LAWS(KER)-1998-6-80

SUJATHA Vs. STATE OF KERALA

Decided On June 18, 1998
SUJATHA Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The Public Service Commission issued a gazette notification dated 27.7.1993 inviting applications for selection to the post of Special Officer (Sanskrit) in the Education Department. The qualification prescribed for the post was:

(2.) Petitioner was an applicant to the post He was having the following qualifications:

(3.) The Public Service Commission filed a counter affidavit and submitted that petitioner does not possess the prescribed qualification. The prescribed qualification was "graduation from any recognised University with Sanskrit as the main subject and LT / BT / B.Ed." Petitioner did not possess graduation from any recognised University with Sanskrit as the main subject But she is having only post - graduate degree in Sanskrit General. This according to Public Service Commission is not the prescribed qualification.