SAKEENA Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The Public Service Commission invited applications for appointment to the post of Supervisor, Integrated Child Development Service (ICDS) as per its notification dtd. 16/05/2022. The method of appointment notified, and the qualification prescribed are as follows:

(2.) The petitioner herein is an Anganwadi Worker with a degree. She has been an Anganwadi Worker for more than 20 years. As seen from Annexure A3, she has been working in the above post from 19/04/2000 onwards. The petitioner acquired the degree in the year 2015. PSC did not include her in the probability list dtd. 22/12/2023 for the reason that she did not acquire ten years of experience after obtaining the degree. The petitioner approached the Tribunal aggrieved by the non-inclusion in the probability list. The Tribunal dismissed her challenge.

(3.) We may not have a dispute on the proposition of the law that if experience is prescribed, it must be acquired after obtaining a degree. On the same issue related to the appointment of Supervisor (ICDS), this Court had decided in Lini Joy C. v. Kerala Public Service Commission, Tvm and Another [2017 (2) KHC 474] that "a candidate has to possess ten years' experience as Anganwadi Worker under the Integrated Child Development Scheme in the Social Justice Department, after acquiring the basic qualification prescribed for the post under 'graduate quota', i.e., ten years' experience as Anganwadi Worker after acquiring Degree in any subject."