Kerala High Court
Abhilash Kumar. K vs Kerala Public Service Commission on 23 July, 2013
Author: P.R.Ramachandra Menon
Bench: P.R.Ramachandra Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.R.RAMACHANDRA MENON
MONDAY,THE 7TH DAY OF APRIL 2014/17TH CHAITHRA, 1936
WP(C).No. 9615 of 2014 (B)
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PETITIONER(S):
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ABHILASH KUMAR. K
ATTOOR PADINJATTATHIL, ASRAMAM
ASRAMAM P.O. KOLLAM-691 002.
BY ADVS.SRI.DIPU.R
SRI.SANAL P.RAJ
RESPONDENT(S):
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1. KERALA PUBLIC SERVICE COMMISSION
BY AND THROUGH ITS SECRETARY
PATTAM PALACE P.O. THIRUVANANTHAPURAM, PIN-695 004.
2. THE KERALA STATE CO-OPERATIVE BANK LTD.
BY AND THROUGH ITS CHIEF GENERAL MANAGER
P.B. NO.6515, COBANK TOWER, PALAYAM
THIRUVANANTHAPURAM, PIN-695 033.
R1 BY ADV. SRI.P.C.SASIDHARAN, SC, KPSC
R2 BY SRI.GEORGE POONTHOTTAM, SC, KERALA STATE CO.OP BANK
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 07-04-2014, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 9615 of 2014 (B)
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APPENDIX
PETITIONER(S)' EXHIBITS:
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EXT.P1 - COPY OF THE ONLINE APPLICATION SUBMITTED BY THE PETITIONER
EXT.P1A - COPY OF THE PETITIONER'S ADMISSION TICKET.
EXT.P2- COPY OF THE NOTICE NO.CS(2)15919/10 DATED 23-7-2013 ISSUED BY
THE 1ST RESPONDENT.
EXT.P3 - COPY OF THE NOTIFICATION NO. P.NO.28/14/ERIIA DATED 10-3-2014
EXT.P4 - COPY OF THE NOTIFICATION NO.ER 11A(2)6265/13/EW
DATED 10-3-2014
EXT.P5 - COPY OF THE REPRESENTATION DATED 20-3-2014
EXT.P6 - COPY OF THE POSTAL RECEIPT.
RESPONDENT(S)' EXHIBITS: NIL
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//TRUE COPY//
PA TO JUDGE
sab/
P.R. RAMACHANDRA MENON, J.
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W.P.(C). No. 9615 of 2014
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Dated this the 7th day of April, 2014
JUDGMENT
The petitioner has approached this Court with the following prayers:
"i. Call for the records leading to Ext.P4 and quash the same to the extent to which it invalidated the answer scripts of the petitioner having Register No. 100960 for the reason "Register number wrongly bubbled" by issue of a writ of certiorari or any other such appropriate writ, order or direction.
ii. Issue a writ of mandamus or any other writ, order or direction in the nature of mandamus directing the respondents to include the petitioner in the Ext.P3 ranked list, for selection to the post of Peon/Peon Attender (Society Category) in the Kerala State Co- operative Bank Limited."
2. A statement has been filed by the first respondent pointing out that the issue is squarely covered by the decision rendered by a Division Bench of this Court in Kerala Public Service Commission v. Shaiju T.L (ILR) Kerala 2013 (1) 13.
3. The learned counsel for the petitioner points out that, R.P.No. 288/2013 is pending; but this Court finds that, as on date, the issue stands covered against the petitioner.
In the said circumstance, interference is declined and the W.P.C. No. 9615 of 2014 -2- writ petition is dismissed, without prejudice to the rights and liberties of the petitioner to take further course of action, if the R.P. pending before this Court comes to be decided against the KPSC.
P.R. RAMACHANDRA MENON, JUDGE.
kp/-