Kerala High Court
Biveesh S vs Kerala Public Service Commission on 30 July, 2013
Author: Babu Mathew P.Joseph
Bench: Thottathil B.Radhakrishnan, Babu Mathew P.Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE THOTTATHIL B.RADHAKRISHNAN
&
THE HONOURABLE MR. JUSTICE BABU MATHEW P.JOSEPH
TUESDAY, THE 29TH DAY OF OCTOBER 2013/7TH KARTHIKA, 1935
WA.No. 1592 of 2013 ()
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(AGAINST THE JUDGMENT IN WP(C).NO. 17737/2013 DATED 30-07-2013)
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APPELLANT(S)/PETITIONERS 1,3 TO 7,9 & 10 :
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1. BIVEESH S.
S/O.SUDEVAN.K., LAKSHMI NIVAS, VALIYAKADA,
CHIRAYINKEEZHU P.O., THIRUVANANTHAPURAM-695 304.
2. PRASAD D.,S/O.DHARMARAJAN ASARI,
PRASAD BHAVAN, THURUVICKAL P.O.,
THIRUVANANTHAPURAM DISTRICT.
3. BALU.V.S.,S/O.SUDARSANAN NAIR,
GAYATHREE BHAVAN, KANJIRAMKONAM,
KILIYOOR, VELLARADA, THIRUVANANTHAPURAM-695 505.
4. SULAIMAN.S.,S/O. SATHUKUNJU,
ROADARIKATH VEEDU, KADAVAKUZHI,
PALLIVETTA, ARYANAD P.O., THIRUVANANTHAPURAM-695 542.
5. SHIBU S.L.,S/O.SOMAN NAIR.K.,
KARUKUMMOOK VEEDU, KUNNIDA,
KOLIYACODE P.O., THIRUVANANTHAPURAM-695 607.
6. AJI T.,S/O.N.THANKARAJ,
AIYPPAZHANJI PUTHEN VEEDU,
PARASUVAICKAL P.O., PARASALA,
THIRUVANANTHAPURAM-695 508.
7. CHITHRASENAN S., S/O.K.SREEDHARAN,
KUNNUMPURATH VEEDU, TC 46/650,
NEAR SASTHA TEMPLE, POONTHURA P.O.,
THIRUVANANTHAPURAM-695 026.
8. PRABHAKARAN T.,S/O. S.THAMBI,
VALIYAVILA KEZHETHATTU PUTHEN VEEDU,
MULLUVILA, MULLUVILA P.O.,
THIRUVANANTHAPURAM-695 133.
BY ADVS.SRI.S.RAMESH
SRI.S.D.ASOKAN
sts 2/-
-2-
WA.NO.1592/2013
RESPONDENT(S)/RESPONDENT AND PETITIONERS 2 AND 8:
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1. KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY,
OFFICE OF THE KERALA PUBLIC SERVICE COMMISSION,
PATTOM, THIRUVANANTHAPURAM-695 004.
2. MANIKANDAN V.J.,S/O. VIJAYAN NAIR T.,
MANIKANDAVILASAM, KUNNATH VILA,
VAVARA AMBALAM, POTHENCODE P.O.,
THIRUVANANTHAPURAM-695 584.
3. BINU S.,S/O. SUDHAKARAN D.,
PANANINNA VEEDU, KARAMKULAM,
PUTHIYATHURA P.O., THIRUVANANTHAPURAM-695 526.
R1 BY ADV. SRI.P.C.SASIDHARAN, SC, KPSC
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION
ON 29-10-2013, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
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WA.NO.1592/2013
APPENDIX
APPELLANT'S ANNEXURES:
ANNEX A1 COPY OF THE NOTIFICATION ISSUED BY THE PSC FOR APPOINTMENT
TO THE POST OF MAZDOOR (ELECTRICITY WORKER)
RESPONDENT'S ANNEXURES: NIL
/TRUE COPY/
P.A.TO.JUDGE
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THOTTATHIL B.RADHAKRISHNAN &
BABU MATHEW P.JOSEPH, JJ.
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C.M.Appln.No.891of 2013 & W.A.No.1592 of 2013
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Dated this the 29th day of October, 2013.
J U D G M E N T
Thottathil B.Radhakrishnan, J.
1.This appeal comes up with an application seeking condonation of delay in its institution.
2.We have heard the learned counsel for the appellants and the learned counsel for the Public Service Commission on the merits of the writ appeal as well.
3.The respondents, who were applicants to the post of Mazdoor (Electricity Worker) in KSE Board, challenge rejection of their applications on the ground of wrong bubbling of register numbers in their answer scripts. The bubbling of the register numbers in the answer scripts was sine quo non to ensure transparency in the selection. The statement that the category to which the appellants aspired is of such nature where a lenient view should be taken does not appeal to us, at any rate, having W.A.No.1592 of 2013 -2- regard to the ratio of the Bench decision of this Court in Kerala Public Service Commission v. Shaiju.T.L. [2013(2) KLJ 437] relied on by the learned single Judge. We are in agreement with that Bench decision. Therefore, this writ appeal fails. In the result, the C.M.Application and the writ appeal are dismissed in limine.
(THOTTATHIL B.RADHAKRISHNAN, JUDGE) (BABU MATHEW P. JOSEPH, JUDGE) jg