FRANCIS P.A Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The petitioners are before this Court attempting to challenge the verdict passed by the Tribunal as Ext.P1, whereby interference was declined by the Tribunal as to the relief sought for to have the selection process set aside for the fact that the question paper was set only in English and not bilingual form so as to have enabled the candidates to understand the questions and answered them properly.

(2.) Heard the learned counsel for the petitioners at length. The sequence of events reveal that Annexure A1 notification was issued by the Public Service Commission calling for applications from the departmental candidates who belonged to the last grade service, for being appointed as Inspecting Assistants in the Legal Metrology Department. Minimum qualification stipulated was passing of the 7th standard. Pursuant to the notification, the petitioners also applied for the post and they were called for a written test on 28.04.2015. According to the petitioners, since the question papers were set in English and since the basic qualification was only the 7th standard, they could not understand the questions and answer it correctly, more so when there were negative marks to an extent of 1/3 for each negative answer. It was in the said circumstances, that the petitioners approached the Tribunal seeking to intercept the process of selection, with the following prayers:

(3.) The Public Service Commission had opposed the reliefs sought for. After hearing both the sides, the Tribunal held that there was no merit in the contention raised by the applicants. It was accordingly, that the original application was dismissed by Ext.P1 order, which is now under challenge in this original petition.