SHEEJA P. S. Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The final verdict of the Tribunal rendered on 18/2/2022 dismissing O.A. No.385/2021, is under challenge in the present Original Petition (KAT) filed under Articles 226 & 227 of the Constitution of India. The sole petitioner in the O.P. is the sole applicant in the O.A. and the respondents in the O.P. are the respondents in the O.A.

(2.) Heard Sri.R.Renjith, learned counsel appearing for the petitioner in the O.P./applicant in the O.A. and Sri.P.C.Sasidharan, learned Standing Counsel for the Kerala Public Service Commission appearing for R-1 to R-3. In the nature of the order proposed to be passed by this Court in this O.P., notice to contesting respondent No.4 will stand dispensed with.

(3.) The prayers in the instant Ext.P-1 Original Application O.A.No. 385/2021 filed before the Kerala Administrative Tribunal, Thiruvananthapuram Bench, are as follows: