KERALA PUBLIC SERVICE COMMISSION Vs. ANJITHA C.P

JUDGEMENT

(1.) This appeal is directed against the interim orders dtd. 6/7/2022, 27/7/2022, 29/9/2022, 11/10/2022, and 3/11/2022 in W.P.(C) No. 22864 of 2016. The appellants are respondents 1 to 3 in the writ petition, and the first respondent is the petitioner in the writ petition. Parties are referred to in this judgment for convenience, as they appear in the writ petition.

(2.) The Kerala Public Service Commission (the Commission) conducted a written examination on 24/5/2016 for selection for appointment to the post of Assistant in the Universities in Kerala at 2223 examination centres. The petitioner is one among the candidates who undertook the said written examination. As the petitioner was a visually challenged person, she requested the Commission to provide her a scribe for undertaking the examination, and on the said request, a scribe was provided to the petitioner. With the aid and assistance of the scribe, the petitioner undertook the examination. On 26/5/2016, the petitioner lodged a complaint to the Commission contending that the scribe provided to her was incompetent and that she could not therefore perform to the best of her ability in the written examination. The prayer in the complaint was to include the petitioner also in the ranked list on account of the said reason. The writ petition was filed thereafter, seeking directions to the Commission to consider the complaint lodged by her and also to include her provisionally in the shortlist prepared for the interview.

(3.) On 6/7/2022, the learned Single Judge passed the following interim order: