K.P.S.C. Vs. ARUNA R.

JUDGEMENT

(1.) This is an appeal preferred by the Kerala Public Service Commission against the judgment dated 21.8.96 in OP 16328/95. The first respondent herein filed Original Petition seeking to quash Ext. P2 order passed by the Public Service Commission whereby the advice for appointment of the first respondent as Junior Assistant/Cashier in the service of the Kerala State Electricity Board ('KSEB' for short) was cancelled on the ground that she failed to report for duty pursuant to the order of appointment issued to her. The learned Single Judge was pleased to quash Ext. P2 and it was further directed that the first respondent be appointed as Junior Assistant/ Cashier in the KSEB.

(2.) The brief facts leading to the filing of the Original Petition are as follows:

(3.) The learned Single Judge held that there was no evidence to show that the appointment order was sent by registered post to the first respondent and the PSC was not satisfied that the appointment order so sent to the first respondent before passing Ext. P2 order. The learned Single Judge also held that the advice memo should have been sent to the first respondent by registered post and that the first respondent should have been heard before Ext. P2 order was passed.