SAJEEVAN K.K. Vs. SRI. SIVAJA DAS

JUDGEMENT

(1.) THE complainant was one of the petitioners in W.P.(C) No. 31451 of 2005. His allegation in the Writ Petition was that persons who have passed the S.S.L.C. Examination have been selected and appointed to the post of Electricity Worker/Mazdoor in the Kerala State Electricity Board in Kannur District. According to him, the eligibility criteria prescribed in the notification issued inviting applications for the aforesaid post was that the applicant should not have passed the S.S.L.C. Examination.

(2.) TAKING into consideration the grievance of the petitioners, a Bench of this Court, while disposing of the Writ Petition by its judgment dated 12th December, 2006, had directed the Kerala Public Service Commission ('Service Commission' for short) to investigate into the grievances made out by the petitioners through the help of their Vigilance Officer.

(3.) AFTER disposal of the Writ Petition, the Vigilance Officer attached to the Service Commission has conducted a detailed investigation and has submitted a report to the Service Commission. In the report, the Vigilance Officer has stated as under: