NEENA Vs. PUBLIC SERVICE COMMISION

JUDGEMENT

(1.) A mistake in mentioning the category code by the petitioner in the application is a fatal one or not, is the question that arises for decision in this writ petition.

(2.) The petitioner is a Post Graduate in English with B.Ed qualification. The Public Service Commission invited applications for filling up the post of HSA English in all 14 districts and petitioner was an applicant from Kozhikode district.

(3.) By Ext. P1, she was invited to participate in the written test. Therein, her category code was noted as 83/2006. By Ext. P2 memo she was informed that her application stands rejected, as instead of category 83/2006 it is mentioned wrongly as 84/2006 in her application. Ext. P3 is the copy of the notification published by the Public Service Commission. Category 83 is for direct recruitment from open market and 84 is for appointment by transfer.