K V MUKESH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner was a candidate, who applied for appointment to the post of Welfare Officer Grade-II in the Department of Jail, pursuant to Ext.Pl notification. The qualifications prescribed for the post were:

(2.) The Public Service Commission has filed a counter affidavit, resisting the prayers in the Writ Petition. According to it Rules 10 and 13 of Part II, K.S. & S.S.R authorise the P.S.C to decide, what are the qualifications equivalent to the notified qualification. In exercise of that power conferred by the Rules, it was decided that M.A. Degree in Sociology, is a qualification equivalent to the notified qualification. Therefore, there is nothing illegal with the selection process or published rank-list, it is submitted.

(3.) The party respondents contended that their qualification is not an equivalent qualification, but is a prescribed and notified qualification. Therefore, none of the contentions raised by the petitioner, could affect their inclusion in the rank list, it is submitted.