RAMYA RAVINDRAN P. Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The applicant before the Tribunal claimed that she, by an inadvertent omission, failed to notice her real community in the application made for the post of Arithmetic-cum-Drawing Instructor in the Industrial Department. The applicant belongs to the SIUC Nadar Community, which is an Other Backward Community eligible for reservation. The applicant also asserts that she realised the mistake and after that she had been constantly running from pillar to post to get it modified. But however, the Public Service Commission [PSC] expressed its helplessness in correcting the application form after the last date. We have to immediately notice that, but for the assertion there is nothing to prove that she had been to the PSC Office; which in any event is quite irrelevant, since the profile of the petitioner remained unaltered on the last date of application.

(2.) The Tribunal rejected the claim of the applicant. The applicant before the Tribunal relied on Annexure A8 Circular, which permitted correction of the details, furnished before the selection is completed if a bonafide mistake had occurred. The PSC produced Annxure R1(a), which modified Annexure A8 after the online applications were brought in vogue. There was a system of One-Time Registration introduced, in which the Profile of the applicant, once uploaded could be accessed for any subsequent selection also. The Profile could also be changed, but with respect to a particular selection, only before the last date of application.

(3.) The learned Standing Counsel for the PSC also further explains that once a profile is uploaded and certificates are verified by the Commission, the Commission goes by that in all other selections, where the candidate applies in the same profile. In fact corrections could be made in the profile at any time when a fresh application is filed. It is also submitted that before the last date of the application at any time there could be a correction made in the profile and a further application submitted to the PSC. In such circumstances, the contention of the petitioner that she had been constantly approaching the authorities of the PSC for changing her declared status of general candidate, to one of reservation is belied.