ANUJ V. T. Vs. STATE OF KERALA

JUDGEMENT

(1.) The Original Petition (KAT) is filed challenging the order dtd. 18/11/2022 in O.A No.1945 of 2022 of the Kerala Administrative Tribunal, Thiruvananthapuram whereby the Tribunal dismissed the Original Application as not maintainable holding that it does not have jurisdiction over the subject matter of the Original Application.

(2.) The petitioners were the applicants in the Original Application. They were aspirants for the post of 'Lab Assistant (Dialysis)' coming under the Medical Education Service of the State.

(3.) The qualification and method of appointment to the post of Lab Assistant (Dialysis) was fixed as per G.O(Ms) No.249/1982/H&FWD dtd. 25/10/1982. By Annexure-A1 Government Order dtd. 6/12/2021, the Government amended the qualification and method of appointment to the said post. The qualification prescribed as per Annexure-A1 is, (i) Diploma in Dialysis Technology/Post Graduate Diploma in Dialysis Technology from a recognised Medical College/ Institution approved by the Government of Kerala/Kerala Paramedical Council or Bachelor Degree in Dialysis Technology from a recognized University. The experience criteria prescribed in Annexure-A1 provides for 'a working experience of not less than two years in the dialysis Department of Medical College for Diploma in Dialysis Technology/Post Graduate Diploma in Dialysis Technology holders'.