ROSHNI K.S. Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) THE issue raised in this writ petition concerns itself with the exclusion of the petitioner from the rank list on the premise that her photograph affixed on the application was taken fifteen days prior to the stipulated date. This rejection took place after the respondent authorities subjected the petitioner to the selection process and later due verification of all her certificates for the purpose of reflecting her name in the rank list.

(2.) BRIEFLY stated, the facts are that, in response to Exhibit P1 notification issued by the first respondent (Kerala Public Service Commission), the petitioner submitted Exhibit R1(a) application. After the scrutiny of the said application, the first respondent issued Exhibit P2 admission ticket permitting the petitioner to face the written test on 08.06.2013. In the short list published on 23.05.2014, since the petitioner's name was found as one of the successful candidates, the first respondent called her for document verification which took place on 16.07.2014. In fact, a communication was sent by the first respondent through Exhibit P4 informing the petitioner of the documents required to be produced by her for verification. The list of documents as set out in Exhibit P4 also includes a passport size photograph taken within six months. The petitioner did get her documents verified.

(3.) IN the counter affidavit filed by the respondent PSC, the reason was supplied why the petitioner's name had not been included in the rank list. The singular cause, as it seems, weighed with the authorities is that the notification has clearly stipulated that photograph should be taken only after 31.12.2010, but the petitioner's photograph uploaded along with application was taken on 15.12.2010. On that ground alone the petitioner's application was rejected.