STATE OF KERALA Vs. K. S. GOVINDAN NAIR

JUDGEMENT

(1.) The State is in appeal before us against the judgment dtd. 27/11/2020 of a learned Single Judge in W.P(C).No.19153 of 2020. The brief facts necessary for a disposal of the appeal are as follows:

(2.) It is significant that the notification did not specify the procedure to be followed for selection of a candidate to the post. That procedure was prescribed by the State Government through a G.O. dtd. 18/6/2020 that constituted a three-member Selection Committee to (i) scrutinize the applications received by the Government pursuant to the notification and (ii) nominate a suitable candidate after conducting an interview.

(3.) The Selection Committee at its first meeting held on 25/6/2020 screened all the 23 applications that were received by the State Government and found 17 out of them satisfying the essential qualification requirements in the notification. It then decided to seek the Annual Confidential Reports (ACR)/Vigilance Clearance (VC) particulars of those candidates. At its second meeting held on 22/7/2020, the Selection Committee scrutinized the ACR/VC of the candidates and took a decision to not consider such candidates against whom disciplinary proceedings had been initiated or adverse vigilance comments recorded. It was also decided to assess the inter se merit of the candidates on the following criteria totaling 100 marks: <IMG>JUDGEMENT_217_LAWS(KER)7_2022_2.jpg</IMG>