Kerala High Court
Sunil.K.Sudhakaran vs The Kerala Public Service Commission on 12 December, 2011
Author: Thottathil B.Radhakrishnan
Bench: Thottathil B.Radhakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE THOTTATHIL B.RADHAKRISHNAN
&
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
MONDAY, THE 24TH DAY OF MARCH 2014/3RD CHAITHRA, 1936
WA.No. 1958 of 2011
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W.P.(C)NO. 20801/2011 OF THIS HONOURABLE COURT, DATED 12-12-2011
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APPELLANT/PETITIONER:
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SUNIL.K.SUDHAKARAN,
KOLLAMPARAMBIL HOUSE, POOTHOTTA.P.O.,
ERNAKULAM, PIN - 682 307.
BY ADVS.SRI.P.N.SANTHOSH
SMT.K.P.GEETHA MANI
SMT.SUMATHY DANDAPANI (SENIOR ADVOCATE)
RESPONDENTS/RESPONDENTS:
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1. THE KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, THULASI HILLS,
PATTOM PALACE.P.O., THIRUVANANTHAPURAM, PIN - 695 004.
2. STATE OF KERALA,
REPRESENTED BY ITS PRINCIPAL SECRETARY,
HIGHER EDUCATION DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695 001.
3. THE DIRECTOR,
VOCATIONAL HIGHER SECONDARY EDUCATION
DEPARTMENT, THIRUVANANTHAPURAM, PIN - 695 001.
4. THE DIRECTOR OF PRINTING,
THIRUVANANTHAPURAM, PIN - 695 001.
* ADDITIONAL R5 IMPLEADED
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5. SEBASTIAN FRANCIS,
"ISWARYA" CCRA/6, CHEMBUKAVU,
VIYYUR P.O., TRISSUR - 680 010.
R1 BY SRI.P.C.SASIDHARAN, SC
R2,R3 & R4 BY SR.GOVERNMENT PLEADER SRI.VIJU THOMAS
R5 BY ADV. SRI.P.C.SASIDHARAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 24-03-2014,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Msd.
WA.No. 1958 of 2011
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APPENDIX
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PETITIONER(S)' ANNEXURES:
ANNEXURE A1: TRUE COPY OF THE APPLICATION DATED 09-04-2012 FILED
UNDER THE RIGHT TO INFORMATION ACT.
ANNEXURE A1(A): ENGLISH TRANSLATION OF ANNEXURE A1.
ANNEXURE A2: TRUE COPY OF THE REPLY DATED 25-04-2012 ISSUED BY THE
P.S.C.
ANNEXURE A2(A): ENGLISH TRANSLATION OF ANNEXURE A2.
RESPONDENT(S)' ANNEXURES:
ANNEXURE R5(A): TRUE COPY OF THE COMMUNICATION ISSUED BY THE
COMMISSION
//TRUE COPY//
P.A.TO JUDGE.
Msd.
THOTTATHIL B.RADHAKRISHNAN &
A.MUHAMED MUSTAQUE, JJ.
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W.A.No1958 of 2011
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Dated this the 24th day of March, 2014.
J U D G M E N T
Thottathil B.Radhakrishnan, J.
Read order dated 21.02.2013 minuted by the Bench, after hearing the learned counsel for the parties.
The appellant's name could not find a place in the list for General Foreman in the Printing Department on account of noting the roll number in the OMR answer script wrongly. Appellant's application for General Foreman category was thus invalidated. Insofar as the list of Vocational Instructor is concerned, it is submitted on behalf of the appellant that he is not keen on that post, since, presently, he is occupying a higher post. We record the aforesaid submission and dismiss the writ appeal.
(THOTTATHIL B.RADHAKRISHNAN, JUDGE) (A.MUHAMED MUSTAQUE, JUDGE) jg