SANU SADAN Vs. JUBEENA BEEGOM

JUDGEMENT

(1.) The above appeals arise from the common judgment dtd. 9/8/2021 in WP(C)Nos.15441 of 2020, 28591 of 2022, 11840 of 2019 and 38161 of 2018.

(2.) By a notification dtd. 15/11/2013 applications were invited for the post of Administrative Officers in the Kerala State Road Transport Corporation (KSRTC) under direct recruitment quota prescribing the following qualifications:-

(3.) WP(C)No.3210 of 2021 was filed by a candidate named Sanu Sadan against another candidate in the rank list Ajay Ghosh.A.S., as well as against the Kerala Public Service Commission (for short 'PSC') and the KSRTC challenging Ext.P5 provisional notice issued by the PSC cancelling the advice given to her on the ground that the experience certificate produced by her was found to be fake. Not satisfied with the reply given by the candidate, Ext.P7 final order cancelling the advice was issued and it was those orders that were challenged in the writ petition.