KERALA PUBLIC SERVICE COMMISSION Vs. AKHIL E.K

JUDGEMENT

(1.) The Kerala Public Service Commission (for short, "the PSC") has come up before this Court seeking to set aside Ext.P4 order dtd. 20/7/2023 of the Kerala Administrative Tribunal (for short, "the Tribunal") in OA(EKM) No.175 of 2023, whereby the PSC was directed to cause re-measurement of height of respondents 1 & 2/applicants.

(2.) The issue involved in this case is in respect of the physical measurement prescribed by the PSC for appointment to the post of Police Constable in the Armed Police Battalion.

(3.) The appellant herein (PSC) was the first respondent; respondents 1 & 2 herein were the applicants; and the third respondent herein was the second respondent before the Tribunal.