SULOCHANA Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Petitioner challenges Kerala Administrative Tribunal's refusal to interfere with the rejection of her application for appointment as Telephone Operator in the Medical Education Department of the Government of Kerala on the ground that she does not have the prescribed experience for that post.

(2.) Heard the learned counsel for the petitioner, learned standing counsel for the Public Service Commission and the learned Government Pleader on instructions.

(3.) The qualification prescribed in PSC's notification is in terms of the prescriptions in the Special Rules for the post of Lift Operator and Telephone Attendant in the various departments issued as per G.O.(P)No.203/80/GAD dated 16th May, 1980 as amended as per G.O.(P) No.54/92/P&ARD dated 15th December, 1992 published as S.R.O.No.721/93. The qualifications prescribed in those Special Rules for the post of Telephone Operator are as follows: