KERALA PUBLIC SERVICE COMMISSION Vs. THULASI B.NAIR

JUDGEMENT

(1.) Kerala Public Service Commission is challenging the order of the Kerala Administrative Tribunal in O.A.No.1789/2017, in this Original Petition.

(2.) The KPSC invited applications for selection to the post of Junior Instructor (Dairying) in Industrial Training Department vide Annexure-A1 notification dtd. 15/11/2012. Qualifications prescribed for the post in Annexure-A1 are extracted below:-

(3.) The respondent applied in response to Annexure-A1 notification. She attended the objective type OMR test held on 23/5/2014 and was included in the short list published on 4/2/2016. During the detailed scrutiny of applications of candidates included in the short list the respondent was found ineligible by the KPSC. The qualification of the respondent, B.SC. in Food Science and Quality Control offered by Mahatma Gandhi University was not considered as an equivalent qualification as mentioned in Annexure-A1. By Annexure-A4 letter dtd. 9/10/2015, the respondent was called upon to produce Government order/equivalency certificate to the effect that her qualification is equivalent to diploma in the concerned branch of Engineering. The respondent obtained a certificate from the Kerala Veterinary and Animal Science University dtd. 30/10/2015 and produced it in response to Annexure- A4 letter. The certificate is produced as Annexure-A6 in the original application. However, the Academic Committee of the Commission found that the qualification cannot be accepted as equivalent. Therefore, the respondent was not called for the interview. Then she approached the Tribunal. In the O.A. she prayed for direction to permit her to participate in the selection process and include her in the rank list.