KERALA PUBLIC SERVICE COMMISSION Vs. RAJALEKSHMI R. CHANDRALAYAM

JUDGEMENT

(1.) THIS Original Petition is filed by the Kerala Public Service Commission challenging the order passed by the Kerala Administrative Tribunal in T.A. No. 1829/2012, which was filed by the respondent herein.

(2.) BY Exhibit P1 notification, the PSC invited applications to the post of Laboratory Technician Gr. II in the Health Services Department. Qualifications prescribed for the post read as follows:

(3.) BEFORE the Tribunal, the PSC contended that the degree obtained by the respondent is in Paramedical Science and hence it is a technical qualification. According to them, the Note contained in the notification concerning relaxation is applicable only for the general educational qualification and not for the technical qualification specified for the post. On that basis, the PSC contended that BSC MLT is a degree in Paramedical Science and not a degree in Science coming under the general educational qualification, which alone is eligible for the benefit of the relaxation.