MANOJKUMAR R Vs. MANJUSHA V

JUDGEMENT

(1.) WA No. 1041/2007

(2.) The brief facts of the case are the following:

(3.) The Kerala Public Service Commission has filed a counter affidavit supporting the impugned order. They submitted that, as per the relevant Special Rules, women are ineligible to be considered for appointment to the post of Night Watchman. The learned Single Judge, after hearing both sides, upheld the contentions of the petitioner and allowed the Writ Petition relying on the decision of the Division Bench of this Court in Rajamma v. State of Kerala, 1983 KHC 91 : 1983 KLT 457 : ILR 1983 (2) Ker. 271 : 1983 KLN 316 and of the Single Bench in Sheeba Kuttiyattan v. State of Kerala, 2006 KHC 787 : 2006 (3) KLT 69 : 2006 (2) KLJ 613 : ILR 2006 (3) Ker. 281. The learned Single Judge ordered the PSC to cancel the advice of the 3rd respondent and to advise the 1st respondent / writ petitioner in his place. Feeling aggrieved by the said direction, the PSC has chosen to file this appeal.