BINDHU Vs. STATE OF KERALA

JUDGEMENT

(1.) This Original Petition is filed under Arts. 226 and 227 of the Constitution challenging the decision rendered by the Kerala Administrative Tribunal in T.A. No. 1569 of 2012. The Public Service Commission invited applications to the post of High School Assistants in English. The qualifications prescribed were:- (i) Bachelors Degree or Post Graduate Degree in English Language and Literature and (ii) B.Ed./B.T. with English as optional subject conferred or recognised by any of the Universities in Kerala. In the absence of candidates with B.Ed./B.T. with English as optional subject, candidates with B.Ed/B.T. in any other subject conferred or recognised by any of the Universities in Kerala will be considered.

(2.) The petitioner claims that she is entitled to the benefit of reservation in favour of SIUC Nadar Community. She competed in the written test and was among those shortlisted. In the ultimate round, she was not selected.

(3.) The petitioner does not possess B.Ed./B.T. with English as optional subject She possesses B.Ed. in Mathematics. Therefore, she would fall within the zone of consideration only in the absence of candidates possessing B.Ed./B.T. with English as optional subject. However, the petitioner's argument is that in so far as SIUC Nadars are concerned, she was the only one who had found place in the supplementary list of the shortlist and she is the one eligible to the vacancy that will have to go to the SIUC Nadar Community.