M SATHEESAN Vs. HIGH COURT OF KERALA

JUDGEMENT

(1.) Similar issues are involved in these writ petitions. Therefore, they have been heard together and are being disposed of by this common judgment.

(2.) The petitioner in W.P.(C) No. 13749/08 is a Junior Superintendent presently working in the Munsiff s Court, Hosdurg. Pursuant to the notification issued by the High Court of Kerala on 15.2.2007 inviting applications from qualified candidates for appointment to the post of Munsiff-Magistrate in the Judicial Service, petitioner applied for recruitment by transfer. As per the notification, there is a written examination and vive-voce (oral examination). The written examination carried a maximum of 900 marks and vive-voce carries 100 marks. The cut off marks for the main written examination is 40% in each paper for general candidates with an overall minimum of 45% in the written examination. There is relaxation provided in favour of candidates belonging to Scheduled Caste/Scheduled Tribe.

(3.) Only those candidates who secure the prescribed percentage of marks in the main written examination shall be called for vive-voce. The cut off marks for vive-voce is 30 per cent for general candidates and 25 per cent of candidates belonging to SC/ST. All the candidates should secure the minimum marks in the written examination and in the vive-voce. The marks secured by the candidates in the vive-voce shall be added to the total marks secured in the written examination and the names of those candidates shall be arranged in the list on the basis of the total marks.