NADESAN G KUNNATHUKIZHAKKETHIL Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) THE petitioner is a 35 year old man who may not get another chance for public employment. His case is a really hard one. He is an experienced driver and was having valid motor driving licence all along. But the period of his licence to drive transport vehicles expired on 27.11.2004 and he got the same renewed only on 26.4.2005. May be on the above reason, i.e. the petitioner did not hold valid licence to drive transport vehicle as on the date of application, he is not permitted to participate in the driving test which is slated by the P.S.C. from day after tomorrow onwards.

(2.) MR.P.C.Sasidharan, Standing Counsel for the P.S.C. informed me in another case which came up before me yesterday that the driving test will not be over within a day or two but it is likely to continue for about two weeks. Considering that submission, I direct the petitioner to file a representation immediately before the Public Service Commission and the Commission is directed to take a decision on that representation within two days of receiving the same so that if the decision comes to be in favour of the petitioner, he will get a chance. I am sure that the Commission will take a decision on the prospective representation submitted by the petitioner with as much sympathy as it deserves. The Writ Petition will stand disposed of as above.