SHERRY M.S., AGED 34 YEARS, W/O. SREEKANTH, OFFICE ATTENDANT, VIGILANCE AND ANTI CORRUPTION BUREAU, SPECIAL CELL, KALOOR, KOCHI, ERNAKULAM DISTRICT, PIN Vs. KERALA PUBLIC SERVICE COMMISSION THULASI HILLS, PATTOM PALACE P.O., THIRUVANANTHAPURAM, PIN: 695 004, REPRESENTED BY ITS SECRETARY

JUDGEMENT

(1.) The petitioner in OP (KAT) No. 149 of 2015 is the unsuccessful applicant in OA No. 739 of 2015 before the Kerala Administrative Tribunal, Thiruvananthapuram. The two unsuccessful applicants in OA No.585 of 2015 have filed individual OPs: OP (KAT) Nos.168 and 169 of 2015. All three are aggrieved by the Orders, dated 06.05.2015 and 08.04.2015. Because the issue in all the three OPs is identical, we are disposing them of through a common judgment. Though we have taken the pleadings and documents in OP (KAT) No.149 of 2015 as the bases for our discussion, we will refer to the facts of the other cases, too, wherever it is necessary.

(2.) Sherry M. S., the petitioner, is a graduate who joined the Department of Vigilance and Anticorruption Bureau on 004.2012 as an office attendant. In the course of time, the employer issued Annexure A1 notification, dated 106.2014, inviting applications for the post of Sub-Inspector of Police from "the Graduate Ministerial Staff of Police and Vigilance Department" with two-years' service.

(3.) Sherry, claiming to have been qualified, applied for the post notified online through Annexure A1. She faced a written test and was qualified; thereafter, she faced physical efficiency test and was qualified in that, too. Thus, she found herself among the candidates shortlisted for interview.