Kerala High Court
The Kerala Public Service ... vs Babitha.V on 6 July, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
OP(KAT) NO. 5 OF 2022
AGAINST THE ORDER DATED 22.10.2021 IN OA (EKM) 1344/2020 OF
KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONER/RESPONDENT NO.3:
THE KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY,
THIRUVANANTHAPURAM- 695 004, KERALA.
BY ADV P.C.SASIDHARAN
RESPONDENTS/APPLICANT & RESPONDENT NO.1 & 2:
1 BABITHA.V., AGED 31 YEARS
D/O. JAYASHEELAN V, MADHAVI SADANAM, CHALIL ROAD,
THALASSERY, KANNUR, KERALA-670 102,
MOBILE -8943876990.
2 THE STATE OF KERALA,
REPRESENTED BY PRINCIPAL SECRETARY, GENERAL EDUCATION
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001, KERALA -695 001.
3 THE DIRECTOR OF GENERAL EDUCATION,
HIGHER SECONDARY WING, HOUSING BOARD BUILDING,
SANTHINAGAR, THIRUVANANTHAPURAM-695 004, KERALA.
BY GOVT.PLEADER SRI BIJOY CHANDRAN,
BY ADV CHANDRASEKHAR P
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP FOR
ADMISSION ON 06.07.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
:2:
OP(KAT)No.5/2022
JUDGMENT
A.K.Jayasankaran Nambiar, J.
The Kerala Public Service Commission (hereinafter referred to as
'the PSC' for short) is the petitioner herein, aggrieved by the order
dated 22.10.2021 of the Kerala Administrative Tribunal in O.A.No.1344
of 2020.
2. The brief facts necessary for the disposal of this OP(KAT) are
as follows:
The PSC had invited applications for selection to the post of
Higher Secondary School Teacher (Junior) (English) in the Kerala
Higher Secondary Education Department, through a notification dated
18.08.2017. The last date for submission of applications was
29.09.2017, and the applications had to be submitted through a 'One
Time Registration' facility provided in the official website of the
Commission. It is not in dispute that the applicant Smt. Babitha V also
submitted an application through the portal, in which she had shown
her community status as Other Backward Community (OBC). It is
relevant to note that at the time of submitting the application through
the web portal of the PSC, the registration particulars entered by the
OP(KAT)No.5/2022
applicant in the said portal indicated that she belonged to the Hindu
'Arya' community.
3. In the short list that was published by the PSC on 25.02.2019,
the applicant Smt.Babitha V was included in the supplementary list of
OBC on the basis of her claim in the application that she belonged to
the 'Hindu-Arya' community under the OBC category. However, at the
time of inviting candidates for the interview, when she was asked to
upload the necessary documents certifying her community status, she
uploaded a document which indicated that she belonged to the 'Hindu-
Araya' community and also produced a Non Creamy Layer Certificate
issued by the Village Officer, Thiruvangad. It is not in dispute that in the
meanwhile, the applicant had also corrected her profile in the website
of the PSC to read that she belonged to the 'Hindu-Araya' community.
The PSC, taking note of the disparity in the certificates subsequently
uploaded by the applicant and the declaration that was originally
contained in the web portal at the time of entertaining the application,
did not include the applicant in the rank list that was published on
10.10.2019. This led the applicant to approach the Tribunal, which
passed the order impugned in this OP(KAT).
4. The Tribunal in the order impugned in this OP(KAT), found that
OP(KAT)No.5/2022
it was on account of a typographical error that the community status of
the applicant had been entered as 'Hindu-Arya' instead of 'Hindu-Araya'
in the web portal of the PSC. Assuming that there was no change in the
claim with regard to reservation status, the Tribunal found that the
stand taken by the PSC that the correction effected by the applicant
could be considered only for subsequent selection could not have any
justification. The Tribunal went on to hold that the inclusion of the
applicant's name in the OBC list was only on the basis that she
belonged to the 'Hindu-Araya' community and not on the basis that she
belonged to the 'Hindu-Arya' community. The original application was,
therefore, allowed, and the deletion of the name of the applicant from
the rank list published for the selection to the post of HSST (Junior)
(English) was set aside. A direction was also issued to the PSC to
include the name of the applicant in the supplementary list for
reservation quota of OBC or in any special group of OBC to which the
applicant was entitled, taking into consideration her merit in the
written test and interview that was conducted.
5. We have heard Sri.P.C.Sasidharan, the learned counsel for the
petitioner in this OP(KAT), as also Sri.P.Chandrasekhar, the learned
counsel for the 1st respondent. We have also heard the learned
Government Pleader for respondents 2 and 3.
OP(KAT)No.5/2022
6. On a consideration of the rival submissions, we find that while
it may be a fact that Smt.Babitha V had in fact, corrected her
particulars in the registration site in the web portal of the PSC, to
indicate her community status as 'Hindu-Araya', the declaration in the
registration site at the time when her application was considered for
the short listing showed her community status as 'Hindu-Arya'. The
application considered by the PSC, therefore, had to be seen as one
containing the declarations in the application form read with the
declarations in the registration site, as on the date of consideration of
the application. Viewed thus, we find that the declaration of
Smt.Babitha V, in her application for the purposes of the notification,
had to be seen as one showing her community status as OBC 'Hindu-
Arya' instead of OBC 'Hindu-Araya'. While it may appear, as found by
the Tribunal, that the error in the declaration was merely a
typographical mistake and did not have any significance in the matter
of selection, we find that, that is not the case. As rightly pointed out by
the learned counsel for the PSC, the processing of the application of
Smt.Babitha V could have proceeded only on the assumption that she
was to be ranked in a supplementary list drawn up for Hindu OBC Arya.
It is relevant to note that in the Schedule to the KS&SSR, which lists
out the Scheduled Castes, Scheduled Tribes, and Other Backward
OP(KAT)No.5/2022
Classes in the Kerala State, 'Hindu-Arya' and 'Hindu-Dheevara (Arayan)'
are separate entries in List III to the Schedule to the KS&SSR. That
apart, the categorisation aforementioned would also be relevant for the
application of Rules 14 to 17 of the KS&SSR read with Annexure to the
KS &SSR. In other words, depending upon the community status
indicated by the applicant, the applicant would feature either in a
supplementary list prepared generally for other backward classes or in
a supplementary list prepared separately for 'Hindu-Dheevara'
community. This, in turn, would result in a differential treatment in the
matter of appointment since the turn in which a vacancy arises would
also be different for both categories. The percentage of reservations
envisaged for both the categories is also different. Thus in our view, the
mistake occasioned by Smt.Babitha V, while entering the details in the
application forms submitted in connection with the employment
notification, was not a mere typographical one that could have been
cured, but a crucial one with several ramifications and the Tribunal
erred in assuming to the contrary. We also find force in the submissions
of learned counsel for the petitioner placing reliance on the judgments
in District Officer, KPSC v. Karthikeyan [1989 KHC 18] and
Kerala Public Service Commission v. Reshmi K.R and Others
[2019 (5) KHC 875] and the general conditions of the PSC, that
claims made subsequent to the submission of an application cannot be
OP(KAT)No.5/2022
considered under any circumstances. In our view, on the facts of the
instant case, the petitioner cannot be faulted for having refused to
consider any correction effected by the candidate subsequent to the
entertainment of her application by it.
Resultantly, we set aside the impugned order of the Tribunal and
allow this OP(KAT).
Sd/-
A.K.JAYASANKARAN NAMBIAR
JUDGE
Sd/-
MOHAMMED NIAS C.P.
JUDGE
mns
OP(KAT)No.5/2022
APPENDIX OF OP(KAT) 5/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE O.A.(EKM) NO. 1344 OF
2020 WITH ITS ANNEXURES.
Annexure A1 TRUE COPY OF THE CERTIFICATE
CERTIFYING THAT SHE HAS APPLIED FOR
THE POST OF HIGHER SECONDARY SCHOOL
TEACHER (JUNIOR) (CATEGORY NO. 246/17)
DATED 20.03.2019.
Annexure A2 TRUE COPY OF THE SHORT LIST SL.NO.
16/2019/ERI, PUBLISHED BY THE KERALA
P.S.C. CONTAINING THE REGISTRATION
NUMBERS OF THE CANDIDATES ELIGIBLE FOR
INTERVIEW, DATED 25.02.2019.
Annexure A3 TRUE COPY OF THE SECONDARY SCHOOL
LEAVING CERTIFICATE NO. E 061620
ISSUED BY SECRETARY, BOARD OF PUBLIC
EXAMINATIONS, KERALA , MARCH, 2005.
Annexure A4 TRUE COPY OF THE 3RD PAGE OF
APPLICANTS FATHERS SECONDARY SCHOOL
LEAVING CERTIFICATE.
Annexure A5 TRUE COPY OF THE LETTER ISSUED BY THE
KERALA PSC, NO. GR5-2/50004/2018-KPSC,
DATED 30.12.2019.
Annexure A6 A TRUE COPY OF THE EXPLANATION GIVEN
BY THE APPLICANT TO ANNEXURE A5 ISSUED
BY KPSC, DATED 06.01.2020.
OP(KAT)No.5/2022
Annexure A7 TRUE COPY OF THE LETTER NO. GR5-
2/50004/2018-KPSC BY KERALA P.S.C
DATED 14.05.2020.
Annexure A8 TRUE COPY OF ONLINE APPLICATION MADE
BY APPLICANT TO THE POST OF HIGHER
SECONDARY SCHOOL TEACHER -JUNIOR
(CATEGORY NO. 246/2017) DATED
2809.2017 (ANNEXURE A8 IS PRODUCED
ALONG WITH M.A. (EKM) 1260/2020).
Annexure A9 COPY OF THE SCREEN SHOT OF THE MESSAGE
DATED 11.03.2019 RECEIVED BY THE
APPLICANT IN HER MOBIL PHONE.
Annexure A10 TRUE COPY OF THE APPLICATION SUBMITTED
BY THE APPLICANT TO THE UNDER
SECRETARY, KERALA PUBLIC SERVICE
COMMISSION.
Exhibit P2 TRUE COPY OF THE MISCELLANEOUS
APPICATION WITH ANNEXURE A8.
Exhibit P3 TRUE COPY OF REPLY STATEMENT FILED ON
BEHALF OF THE 3RD RESPONDENT IN ABOVE
O.A.
Exhibit P4 TRUE COPY OF THE REJOINDER FILED BY
THE APPLICANT ALONG WITH ANNEXURE A9
A10.
Exhibit P5 TRUE COPY OF ORDER NO. OA(EKM)
1344/2020 DATED 22.10.2021.
Exhibit P6 TRUE COPY OF THE SHORT LIST OF
OP(KAT)No.5/2022
CANDIDATES PUBLISHED BY THE COMMISSION
ON 25/02/2019.
Exhibit P7 TRUE COPY OF THE NOTIFICATION DATED
13/03/2020 ISSUED BY THE COMMISSION.
