RAJESH Vs. K R JAYACHANDRAN CO ORDINATOR SCC

JUDGEMENT

(1.) THIS writ appeal has been filed challenging the order passed by a learned Single Judge of this Court on 3rd November, 2006. The only direction the appellant is aggrieved of is that the petitioner in the original lis has been permitted to be interviewed. THIS interview, however, is subject to the petitioner being eligible and/or having merit. It is the case of the appellant that the petitioner would not be eligible as the seat is reserved for community known as 'Ezhava'. We only clarify that this aspect shall also be considered by the concerned authority. Subject to the observation as made above this writ appeal is disposed of.