FASNA.K.K Vs. VAZHAKULAM GRAMA PANCHAYATH

JUDGEMENT

(1.) This writ petition is filed with the following prayers:-

(2.) Heard the learned counsel for the petitioner, the learned standing counsel appearing for respondents 1 and 2, the learned Government Pleader as well as the learned counsel appearing for the 4th respondent.

(3.) The contention raised by the petitioner in the writ petition is that the petitioner was an applicant to the post of Technical Assistant under the Panchayat on a contract basis. The petitioner is aggrieved by the ranked list published by the 1st respondent without considering the qualifications notified. It is stated that the 4th respondent had not produced the relevant certificate showing her experience in DTP work, as required in Exhibit P2 notification and therefore she is disqualified and not entitled for appointment.