Kerala High Court
Sindhu S.Menon vs Kerala Public Service Commission on 18 August, 2008
Author: K.T.Sankaran
Bench: K.T.Sankaran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 15814 of 2008(G)
1. SINDHU S.MENON, KEERTHANAM,
... Petitioner
Vs
1. KERALA PUBLIC SERVICE COMMISSION,
... Respondent
2. DIRECTOR OF HIGHER SECONDARY EDUCATION,
3. STATE OF KERALA, REPRESENTED BY ITS
For Petitioner :SMT.S.K.DEVI
For Respondent :SRI.ALEXANDER THOMAS,SC,KPSC
The Hon'ble MR. Justice K.T.SANKARAN
Dated :18/08/2008
O R D E R
K.T. SANKARAN, J.
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W.P.(C) No. 15814 OF 2008
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Dated this the 18th August, 2008
J U D G M E N T
The petitioner applied to the post of Higher Secondary School Teacher (English) pursuant to Ext. P1 notification. After qualifying in the written test, the petitioner was called for the interview . At the time of interview, it is stated that, the petitioner was required to produce an equivalency certificate from any of the Universities in Kerala for the degree secured by the petitioner.
2. The petitioner has passed B.Ed degree course conducted by the Dakshina Bharath Hindi Prachar Sabha with two optional subjects.
I have disposed of W.P.(C) No.33078 of 2007 and connected cases on 07.08.2008 by a common judgment. The issues involved in the present case are similar to the issues involved in W.P.(C) 33078 of 2007 and connected cases. Accordingly, the Writ Petition is disposed of in the same terms as in the judgment dated 07.08.2008. The directions and orders issued as per the judgment dated 07.08.2008 shall be followed in this case also. The judgment in W.P.(C) No.33078 of 2007 and connected cases will form a part of this judgment and shall be appended to this judgment.
K.T. SANKARAN, JUDGE.
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