SHINO RAJ R. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is an applicant to the post of Assistant Transport Officer in the Kerala State Road Transport Corporation (for brevity, 'KSRTC') has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P3 reply dated 18.06.2018 issued by the State Public Information Officer in the office of the Kerala Public Service Commission (for brevity, 'KPSC') and Ext.P4 communication dated 16.06.2018 of KPSC and for other consequential reliefs.

(2.) On 19.9.2018 when this writ petition came up for admission, Registry was directed to get explanation from the Filing Scrutiny Officer who numbered the writ petition without noticing the fact that the document marked as Ext.P3 is not legible. The explanation offered by the Filing Scrutiny Officer dated 24.09.2018 is placed on record.

(3.) On 25.9.2018, when this case came up for consideration, certain material defects in the cause title of the writ petition were pointed out by the learned Standing Counsel for KSRTC. The order passed by this Court dated 25.09.2018 reads thus; "The learned Counsel for the petitioner seeks adjournment, so as to enable him to produce a legible copy of Ext.P3 document. 2. The name and description of the respondents shown in the cause title of the writ petition read thus;