SMITHA. M Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner impugns the order of the Kerala Administrative Tribunal (KAT), which upheld the action of the Public Service Commission (PSC) excluding the name of the petitioner from the short list prepared for appointment to the post of Scientific Assistant (Chemistry) in the Police (Forensic Science Laboratory).

(2.) PSC , by Annexure A10, invited applications for the post, wherein the essential qualification was "Post Graduate Degree in Chemistry, with not less than 50% marks from a recognised University". The petitioner, who had a post graduate degree in Polymer Chemistry as also having acquired the National Eligibility Test (NET) conducted by the University Grants Commission (UGC), applied for the same and was also included in the probability list. Thereupon, on verification of the certificates, the petitioner was found to be not having the notified qualification and was excluded from the short-list prepared for the post.

(3.) THE learned counsel for the petitioner invited us to look into Annexure A9 as also the restructured curriculum and syllabi prescribed by the Mahatma Gandhi University to declare equivalency of post graduate degrees in Chemistry and Polymer Chemistry.