KERALA PUBLIC SERVICE COMMISSION Vs. SONY

JUDGEMENT

(1.) The common appellant in these writ appeals is the Kerala Public Service Commission, hereinafter referred to as "the Commission" for short. W.A.No.1461 of 2015 arises from the judgment delivered by a learned single Judge of this court on 12.3.2015 in W.P.(C)No.33110 of 2014. By that judgment, the learned single Judge allowed the writ petition filed by respondents 1 to 8 in W.A.No.1461 of 2015 and directed the Commission to include their names in Ext.P4 ranked list for appointment to the post of Blacksmith Gr.II published by it on 23.10.2014, but with the rider that such inclusion shall not affect the rank of persons already included in the list. Following the said judgment, the learned single Judge disposed of W.P.(C)Nos.4863, 8885, 8941, 8945, 8993 and 15759 of 2015 by separate judgments delivered on different dates, with the observation that the judgment in W.P.(C)No.33110 of 2014 shall govern the said cases as well. The said judgments are under challenge in the connected writ appeals. For the purpose of convenience, W.A.No.1461 of 2015 arising from W.P.(C)No.33110 of 2014 is treated as the main case and unless otherwise mentioned, the documents referred to herein are those produced in W.P.(C)No.33110 of 2014. The brief facts of the case are as follows:-

(2.) By Ext.P1 notification published in the Kerala Gazette dated 30.12.2009, the Commission invited applications from eligible persons for appointment by direct recruitment to the post of Blacksmith Gr.II in the Kerala State Road Transport Corporation (hereinafter referred to as "the Corporation" for short). The number of vacancies notified was 350 and the last date stipulated for submission of applications was 3.02.2010. The qualifications prescribed for the post of Blacksmith Gr.II by the Corporation and set out by the Commission in Ext.P1 notification are extracted below:-

(3.) As per Ext.P1 notification, the candidates were also required to submit an experience certificate in the prescribed form. The form prescribed for the purpose by the Commission and set out in Ext.P1 notification is extracted below:-