SHYMOLE PRAKASH Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) This original petition is directed against the order of the Tribunal. The petitioners approached the Tribunal challenging their exclusion from consideration for the post of clerk and typist on the ground that after the PSC notification, the Government decided that equivalent qualifications possessed by them would have to be excluded for the appointment to the post.

(2.) The Kerala Public Service Commission (PSC) invited notification for clerk-typist and typist-clerk for district-wise recruitment. The qualification prescribed is as follows:

(3.) The notification was issued on 27/7/2019. However, the Government by an order dtd. 30/3/2017, in exercise of the power under Rule 10(a)(ii) of KS&SSR decided to recognize certificates in computer word processing issued by the Central, State Government Departments/Agencies/Societies, Universities after successfully completing course of study not less than 3 months duration as an equivalent qualification. Thus, while issuing notification, PSC also prescribed that the certificate in computer word processing issued in accordance with the Government decision is equivalent. Thereafter, the Government on 15/12/2020 based on a decision of the Expert Committee reviewed the Government's earlier decision and decided not to recognize computer word processing as a higher qualification or equivalent qualification.