KERALA PUBLIC SERVICE COMMISSION Vs. SAJIDHA.S

JUDGEMENT

(1.) The direction given by the Tribunal as per Ext.P2 order allowing the Original Application just within 'four days' of filing the same, holding that no reply statement was filed by the Public Service Commission (PSC) and simply accepting the version of the applicant that she was never given any intimation as to the date of interview (in turn denying her chance) are sought to be intercepted in this Original Petition filed by the PSC.

(2.) When the matter came up for consideration before this Court on 06.07.2017, a detailed order was passed while admitting the case and ordering urgent notice by speed post to the respondent. An interim order of stay for a period of one month was granted which was extended on 03.08.2017 and thereafter on 31.08.2017. Despite completion of service of notice, the respondent did not choose to appear when this matter was posted on 31.08.2017. The position was noted on the last occasion, on 19.09.2017 as well as it continues even today, as there is no representation for the respondent.

(3.) The learned standing counsel for the PSC points out that the notification issued by the PSC was for selection to the posts of Junior Health Inspector Grade-II in the Health Service Department of the State in various districts and the respondent was an applicant for Palakkad District. Pursuant to the written test, a short list was published on 15.06.2016, enlisting as many as 141 persons including the respondent. Thereafter, interview was scheduled to be conducted on 24.11.2016, 25.11.2016, 30.11.2016 and 01.12.2016 and intimation was given to the respondent as well vide 'SMS' served through her mobile number 9288171619 (given by the respondent herself). Over and above this, intimation was uploaded in the 'profile' of the respondent as well, who was to download the same, to get the relevant memo for participating in the interview, which was not done by her.