Favas K.T vs Kerala Public Service Commission on 14 January, 2010

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Kerala High Court

Favas K.T vs Kerala Public Service Commission on 14 January, 2010

Bench: K.Surendra Mohan

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

WP(C).No. 37815 of 2009(V)


1. FAVAS K.T., AGED 25 YEARS,
                      ...  Petitioner

                        Vs



1. KERALA PUBLIC SERVICE COMMISSION,
                       ...       Respondent

2. STATE OF KERALA REPRESENTED BY THE

3. THE CHIEF ENGINEER, HARBOUR ENGINEERING

4. THE CHIEF ENGINEER, IRRIGATION

                For Petitioner  :SRI.TPM.IBRAHIM KHAN

                For Respondent  :SRI.ALEXANDER THOMAS,SC,KPSC

The Hon'ble MR. Justice K.SURENDRA MOHAN

 Dated :14/01/2010

 O R D E R
                         K. SURENDRA MOHAN, J.
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                     W.P(C) NO: 37815 OF 2009 V
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                 Dated this the 14th January, 2010.

                                    JUDGMENT

The petitioner, a diploma holder in Civil Engineering had acquired for selection to the post of Draftsman Grade-I (Civil) pursuant to a notification issued by the first respondent, Kerala Public Service Commission. The petitioner appeared for a written test and was included in the select list with a high rank. The complaint of the petitioner is that thereafter nothing was heard from the first respondent for a long time. On enquiry he came to know that memos had been issued for verification of records for the issue of advice memo. The complaint of the petitioner is that no memo was received by him. Therefore, according to the petitioner he could not produce his certificates for the verification of the Public Service Commission.

2. The standing counsel for the Kerala Public Service Commission has filed an affidavit submitting that verification of original documents of the candidates was held during the period from 25.2.2009 to 3.3.2009. The absentees were thereafter issued individual memos and were informed of the dates of verification. WPC 37815/2009 2 The date and venue of the verification was also individually intimated. Thereafter the rank list was published on 5.8.2009.

3. The counsel for the petitioner pointed out that no record has been produced by the Public Service Commission to show that individual notices had been issued to the petitioner. However, the counsel for the Public Service Commission pointed out that along with the publication of the probability list on 5.2.2009 the initial dates of verification were also published. The counsel for the petitioner pointed out that Ext.P5 request for the grant of an opportunity to the petitioner to submit his original records for verification is pending consideration of the first respondent and that no orders have been passed thereon.

4. In the above circumstances this writ petition is disposed of directing the first respondent to consider and pass final orders on Ext.P5 request of the petitioner in accordance with law, if no such orders have been passed till date, as expeditiously as possible and at any rate within a period of three weeks from the date of production of a copy of this judgment. The petitioner is directed to WPC 37815/2009 3 produce copy of this judgment along with a copy of the writ petition before the first respondent for compliance.





                                          K. SURENDRA MOHAN
                                                 Judge
jj

WPC 37815/2009    4

                      K.K.DENESAN & V. RAMKUMAR, JJ.

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M.F.A.NO:

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JUDGMENT Dated:

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