DILNA B. AND ORS. Vs. MANAGING DIRECTOR, KERALA STATE BEVERAGES (MANUFACTURING & MARKETING) CORPORATION LTD. AND ORS.

JUDGEMENT

(1.) The petitioners project a genuine grievance before this Court, with respect to the petitioners' qualification not being considered for selection under Exhibit P1 notification.

(2.) Exhibit P1 notification was issued as per the Recruitment Rules of the respondent-Corporation, at Exhibit P1 (a). The post notified was Stenographer. The qualifications for the said post were as follows:

(3.) The Government has also issued Exhibit P4 order, in which it is indicated so: