KERALA PUBLIC SERVICE COMMISSION Vs. JAIMON V.J.

JUDGEMENT

(1.) One of the qualifications prescribed for appointment to the post of Assistant Motor Vehicles Inspector in Annexure A1 notification dated 26.12.2014 published by the Public Service Commission (PSC) is as follows:

(2.) The respondent asserts that he possessed a current Driving Licence to drive the vehicles aforesaid as on the last date of application, Practical Test and Interview which alone is relevant and material. Reliance is placed on the judgment in S.G. Vaisakhan and another vs. Kerala Public Service Commission and another [Civil Appeal No.8391/2017(SC)] wherein it is held as follows:

(3.) The Kerala Administrative Tribunal (Tribunal) accepted the contentions of the respondent and has by Ext.P2 order directed the PSC to interview the respondent for inclusion in the ranked list at the appropriate place. The PSC challenges Ext.P2 order pointing out that the respondent did not possess a current Driving Licence throughout all stages of selection process which is stipulated. We heard Mr. P.C. Sasidharan, Advocate for the petitioner and Mr. P. Nandakumar, Advocate for the respondent as well as Mr. P. Deepak, Advocate as amicus curiae.