VARGHESE MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) Both these writ appeals are concerned with the same question and hence, they are disposed of by a common judgment. W.A. No. 1748 of 1996 is filed by the petitioner in O.P. No. 16290 of 1996 while W.A. No. 1534 of 1996 is filed by the petitioner in O.P. No. 15161 of 1996. First we shall deal with the facts in O.P. No. 16290 of 1996. The Kerala Public Service Commission issued Ext. P1 notification dt. 11.7.1995 inviting applications for the posts of Assistant Motor Vehicles Inspectors by direct recruitment in the Motor Vehicles Department. The qualifications stipulated for the post are:

(2.) The petitioner submitted his application before the last date. He received Ext. P2 from the Public Service Commission intimating that his application was rejected on the following reasons:

(3.) With regard to O.P. No. 15161 of 1996, the petitioner filed his application pursuant to Ext. P1 notification issued by the PSC on 18.7.1995. By Ext. P4, the same was rejected for non production of the experience certificate and motor cycle licence. But, subsequently, he was allowed to sit for the examination after curing the defects by producing the experience certificate and also a licence which enabled him to drive the motor cycle from 13.5.1996. The petitioner had taken heavy vehicle licence and licence for driving heavy motor vehicles, heavy goods vehicle on 8.7.1987. He got the endorsement with regard to the motor cycle on 13.5.1996. By Ext. P6 order, petitioner's application was rejected by the PSC on the ground that the petitioner did not have valid driving licence for motor cycle on the last date for receiving the application, viz., 30.8.1995.