JOSEPH LEON Vs. NIDHEESH B.

JUDGEMENT

(1.) These OPs are filed seeking to quash the common order dated 20th of February, 2014 passed by the Kerala Administrative Tribunal disposing of OA Nos.2395/13, 2587/13 and 58/14.

(2.) For convenience, we shall be referring to the facts pleaded and the documents produced in OP(KAT) No.112/14 filed against the order in OA No.2395/13, unless otherwise specified in the course of this judgment.

(3.) The petitioners in OP(KAT) No.112/14 were respondents 4 and 7 in OA No.2395/13 filed before the Tribunal. Annexure A1 is a notification dated 28/9/2007 issued by the Public Service Commission inviting applications from eligible candidates for the post of Sub Inspector of Police (Trainee) in the General Executive Branch of the Police Department. In response to the notification, more than 42,000 applications were received and therefore, for the purpose of short listing eligible candidates, the Public Service Commission conducted an OMR test. It is stated that they had decided to shortlist 2000 candidates who had secured the highest marks and that since the 2000th candidate had secured 49 marks, all candidates who had secured 49 marks were also included in the short list. Thus the total number of candidates in the short list was 2055.