Madras High Court
C.Gopala Krishnan vs The Tamil Nadu Public Service ... on 15 October, 2020
Author: Senthilkumar Ramamoorthy
Bench: A.P.Sahi, Senthilkumar Ramamoorthy
W.P.(MD)No.14424 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 15.10.2020
CORAM :
THE HON'BLE MR.A.P.SAHI, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
W.P.(MD) No.14424 of 2020
W.M.P(MD).Nos.12080 & 12081 of 2020
C.Gopala Krishnan .. Petitioner
Vs
1. The Tamil Nadu Public Service Commission,
Rep. by it's Secretary,
TNPSC Road, VOC Road,
Park Town, Chennai - 600 003.
2. The Controller of Examinations,
TNPSC,
TNPSC Road, VOC Road,
Park Town, Chennai - 600 003.
3. The Secretary to Government of Tamil Nadu,
Law Department, Fort St.George,
Chennai - 600 009.
4. The Registrar General,
Madras High Court,
Chennai. .. Respondents
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W.P.(MD)No.14424 of 2020
PRAYER: Petition under Article 226 of the Constitution of India seeking
issuance of a writ of Certiorarified Mandamus, calling for the records
relating to the impugned order dated NIL passed against the petitioner in
Application No.925002767 by the 1st respondent to allow the petitioner to
participate in all further selection process for the post of Civil Judge in
Tamil Nadu State Judicial Service vide notification No.25/2019 of the first
respondent.
For Petitioner : Mr.V.Angusamy
For respondents : Mr.K.K.Senthil,
Standing Counsel,
for R1 and R2
Mr.B.Vijay for R4
ORDER
[Order of the Court was made by The Hon'ble Chief Justice] Heard Mr.V.Angusamy, learned Counsel for the petitioner, Mr.K.K.Senthil, learned Standing Counsel for the respondents 1 and 2 and Mr.B.Vijay, learned Counsel for the fourth respondent. __________ Page 2 of 9 http://www.judis.nic.in W.P.(MD)No.14424 of 2020
2. The argument of the learned Counsel for the petitioner is that even though the petitioner had filled up the application form indicating that his medium of instruction was Tamil, yet it is not disputed that the petitioner had obtained the degree of Law from Coimbatore Law College, which does not have any sanctioned course in law teaching in Tamil and the medium of instruction admittedly is in English.
3. What the learned Counsel for the petitioner seems to contend is that since the petitioner had attempted his answers in the examination of law in Tamil, he had given this information. This will also not help the petitioner in view of the clear instructions contained in Clause-16B, which is reproduced hereunder:-
"16.B In G.O.(Ms.) No.145, Personnel and Administrative Reforms (S) Department, dated 30.09.2020, and G.O.(Ms.) No. 40, Personnel and Administrative Reforms (S) Department, dated 30.04.2014, the Government have issued orders to fill 20% of all vacancies in direct recruitment on preferential basis to persons who studied the prescribed qualifying course in Tamil Medium. The 20% reservation of vacancies on preferential allotment to Persons who studied in Tamil Medium (PSTM) will apply to this __________ Page 3 of 9 http://www.judis.nic.in W.P.(MD)No.14424 of 2020 recruitment. Applicants claiming this reservation must have studied the preferential qualifying course for the post in Tamil Medium and should have the certificate for the same. Having written the University Examinations or Competitive Examinations in Tamil language along will not qualify the candidate for claiming this reservation. If the Applicants with PSTM certificate are not available for selection for appointment against reserved turn, such turn shall be filled by Non-PSTM Applicants but belonging to the respective communal category. The PSTM certificate shall be produced by the applicant in prescribed format/proforma available in the Commission's website at 'WWW.tnpsc.gov.in' which shall be obtained from the Head of the Institution and submitted when called for by the commission.
(For further details refer para.27(XIX) of "Instructions to Applicants") Note:-
While filling the online application form, the applicants shall verify their eligibility to claim reservation under PSTM. At the time of certificate verification, if any wrong claim is detected, the candidature of the individual will be rejected."
4. Learned Counsel for the petitioner then contended that as a matter of fact, the petitioner never intended to claim any such benefit on account of __________ Page 4 of 9 http://www.judis.nic.in W.P.(MD)No.14424 of 2020 he having pursued his course in English language and inasmuch as while uploading the form, there was a query on the website by the Tamil Nadu Public Service Commission, as to whether the applicant is claiming the benefit under PSTM category or not, against which, he had marked it as "NO". However, when the copy of the application form was downloaded, the said query and answer was absent.
5. Mr.K.K.Senthil, learned Counsel for the TNPSC, submits that there was no such column and it is a bald allegation made in the affidavit without any supporting document.
6. We perused the application and we do not find any query or column with regard to claiming benefits of PSTM category. To the contrary, the petitioner appears to have signed the declaration form, which is in Clause-14, which contains the following recital:-
"14. I have studied the prescribed qualification in Tamil medium, I am aware that my application will summarily be rejected, if I fail to produce the evidence for having studied the __________ Page 5 of 9 http://www.judis.nic.in W.P.(MD)No.14424 of 2020 prescribed qualification (S) in Tamil MEDIUM/PSTM certificate as and when called for."
7. Apart from this, the documents submitted by him at Sl.No.8 indicates the PSTM Certificate. These additional facts therefore, in no way support the oral argument, that have been advanced on the basis of the affidavit and therefore, the conclusion drawn by the TNPSC that his application is being rejected as there was a wrong mentioning of the medium of instruction as Tamil appears to be correct.
8. We do not find any factual or legal error in rejection of the application form of the petitioner.
9. Accordingly, writ petition is dismissed. No costs. Consequently,connected MPs are closed.
(A.P.S., CJ.) (S.K.R., J.)
15.10.2020
Index : Yes/No
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W.P.(MD)No.14424 of 2020
Internet : Yes/No
sj/pkn
Note : In view of the present lock
down owing to COVID-19 pandemic,
a web copy of the order may be
utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
To:
1. The Secretary, Tamil Nadu Public Service Commission, TNPSC Road, VOC Road, Park Town, Chennai - 600 003.
2. The Controller of Examinations, TNPSC, TNPSC Road, VOC Road, Park Town, Chennai - 600 003.
3. The Secretary to Government of Tamil Nadu, Law Department, Fort St.George, Chennai - 600 009.
4. The Registrar General, Madras High Court, Chennai.
__________ Page 7 of 9 http://www.judis.nic.in W.P.(MD)No.14424 of 2020 THE HON'BLE CHIEF JUSTICE AND SENTHILKUMAR RAMAMOORTHY, J.
(sj/pkn) W.P.(MD) No.14424 of 2020 __________ Page 8 of 9 http://www.judis.nic.in W.P.(MD)No.14424 of 2020 15.10.2020 __________ Page 9 of 9 http://www.judis.nic.in