science/Computer Application) Senior and Junior, to be held on 1-9-2011. Ext. P-2 is the copy of the identity card issued by the Employees State Insurance Corporation.

(3.) The petitioner contends that the identity card contained all details of the petitioner including the photograph. It is pointed out that the said card is issued for the beneficiaries of the Scheme, who are not assessees to the income tax, whereas income tax assessees are having PAN cards. Accordingly, it is contended that an authority which accepts PAN card as a valid ID proof, is legally bound to accept the E.S.I. identity card as a valid ID proof. The said card was issued while the petitioner was working as an employee in one of the institutions in Technopark, Thiruvananthapuram.