ABHIJITH Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The petitioners, who are applicants 1, 4, 5, 6, 9, 10, 11 and 12 in O.A.No.1212 of 2024 on the file of the Kerala Administrative Tribunal, Thiruvananthapuram, have filed this original petition, invoking the supervisory jurisdiction of this Court under Article 227 of the Constitution of India, seeking an order to set aside Ext.P1 order dtd. 18/6/2025 of the Tribunal in that original application, which was one filed by them, along with respondents 14 to 18 herein, invoking the provisions under Sec. 19 of the Administrative Tribunals Act, 1985, seeking an order to set aside the rejection of their candidature to the post of Dairy Farm Instructor in Kerala Dairy Development Department, based on Annexures A15 to A26(a) profiles; an order directing respondents 1 and 2, i.e., the Kerala Public Service Commission and its Secretary, to include them in Annexure A14 short list and also in the ranked list for Dairy Farm Instructor in Kerala Dairy Development Department; a declaration that the applicants are fully qualified, as on 31/1/2023, for submitting application to the post of Dairy Farm Instructor in Kerala Dairy Development Department, as notified in Annexure A1 notification dtd. 31/12/2022 (category No.691/2022); an order directing the 1st respondent Public Service Commission to include the applicants in Annexure A65 ranked list for appointment to the post of Dairy Farm Instructor in Kerala Dairy Development Department, which was brought into force with effect from 5/12/2024; and an order directing the 1st respondent Public Service Commission to issue advice to the applicants in accordance with their rank in Annexure A65 ranked list. The relief sought for in O.A.No.1212 of 2024 in respect of Annexure A65 ranked list were sought by way of an amendment, since the said ranked list was published by the Public Service Commission during the pendency of that original application.

(2.) Before the Tribunal, respondents 1 and 2 filed Ext.P6 reply statement on 23/10/2024, opposing the reliefs sought in O.A.No.1212 of 2024. Certain candidates, who are included in Annexure A65 ranked list, got themselves impleaded as additional respondents 3 to 12. They filed Ext.P7 reply statement dtd. 2/3/2025 in O.A.No.1212 of 2024, opposing the reliefs sought for, producing therewith Annexures R3(a) to R3(h) documents. The said reply statement was followed by Ext.P8 reply statement dtd. 27/2/2025 filed by the additional 13th respondent.

(3.) After considering the pleadings and materials on record, the Tribunal, by Ext.P1 order dtd. 18/6/2025, dismissed O.A.No.1212 of 2024, for the reasons stated therein. Paragraphs 8 to 12 of Ext.P1 order read thus;