AJITH KUMAR S. Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) THE petitioner was one among the 629 applicants to the one vacancy of General Manager in the District Co -operative Bank, Thiruvananthapuram, for which a notification was issued by the first respondent. The applicants were short listed and finally a list of 11 were prepared by the 1st respondent and the selection was conducted on the basis of an interview. It is challenging this process the Writ Petition was filed mainly challenging the method of short list adopted by the PSC. The learned Single Judge upheld the action of the PSC and it is therefore this appeal is filed impugned in the judgment.

(2.) WE heard the learned counsel for the appellant and the learned Standing Counsel for respondents 1, 2, 3 and 5. Although all the submissions made before the learned Single Judge were reiterated before us, we do not find any relevance to those submissions because in the counter affidavit filed by the PSC, in paragraph 6 it has been stated thus: -