NAVANEETH MOHANAN K.P. Vs. STATE OF KERALA
LAWS(KER)-2023-6-19
HIGH COURT OF KERALA
Decided on June 20,2023

Navaneeth Mohanan K.P. Appellant
VERSUS
STATE OF KERALA Respondents




JUDGEMENT

- (1.)The petitioners seek to declare that they are qualified and entitled to be considered for being appointed as Assistant Managers in the 2nd respondent-Kerala State Backward Class Development Corporation.
(2.)The 1st petitioner holds B.Tech Degree in Information Technology awarded by Cochin University of Science and Technology and petitioners 2 and 3 hold B.Tech in Computer Science and Engineering from Mahatma Gandhi University and University of Calicut respectively. The petitioners also hold MBA Degrees. The 2nd respondentCorporation notified vacancies of Project Assistants on contract basis with qualification of Graduation and DCA. In the competitive selection process, the petitioners were successful and were appointed as Project Assistants on contract basis.
(3.)By Ext.P14, the 3rd respondent-Public Service Commission notified vacancies for appointment to the post of Assistant Managers. The notification prescribed (i) Degree in any Discipline, (ii) MBA in any discipline and (iii) PGDCA, as requisite educational qualification. Though the petitioners applied online, the web portal insisted the petitioners to upload their PGDCA Certificate.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.