K SADANANDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) IN both these writ petitions, in which the facts arc more or less common, the question that arises for consideration is as to whether any fundamental rights guaranteed to the petitioners, under Article 16 of the Constitution, have been in any way, violated.

(2.) IN response to the notification published in the State Gazette, calling for applications for direct recruitment to a few posts to Probationary Sub-Inspectors of police, both the petitioners had applied for selection to the said post.

(3.) THE Public Service Commission interviewed the various applicants, including the two petitioners, and selected among others, the petitioners also for recruitment as probationary Sub-Inspectors of Police, in the Police Department.