LAWS(KER)-2024-10-4

KERALA PUBLIC SERVICE COMMISSION Vs. JOHNRAJ P.

Decided On October 07, 2024
KERALA PUBLIC SERVICE COMMISSION Appellant
V/S
Johnraj P. Respondents

JUDGEMENT

(1.) The Kerala Public Service Commission (KPSC), the 1st respondent in O.A(EKM) No.516/2021 on the files of the Kerala Administrative Tribunal, Thiruvananthapuram, has filed this Original Petition (KAT) challenging the order dtd. 2/2/2024 passed by the Tribunal directing the KPSC to subject the 1st applicant to driving test afresh in a suitable vehicle and to consider him in the selection process for the post of Forest Driver pursuant to Annexure A1 notification.

(2.) The KPSC invited applications for the post of Forest Driver in the Forest Department vide Annexure A1 notification. The qualifications prescribed for the post were as follows:

(3.) The applicants in the Original Application (O.A), five in number, applied for the said post in Malappuram and Thrissur districts. Following the OMR test and the Physical Efficiency Test, they were included in Annexures A4 and A5 shortlists respectively published for Malappuram and Thrissur districts. They were then called for attending the practical test (T-Test and Road Test) on 16/2/2021 at SAP Parade Ground, Peroorkada. According to the applicants, the vehicle provided to them was an old KSRTC bus and its steering wheel was so tight making it difficult to maneuver the vehicle. It is further stated that the applicants 1 and 2 are about 6 feet tall and their knees were touching the steering wheel as the mechanism to pull back the seat was not working.