SREEKALA DEVI AMMAL Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) This matter is before the Division Bench on a reference. The petitioner applied to the Kerala Public Service Commission, for short, "PSC", for being considered for appointment as Data Entry Operator in the service of the third respondent, a District Co-operative Bank. That application was rejected on the ground that the petitioner did not have the requisite experience. The petitioner challenged it. The learned single Judge has made this reference, doubting the correctness of the ratio of the judgment dated 9.1.2012 in W.P. (C). 16522/11, cited on behalf of PSC. The notification inviting applications quoted verbatim the qualifications laid by the Rules governing the service, formulated and accepted by the District Co-operative Banks, after the selection of employees to the District Co-operative Banks was entrusted with the PSC. The qualifications for the post of Data Entry Operator are as follows:--

(2.) The issue is as to whether the one year experience in Data Entry Operation, which is prescribed at Sl. No. 3 among the qualifications is to be gained after acquiring Certificate in Data Entry Operation.

(3.) Heard learned counsel for the petitioner and the learned standing counsel for PSC in extenso. Learned counsel for the third respondent, to whose service recruitment is being made, supports the view of the PSC.