PRAVEESH R Vs. STATE OF KERALA

JUDGEMENT

(1.) Common questions arise for consideration in these petitions.

(2.) The petitioners are applicants in OA No.2126/2015 and OA (Ekm) No.1595/2016 respectively. Both the applicants had in response to a gazette notification dated 30.11.2012 of the Kerala Public Service Commission (KPSC) applied for the posts of Lecturer in Commerce and English coming under category Nos.592/2012 and 578/2012, respectively. Last date for submission of applications was 2.1.2013 and the qualifications prescribed under the notification were as follows:

(3.) The petitioner in OP(KAT) No.137/2019 who had applied for the post of Lecturer (English), filed OA (Ekm) No.259/2016 before the Kerala Administrative Tribunal and the said OA was disposed of vide Annexure-A11 order dated 11.3.2016 directing the KPSC to consider the representation preferred by the applicant and in pursuance to that, his representation was considered by the KPSC, and rejected vide Annexure-A15. Similarly, the petitioner in OP(KAT)No.135/2019 had applied for the post of Lecturer (Commerce), and his online application too was rejected for the reason that his qualification of NET was not entered at the first instance.