Hanna V. Mathew vs The Kerala Public Service ...
2022 Latest Caselaw 271 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR.JUSTICE V.G.ARUN
         TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
                             WP(C) NO. 30411 OF 2021
PETITIONER:

              HANNA V. MATHEW,
              AGED 24 YEARS,
              D/O. M.A.DAISY, MADATHISSERIYIL HOUSE,
              MAKKARAPARAMBA P.O.,
              MALAPPURAM DISTRICT-676507.
              BY ADVS.
              SRI. R.RANJITH (MANJERI)
              SMT. T.U.ANUKRISHNA(K/920/2014)


RESPONDENTS:

     1        THE KERALA PUBLIC SERVICE COMMISSION
              REPRESENTED BY SECRETARY,
              PATTOM,
              THIRUVANANTHAPURAM-695 033

     2        TAMILNADU AGRICULTURE UNIVERSITY,
              R1 BLOCK, LALEY ROAD, P.N.PUDUR, TAMILNADU, -641003.
              BY ADV.
              SRI. P.C. SASIDHARAN, STANDING COUNSEL FOR KERALA PUBLIC
              SERVICE COMMISSION

     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
11.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 30411 OF 2021
                                          2




                                JUDGMENT

Dated this the 11th day of January, 2022

Having heard the learned Counsel for the

petitioner and the learned Standing Counsel for Kerala

Public Service Commission on the question of

jurisdiction, I am of the considered opinion that the

issue canvassed herein has to be agitated before the

Kerala Administrative Tribunal.

Accordingly, the writ petition is closed, reserving

the petitioner's liberty to approach the Kerala

Administrative Tribunal.

Sd/-

V.G.ARUN

JUDGE NB/11-1 WP(C) NO. 30411 OF 2021

APPENDIX OF WP(C) 30411/2021

PETITIONER'S EXHIBIT

EXHIBIT P1 TRUE COPY OF THE SCREENSHOT OF THE PRESENT PROFILE OF THE PETITIONER IN PSC WEBSITE.

RESPONDENTS' EXHIBITS: NIL

TRUE COPY

P.A TO JUDGE