KERALA PUBLIC SERVICE COMMISSION Vs. KRISHNAKUMAR V V

JUDGEMENT

(1.) Correctness and sustainability of Ext.P3 order passed by the Tribunal in O.A.No.1011 of 2016 dated 29.03.2017, whereby the PSC has been directed to publish the result of the applicant/respondent and to include him in Annexure A6 rank list at the appropriate place, based on his performance in the selection process to the post, made the petitioner/PSC to approach this Court by way of this Original Petition.

(2.) When the matter came up for consideration before this Court on 10.08.2017, the following interim order was passed, based on the submission made across the Bar by the learned Counsel.

(3.) Pursuant to notice on admission ordered by this Court, the respondent has entered appearance. We heard the learned Standing Counsel for the PSC as well as the learned counsel appearing for the respondent. The point to be noted is that the OMR test which was conducted on 12.02.2014 was based on Annexure.A1 admission ticket and the identification card issued by the PSC. The identification card had to be downloaded by the applicant himself, to be produced before the authorities of the PSC at the examination hall. According to the respondent/applicant, Annexure A2 is the identification card downloaded by him and the same was produced, pursuant to which he was permitted to participate in the process of selection. But subsequently, it came to be noted by the respondent applicant that his candidature was rejected by the PSC, for the reason that proper identification card bearing Bar code or the emblem of the PSC was not there and hence he was not liable to be considered. This made the applicant to approach the PSC for issuance of a copy of the identification card, which is stated as ( produced by the applicant) without Bar code and since the request was turned down, the respondent applicant approached the Tribunal for appropriate reliefs in the following terms: