SECRETARY Vs. RADHA S

JUDGEMENT

(1.) These original petitions are being considered together, since the issue to be considered is common, though decided under different orders of the Kerala Administrative Tribunal. O.P.KAT No.53 of 2018 arises from the order of the Kerala Administrative Tribunal in O.A.No.1659 of 2015. O.P.KAT No.54 of 2018 from the order on O.A.No.1990 of 2015, O.P.KAT No.55 of 2018 from O.A.No.2214 of 2015 and O.P.KAT No.56 of 2018 from order on O.A.No.2485 of 2016. Out of the four cases, O.A.Nos.1990 and 2214 of 2015 were decided by the Tribunal under a common order. For the sake of convenience, the parties are described as per their status in the original applications.

(2.) The applicants before the Tribunal, the party respondents in these original petitions, had submitted applications seeking appointment to the post of Lecturer in various subjects under the Kerala Collegiate Education Department, notified by the Public Service Commission as per Gazette notification dated 30.11.2012, wherein the last date for submission of application was fixed as 2.1.2013. The qualification prescribed under the notification are as follows:

(3.) The main contention urged by the applicants was that, even though they had submitted the NET qualification at the time of one time registration, the same was not uploaded. Therefore, the request made by the applicants for accepting their NET qualification cannot be treated as a subsequent claim.