GINIMOL L. Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner applied for being considered for selection to the category of Lower Primary School Assistant (Malayalam Medium) by transfer in Thiruvananthapuram District. The fact of the matter remains that she uploaded a photograph without inscribing the name and date on which the photograph was taken. The application stood rejected. The Tribunal negatived the contentions of the petitioner relying on the decisions of this Court in Sasikala T.V. v. K.P.S.C. [ : 2012(2) KLT 585] and the decision in O.P. (KAT) No. 3233 of 2013. Same would be the situation on applying Sreejesh Vijayan v. State of Kerala [ : 2014(1) KLT 1003]. With these, we find no legal infirmity or jurisdictional error in the decision of the Tribunal. We are unable to carve out a distinction in the application for O.P. KAT. 140/14 decision to say that the principle of law stated therein would not apply to cases where there is no written test. If there is any very peculiar fact situation, where the PSC were to treat a particular defect in an application as a minor defect, it is exclusively within its domain and not for something which could be made through judicial review. Under such circumstances, we affirm the order of the learned Tribunal.

(2.) THE original petition is dismissed.