BASIL THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The relevant facts necessary for the disposal of the writ petition are as follows:-

(2.) The 6th respondent did not have the essential qualification, namely ITI qualification in the trade concerned, as he is a B.Tech degree holder in Electrical and Electronics Engineering and M.Tech degree in Power Electronics and Devices. While the petitioner is admittedly qualified, the qualifications of respondents 6 and 7 were questioned by the writ petitioner on the ground that they lacked the essential qualification stipulated under the Special Rules and therefore, not entitled to be appointed as Tradesman as per Ext.P3 notification. Though the petitioner had impleaded the 7th respondent also making similar allegation, as the said respondent was offered permanent appointment in another category, only the qualification and the appointment granted to the 6th respondent remains to be adjudicated in this writ petition.

(3.) The 6th respondent places reliance on Rule 10(a)(i) and (ii) to contend that he is qualified. The said provisions are extracted below:-