ANU MARY JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) This original petition has been filed challenging the judgment dated 30th July, 2014 in O.A. No. 1415 of 2014 by which judgment, the Kerala Administrative Tribunal has rejected the Original Application filed by the petitioner in limine.

(2.) The applicant submitted an application for the post of Lecturer in Chemistry on 3.12.2012 The examination was to take place on 8th August, 2014. Clause 11 in the admission ticket contained the following stipulation:

(3.) The Kerala Administrative Tribunal has rejected the O.A. relying on a Division Bench judgment of this Court in Sasikala v. Kerala Public Service Commission, 2012 2 KerLT 585 Challenging the said order, this Original Petition has been filed.