KERALA PUBLIC SERVICE COMMISSION Vs. SAVITHA JOHN BOSCO

JUDGEMENT

(1.) Appellant is the Kerala Public Service Commission. It filed the writ appeal assailing the judgment in W.P.(C).30203/2012 passed by a learned single judge of this court. The appellant was the 1st respondent in the writ petition. Petitioners 1, 3 and 5 therein are respondents 1 to 3 herein. The 2nd respondent in the writ petition is the 4th respondent in the appeal. We refer to the parties as they are shown in the memorandum of appeal. The documents exhibited in the writ petition are referred to as such in this judgment.

(2.) A few facts are admitted. Such facts which are relevant in deciding the appeal are stated below : The appellant issued Ext P1 notification inviting applications for appointment to the post of computer programmer and operator in the 4th respondent corporation. The notification insisted on that the candidates should be persons having three years' experience in computer programming and operations under a public sector undertaking or an industrial undertaking recognized under the Companies Act. Another insistence in Ext P1 notification was that the experience certificates obtained from private institutions shall be attested by one authorized officer of the State or Central Government. The applications of respondents 1 to 3 and a few others were rejected by the appellant. The applications of respondents 1 to 3 were rejected on the ground that they did not have the minimum experience prescribed in Ext P1 notification.

(3.) Respondents 1 to 3 along with five others filed the writ petition. They requested to quash the proceedings which led to the issuance of the communications rejecting their applications. They requested further to direct the appellant to include their names also in the short list to be published.