P MOHANAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) The selection by the Oil Palm India Ltd. to the post of Watchman/Messenger/Attender held during the year 2001 had been subjected to attack by a few persons, but the learned Judge had found that there was no justification to interfere with the selection process or consequent appointment. The petitioner in O.P.No.11718 of 2001 has chosen to file an appeal challenging the finding as above.

(2.) We had opportunity to hear Dr. K.P. Kyalasanatha Pillay appearing for the appellant as also Sri. Antony Dominic appearing for respondents 2 to 5. Government Pleader was also heard in the matter.

(3.) The method of selection to the post was as per the rules, viz., a written test followed by interview. The minimum qualification was prescribed as 15 years of service as a worker in the company. Consequent to the invitation for selection, it appears that a large number of person had responded. The conduct of a written test was entrusted with an expert body. It was also decided that as there were 12 posts to be filled up, 36 persons might be called up for interview. However, before the date interview, a further decision has been taken that 48 persons could be invited and the cut off marks could be treated as 46 out of 100.