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Judgment
A.K.Jayasankaran Nambiar, J
The applicant in O.A.No.129 of 2019 before the Kerala Administrative Tribunal (KAT) is the petitioner herein, aggrieved by the order dated 17.03.2022 of the Tribunal, in the said O.A.
The brief facts necessary for disposal of the OP (KAT) are as follows:
The petitioner herein who had lost out to the 7th respondent in the matter of appointment to the post of Lower Division Typist against the 10% quota reserved for by transfer appointment from low paid employees as per a Government Order dated 03.01.2014 had approached the Tribunal alleging that the inclusion of the 7th respondent in the select list of employees found eligible for appointment was wrong. It was the contention of the petitioner in the O.A that the qualification required for the post of LD Typist was K.G.T.E Typewriting Examination in English (Lower), K.G.T.E Typewriting Examination in Malayalam (Lower) and Computer Word Processing in English (Lower). It was alleged that the 7th respondent had not secured a pass in K.G.T.E Typewriting Examination in Malayalam (Lower) and Computer Word Processing in English (Lower).
Before the Tribunal, the 4th respondent Secretary, Commissionerate of Government Examinations, which is the authority that conducted the examinations in question, appeared through the Government Pleader and stated that the certificates produced by the 7th respondent showing a pass in all the examinations that were required for the purposes of appointment as LD Typist were genuine and the facts stated therein were true. Taking note of this statement of the 4th respondent, the Tribunal found that there was no merit in the averments in the O.A, and therefore, dismissed the Original Application.
In the OP(KAT) now filed, the grounds urged are essentially the same as what was urged before the Tribunal in the O.A. The learned counsel for the petitioner also does not produce any new material that would force us to take a different view than what is already taken by the Tribunal. Under such circumstances, we see no reason to interfere with the order of the Tribunal impugned in this OP(KAT). The OP (KAT) fails and is accordingly dismissed.