SUBAYIR M U Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner filed an application before the Kerala Administrative Tribunal(KAT) claiming benefits for appointment to the post of Clinical Psychologist in the Department of Health Services on the basis of Annexure A1 notification. The qualification prescribed for the post was M.A. in Psychology or M.Phil/Diploma in Medical & Social Psychology from a recognised University. The petitioner did not have this qualification, but claims that on the basis of Annexures A3, A5 and A7 letters of the Director of School of Behavioral Sciences, it is contended that her qualification, M.Sc in Behavioral Sciences, was equivalent to the qualification prescribed as per Annexure A1 notification.

(2.) THE Tribunal on a consideration of the equivalent certificates produced by the petitioner came to a conclusion that Public Service Commission(PSC) have acted fairly by giving the applicant a chance to produce the certificates and the certificates produced do not amount to equivalency certificates as prescribed by PSC. In that view of the matter, the Tribunal rejected the application of the petitioner.