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M.K Sathyanathan vs Kerala Public Service Commission on 24 April, 2014

pITEM NO.MM-601                       COURT NO.7                     SECTION XIA

             S U P R E M E        C O U R T   O F    I N D I A
                               RECORD OF PROCEEDINGS

Petition(s) for Special Leave to Appeal (Civil) No(s).11102/2014

(From the judgement and order dated 04/03/2014 in OP No.97/2014
of The HIGH COURT OF KERALA AT ERNAKULAM)


M.K SATHYANATHAN                                               Petitioner(s)

                     VERSUS

KERALA PUBLIC SERVICE COMMISSION                               Respondent(s)

(With prayer for interim relief)


Date: 24/04/2014       This Petition was taken up in mentioning today.


CORAM :
          HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN
          HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE


For Petitioner(s)        Ms. Malini Poduval,Adv.
                         Ms. Babita Sant,Adv.
For Respondent(s)

            UPON hearing counsel the Court made the following
                                O R D E R

Taken on Board.

Learned counsel appearing for the petitioner brought to our knowledge an order of this Court dated 25.02.2013 in SLP(C) No.8471/2013, referring to a file noting dated 03.10.2012 issued by the Kerala Pubic Service Commission, wherein the Commission has permitted to include those candidates who have committed technical mistakes in the written examination by writing the wrong Register Number and committed mistakes in bubbling.

Learned counsel for the petitioner submitted that in the present case the irregularity is that the petitioner has failed to bubble his Registration Number and on all other aspects the application is in order.

Since, in SLP(C) No.8471/2013, this Court has permitted the petitioner to file a review petition before the High Court, we are inclined to dispose of this special leave petition also, granting liberty to the petitioner also to file a review petition before the High Court, in the event of which, the High Court will consider the review petition along with the Review Petition No.288/2013, at the earliest, since the interview is to commence from 29.04.2014.

Ordered accordingly.

The special leave petition is disposed of, as above.

 (Narendra Prasad)                           (Renuka Sadana)
    Court Master                               Court Master
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