JISHA Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) A rank list of candidates, who were selected for appointment as Lower Division Clerks in respect of Malappuram District, had come to be published on 01-01-2004. By normal standards, the petitioner's name would have found a place therein. But, according to her, the circumstances had conspired against her and she has been denied a chance for appointment altogether. The writ petition has been filed in the aforesaid circumstances requesting that this Court should exercise its extra ordinary jurisdiction to set right the omission. The question is how far it may he proper for this Court to prescribe and insist that such reliefs are to be conferred on her.

(2.) The petitioner had passed S.S.L.C and completed her Higher Secondary course. She had responded to the notification and participated in the written test conducted by the Kerala Public Service Commission for selection to the post of Lower Division Clerks. The written test was held on 20-09-2003. After such test, on 05-12-2003, the Public Service Commission had notified the list of candidates who were likely to be included in the rank list. They were required to appear in person before the second respondent. The date on which the petitioner was to attend was notified as 17-12-2003. She was to make available the original documents, for verification.

(3.) According to the petitioner, she had appeared . before the second respondent on 17-12-2003. However, at that time, she was not in possession of the original of S.S.L.C. Book and the Certificate of Higher Secondary course, since such documents had been surrendered before the Calicut University, as she was undergoing a course there by private registration. She avers that she had requested for time to produce those documents. But a rude treatment had been received by her from the PSC office stating that. if. it was not produced then and there, her name will be deleted from the list. The petitioner submits that this was highly shocking and depressing. Finding her in such a run down situation, she seems to have been admitted in the Medical College Hospital, Kozhikode on 18-12-2003. She had remained there as an inpatient till 30-12-2003. Ext. P2 Medical Certificate dated 31-12-2003 shows this. After reaching home on 30-12-2003, she had obtained all certificates on 31-12-2003. But, a communication from the Public Service Commission that she is 'excluded from the rank list' also was received by her on that date. This is Ext. P3 dated 17-12-2003. Although she went to the PSC Office on 01-01-2004 with the original certificates, she was told that it was not acceptable. Thus, her name was deleted from the rank list. This deletion is the subject of challenge in this writ petition.