SECRETARY K.P.S.C. Vs. K. RAJAN

JUDGEMENT

(1.) This appeal by Kerala Public Service Commission (in short 'the Commission') is directed against Judgment of learned Single Judge in O.P. 10646 of 1996 holding that the first respondent was entitled to be advised for appointment on his placement in the supplementary list.

(2.) The factual position as presented by the parties is as follows: An advertisement was Issued by the Commission for the post of Sub Inspector of Police (Trainee). First respondent in the appeal was one of the applicants. The requisite educational qualification as set out in the advertisement was as follows:

(3.) The above finding of the Commission was challenged in the Original Petition wherein the stand taken was that he belonged to the Scheduled Caste and even non graduate (intermediate passed) candidates were eligible to be considered. Learned Single Judge was of the view that as adequate number of Scheduled Caste candidates were not available, the petitioner ought to have been considered.