PRADEEPAN K P Vs. KERALA STATE ROAD TRANSPORT CORPORATION REPRESENTED BY CHAIRMAN & MANAGING DIRECTOR

JUDGEMENT

(1.) The petitioners assert to be candidates who had applied for the post of Painter Grade-II in the service of the Kerala State Road Transport Corporation (KSRTC) under Exhibit P1 notification issued by the second respondent-Kerala Public Service Commission (PSC).

(2.) The qualifications in Exhibit P1 for the post is that the candidates should have minimum literacy to read and write either Malayalam, Tamil or Kannada and that they should be able to paint alphabets and numbers and also to mix colours with adequate proficiency. In addition to this, the candidates are seen required to have a minimum of five years' experience as a painter.

(3.) The PSC initially brought out Exhibit P2 provisional list and called the candidates, included therein, for verification of their original documents. Subsequently, Exhibit P3 addendum notification was brought out, including certain persons whose register numbers were not shown in the probability list published earlier. The ranked list for the post of Painter Grade-II (state wide) was thereafter published as per Exhibit P4, wherein, according to the petitioners, certain candidates who belonged to Scheduled Caste/Scheduled Tribe (SC/ST) communities have been included even though they did not have the five years' experience as was required in Exhibit P1. The petitioners allege that, therefore, Exhibit P4 is vitiated and bad in law.