MANJUSHA O.T. Vs. THE STATE OF KERALA

JUDGEMENT

(1.) THIS OP is filed challenging the order passed by the Kerala Administrative Tribunal dismissing OA No. 50/12 filed by the petitioner herein.

(2.) WE heard the learned senior counsel for the petitioner, learned Government Pleader appearing for the 1st respondent, learned standing counsel appearing for the 2nd respondent and the learned counsel appearing for the 3rd respondent.

(3.) PETITIONER and the 3rd respondent applied in response to the notification. In the application, the petitioner claimed that she was the captain of the team which had represented Kerala State in the Senior National Championship for women and won first place in 2009, whereas the 3rd respondent not only claimed that she was a member of the aforesaid team, but she also claimed that she had represented the University and won third place in All India Inter University Competition in 2009. These events were included at Sl. Nos. 39 and 46 of Annexure IV to Annexure A1 notification. In the selection process that was conducted, the 3rd respondent having the priority 39 and 46 was chosen over the petitioner, who had priority 39 alone. Accordingly, the 3rd respondent was eventually appointed as a Lower Division Clerk. It was challenging the selection and appointment of the 3rd respondent that the petitioner filed the OA.