RAMADEVAN PILLAI Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) THE petitioner has filed this Writ Petition aggrieved by the action of the 1st respondent in not including his name in the final rank list for the post of Reserve Driver of the 2nd respondent Corporation. THE 1st respondent had invited applications for appointment to the post of Reserve Driver. THE petitioner was one of the applicants. THE petitioner has passed the necessary practical tests and physical test and has also appeared for the written test. While filling up the columns on his answer sheet by darkening the bubbles, the petitioner darkened the wrong bubble, thereby committing a mistake in entering his register number. THE Examiner who was available at the centre therefore directed the petitioner to erase the wrong bubble and to darken the correct bubble. Though the petitioner had followed the above procedure, the Computer did not recognise his answer sheet and consequently, he has not been included in the final rank list published by the 1st respondent.

(2.) ACCORDING to the learned counsel for the petitioner, the petitioner has answered 75 questions out of 100 and expects more than 60 of his answers to be correct. Therefore, he seeks the issue of appropriate directions for having his OMR answer sheet valued manually by a competent person, so as to determine whether he is eligible to be included in the rank list.