Madras High Court
S.Sivaranjani vs The Registrar General on 4 April, 2022
Author: M.N.Bhandari
Bench: Munishwar Nath Bhandari, D.Bharatha Chakravarthy
W.P.No.7950 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 04.4.2022
CORAM :
THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.P.No.7950 of 2022
S.Sivaranjani .. Petitioner
Vs.
1. The Registrar General
High Court of Madras
Chennai-600 104.
2. Judicial Recruitment Cell
Rep. by Registrar
High Court, Madras.
3. The State of Tamil Nadu
rep. by Secretary to Government
Personnel and Administrative Reforms
(Personnel-R) Department
Fort St. George, Chennai-600 009.
4. The Assistant Director of Ex-Servicemen's Welfare
Office of the District Ex-Servicemen's
Welfare and the Secretary D.S.S. & A Board
No.H49, Kaliappa Nivas, TNHB, Avvai Nagar
Othapatti, Dharmapuri-636705. .. Respondents
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W.P.No.7950 of 2022
Prayer: Petition filed under Article 226 of the Constitution of India
praying for a Writ of Mandamus directing the second respondent to
select and appoint the petitioner as Office Assistant in the Dharmapuri
Judicial District pursuant to Notification No.67/2021 dated 18.04.2021
issued by the second respondent inviting applications to be applied
online from eligible applicants for the Group III post of Office Assistant
in Judicial Service for Dharmapuri District against the priority quota
reserved for BC candidates, who are dependents of Ex-Servicemen as
per G.O.Ms.No.1161 Personnel and Administrative Reform (Personnel-
R) Department dated 22.11.1984.
For the Petitioner : Mrs.Nalini Chidambaram
Senior Counsel
For Mrs.C.Uma
For the Respondents : Mr.B.Vijay
for Respondents 1 and 2
Mr.P.Muthukumar
State Government Pleader
for Respondent 3
ORDER
(Order of the Court was made by the Hon'ble Chief Justice) The writ petition has been filed seeking a direction to the second respondent to select and appoint the petitioner to the post ____________ Page 2 of 13 https://www.mhc.tn.gov.in/judis W.P.No.7950 of 2022 of Office Assistant in the Judicial Department of Dharmapuri District, pursuant to the notification dated 18.04.2021 issued by the second respondent inviting applications for the said post.
2. Learned counsel for the petitioner submits that pursuant to the notification dated 18.04.2021, the petitioner applied to the post of Office Assistant (Class III) in Judicial Department of Dharmapuri District. The petitioner was allowed to appear for the written examination. After remaining successful in the written examination, she was called for the practical examination. The petitioner remained successful in the practical examination. Thus, she was called for the interview, followed by the declaration of result. It was to the surprise of the petitioner that the post of Office Assistants were kept vacant in certain priority quotas, despite the availability of the petitioner and accordingly, a challenge to the selection has been made.
3. It is submitted that the petitioner was falling in the priority quota under Group II(iii). Yet, her candidature was not considered for the said quota, but was considered under Group I(ii) priority quota. In view of the above, the right of the petitioner was affected as otherwise ____________ Page 3 of 13 https://www.mhc.tn.gov.in/judis W.P.No.7950 of 2022 she was a meritorious candidate if her case is considered under Group II(iii) priority quota. Thus, the petitioner has come up with this writ petition.
4. Learned counsel for the respondents contested the writ petition. It is submitted that pursuant to the notification inviting applications from and among the eligible candidates for appointment to the post of Office Assistant, the petitioner has submitted her application declaring her category to be Backward Class (Other than Backward Class Muslims) and priority Group I(ii). It is by filling up Column 2.17 of the application form.
5. The candidature of the petitioner was considered as per her disclosure of priority under Group I(ii). As the petitioner remained successful in the written examination, she was called for the practical examination. On remaining successful in the practical examination, she was called for the interview. At that stage, the petitioner tried to produce a certificate to claim her priority under Group II(iii), instead of Group I(ii). The certificate aforesaid could not be considered in view of the initial declaration of the petitioner for priority under Group I(ii). ____________ Page 4 of 13 https://www.mhc.tn.gov.in/judis W.P.No.7950 of 2022
6. The change of category from one priority to another by a candidate, at the stage of interview, would affect the candidates of both the categories. Moreover, the entire selection from the stage of written examination and thereafter, practical examination would also be affected and therefore, it was not permissible. The petitioner's candidature was considered as per the priority declared by her in the application form along with the certificates. Subsequent production of certificate, at the stage of interview, was not permissible and not acceptable for the change of priority as per the condition given in the notification.
7. Accordingly, the result was declared where the petitioner could not find place in the merit list due to the lower marks secured by her in the category for which the application was made. It is also stated that the two posts remained vacant in different categories, but have been filled from and among the waitlisted candidates. Thus, all the posts have been filled up by the respondents, thereby no post is lying vacant now. Therefore, a prayer is made to dismiss the writ petition.
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8. We have considered the rival submissions and perused the records.
9. It is not in dispute that the second respondent issued a notification dated 18.04.2021 inviting applications for different posts, including the post of Office Assistant. The application was to be submitted by the candidate by filling up all the columns in the application. Column 2.17 was to indicate the community and it was indicated by the petitioner to be Backward Class (Other than Backward Class Muslims). In Column 2.8(A), the candidate was required to mention the priority category. Since the petitioner claimed priority under Group I(ii), namely the members of the family (Widows / Sons / Daughters / Next of kin) of the enrolled personnel of the Armed Forces, her candidature was considered in the priority under Group I(ii).
10. To understand the priority categories, it would be needful to quote the priorities mentioned in the Annexure to G.O.Ms.No.188, P&AR Department, dated 28.12.1976. Group I and Group II, which provide for different categories of priority, are extracted hereunder:
____________ Page 6 of 13 https://www.mhc.tn.gov.in/judis W.P.No.7950 of 2022 “Group-I:
...
(ii) Up to two members of the family (Widows/Sons/Daughters/Next of kin) of the enrolled personnel of the Armed Forces including the Indian Peace Keeping Force who were killed or disabled in action and are totally unfit for reemployment leaving their families in indigent circumstances and Up to two members of the family (widows/sons/daughters/ nest of kin) of border Security Force Personnel killed in action and Up to two members of the family (widows/ sons/ daughters/ next of kin) of the personnel of Assam Rifles killed in action.
Ex-personnel of Indo Tibetan Border Police/ Disabled Personnel of Indo Tibetian Border Police boarded out or retired prematurely due to service conditions.
Up to two members of the family (Widows/ Sons/ Daughters/ Next of kin) of the personnel of the Indo Tibetian and Border Police who were killed or disabled in action and are totally unfit for re- employment leaving their families in indigent circumstances. G.O.Ms.No.134, Personnel and Administrative Reforms (Per.R) Department dated 19.03.1990.
Group-II:
...
(iii) Ex-servicemen and Ex-Indian Peace Keeping Force Personnel and the wives, sons and unmarried daughters of serving Military Personnel of Ex-servicemen and Ex-Indian Peace Keeping Force.
.... "
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11. Group-I provides for priority to the Members of the Family (Widows / Sons / Daughters / Next of kin) of the enrolled Personnel of the Armed Forces, including the Indian Peace Keeping Force, etc. The petitioner filled Column 2.8(A) claiming priority under Group I(ii). Therefore, her candidature was considered throughout in the said category. She remained successful in the written examination and therefore, was called for the practical examination. In the practical examination also, the petitioner remained successful to be called for interview. In the interview, the petitioner could not secure overall marks so as to get appointment in the priority category as claimed in her application.
12. At the time of the interview, the petitioner submitted the certificates claiming priority under Group II(iii), which is the wives, sons and unmarried daughters of serving Military Personnel. It was not the category indicated by her in the application form. Therefore, the change of category has not been permitted by the respondents.
13. Learned counsel for the petitioner has failed to show any provision to allow the change of category at the fag end of selection. ____________ Page 8 of 13 https://www.mhc.tn.gov.in/judis W.P.No.7950 of 2022 The prayer to allow the change of category was made when the final result was to be declared. At this stage, change of category from Group I(ii) to Group II(iii) was not permissible as per the condition of the Notification dated 18.4.2021, as otherwise it would have a serious repercussion on the selection.
14. It is for the reason that if the petitioner would have declared the priority under Group II(iii) in the application itself, subject to the marks obtained by her in the written examination, her candidature would have been considered under Group II(iii). The written examination, followed by the practical examination, was based on the declaration made by the candidates and if it is changed at the fag, it would affect the declaration of the result of the written examination itself. Accordingly, if the petitioner is permitted to change the category, it would affect the result of the practical examination of both the categories, i.e. the category for which the petitioner made the application and the category to which the petitioner is now making a claim, because, if the prayer of the petitioner to change the category is considered, one meritorious candidate is required to be ousted from that category.
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15. Further, all the posts under all the categories have been filled up from and among the candidates in waiting list. The change of the category in the midst of the game is not permissible and therefore, the petitioner's candidature has been considered by the respondents in the category as declared by her in the application form. Clause 11 of the Notification dated 18.4.2021 categorically states that the applicants are bound by the Common Instructions. Paragraph 4(c) of the Common Instructions does not permit production of document for change of the declaration in the application form:
"4(c) All the particulars mentioned in the online application including name of the applicant, post applied for, educational qualifications, communal category, date of birth, address, e-mail ID etc. will be considered as final and no modification will be allowed after final submission of the online application. Since certain fields are mandatory and cannot be edited, applicants are requested to fill the online application form with utmost care and caution. No correspondence regarding change of details will be entertained."
[emphasis supplied] ____________ Page 10 of 13 https://www.mhc.tn.gov.in/judis W.P.No.7950 of 2022
16. In view of the above, we do not find any illegality or error in the action of the respondents in rejecting the claim of the petitioner under Group II(iii), at the fag end of selection, as the change cannot allowed to be triggered at the instance of the candidate, affecting the entire selection. Accordingly, the writ petition fails and is dismissed. There will be no order as to costs. Consequently, WMP.No.7944 of 2022 is also dismissed.
(M.N.B., CJ.) (D.B.C., J.)
04.04.2022
Index : Yes/No
kpl/drm
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W.P.No.7950 of 2022
To:
1. The Registrar General
High Court of Madars
Chennai-600 104.
2. The Registrar
Judicial Recruitment Cell
High Court, Madras.
3. The Secretary to Government
Personnel and Administrative Reforms
(Personnel-R) Department
Fort St.George, Chennai-600 009.
4. The Assistant Director of Ex-Servicemen's Welfare Office of the District Ex-Servicemen's Welfare and the Secretary D.S.S. & A Board No.H49, Kaliappa Nivas, TNHB, Avvai Nagar Othapatti, Dharmapuri-636705.
____________ Page 12 of 13 https://www.mhc.tn.gov.in/judis W.P.No.7950 of 2022 M.N.BHANDARI, CJ AND D.BHARATHA CHAKRAVARTHY,J.
(kpl/drm) W.P.No.7950 of 2022 04.04.2022 ____________ Page 13 of 13 https://www.mhc.tn.gov.in/judis