SHAMEERA I D/O.ISMAIL, NANDANKIZHAYA HOUSE, ANAMARI P.O, PALAKKAD 678 506 Vs. THE KERALA PUBLIC SERVICE COMMISSION PATTOM, REPRESENTED BY ITS SECRETARY, THIRUVANANTHAPURAM 695 033

JUDGEMENT

(1.) Applicant in O.A.875 of 2015 is the petitioner in this case. Grievance is against the dismissal of the O.A., whereby the claim to award Sports weightage marks to the applicant based on her credentials as per Annexure-A3 Sports Certificate came to be rejected, placing reliance on the verdict passed by a learned Single Judge of this Court in Binukumar K.R. Vs. Kerala Public Service Commission [2010 (1) KHC 714 = 2010 (1) KLT 1024] for having not raised any such claim in the application.

(2.) Heard the learned counsel for the petitioner as well as the learned Standing Counsel for the PSC at length.

(3.) Pursuant to a Notification issued by the respondent PSC published in the State Gazette dated 31.07.2013, inviting applications for selection and appointment to the post of Lower Division Clerks in various Departments in Palakkad district, the petitioner submitted Annexure A1 application and participated in the process of selection. The written examination was conducted on 08.02.2014 and thereafter, verification of the certificates was effected as borne by Annexure A4. In the course of such verification, the petitioner produced the relevant certificate (Annexure A3) showing that she had participated in the Ball Badminton 'Under 19' category in the XLVII Kerala State School Games, Wresting and Atheletic Championship held at Kannur from 05.12.2003 to 10.12.2003, securing the 'Runners up' position. By virtue of such certificate, she was entitled to have 'weightage marks' and was eligible to occupy a higher pedestal in the rank list.