KERALA PUBLIC SERVICE COMMISSION Vs. ARJUN

JUDGEMENT

(1.) The Kerala Public Service Commission ('PSC' for short) and its Secretary have filed this appeal, impugning the judgment of a learned Judge of this Court, whereby, they were directed to fill certain vacancies reported to them by the fifth respondent Kerala Water Authority (KWA), from the rank list earlier published by them to fill up the posts of "Overseer Grade - III", through the method of 'direct recruitment'.

(2.) The controversy in this case has its genesis in the Special Rules applicable for filling up of posts in the services of the KWA, namely the Kerala Water Authority Technical Service Rules, 2023 (for short "Special Rules"); and what we are concerned about is that qua the post of "Overseer, Grade III".

(3.) To get a hang of the dispute, it is necessary that one reads the method of recruitment for the afore post, for which, the Rule is extracted as under: