NISHOR T KUMBLOLIL Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Heard Sri K.R.B.Kaimal, learned Senior Counsel appearing for the petitioners and also learned Standing Counsel appearing for the respondents.

(2.) It is not in dispute that the first respondent Kerala Public Service Commission invited applications for the post of Assistant Surgeon in Health Services Department in pursuance of the Notification dated 19.11.2012 fixing the last date for receipt of application as 3.12.2012.

(3.) The respondent Commission resisted the said application before the Tribunal by contending that there is vast difference between the Provisional Certificate and the Permanent Registration Certificate. Provisional Certificate only entitles or enables a person with Medical Degree to secure training as Resident Medical Capacity (House Surgeon) or in the Medical Services of Armed Forces of the Union, but not for the purpose of securing a job on regular basis in the Department of Health Services. Tribunal accepted the contention of the Commission and rejected the application. Aggrieved by the same, present petition is filed wherein learned Senior Counsel places reliance on Note 3 under Rule 3 of the Special Rules, which reads as under:-