SHEBIN, A.S. Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) SELECTION process done by the 1st respondent/Public Service Commission (PSC), at the instance of the 2nd respondent/Kerala Water Authority, to the post of Lower Division Clerk, vide Ext. P -1 notification, specifying the qualifications required for the post, virtually disabling thousands of persons like the petitioner herein, who are having much higher qualification, by restricting the zone of consideration to just about 1192 applicants in respect of 102 notified vacancies and 43 anticipated vacancies, is under challenge in this writ petition.

(2.) THE petitioner is a differently abled citizen having acquired his degree and computer qualification (DCA) as revealed from Ext. P -2. By virtue of the qualification obtained by the petitioner, he is very much entitled to apply for the post of LDC in the 2nd respondent, who is following the relevant Rules framed by the Government for appointment. On the basis of the requisition sent by the 2nd respondent, 1st respondent/PSC issued Ext. P -1 gazette notification dated 16 -7 -2012 inviting applications from the eligible hands for appointment to the post in question, mentioning the basic qualification as 'Degree' in any discipline and certificate in Data Entry and Office Automation of minimum three months (120 hours) duration awarded by the Lal Bahadur Shasthri Centre for Science and Technology (LBS), Institute of Human Resource Development (IHRD) or from similar/equivalent institutions approved by the Government.

(3.) WHEN the matter came up for consideration before this Court on 8 -11 -2012, the following interim order was passed: