K V ABU KOZHIKODE Vs. STATE OF KERALA

JUDGEMENT

(1.) Appellant/petitioner responded to Ext. P1 notification for direct recruitment to the post of lecturer in Commerce. His application was rejected by the Public Service Commission as per Ext. P6 on the ground that he did not have the required qualification mentioned in Ext. P1 gazette notification including National Eligibility Test (NET). On the other hand, he is possessing only State Level Educational Test (SLET), the qualification issued by an agency outside the State. This was impugned unsuccessfully before the learned Single Judge. Therefore, this appeal at his instance.

(2.) The learned Single Judge relied on the judgment in Writ Petition (C) No. 20406/2004 and connected cases to Court out the appellant. Therefore this writ appeal.

(3.) Again the question to be considered by us is whether the appellant/writ petitioner possesses the required qualification in terms of the Special Rules or the notification.