Madras High Court
The Chairman vs G.Elangoan on 6 January, 2016
Bench: S.Manikumar, M.Venugopal
T
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06.01.2016
CORAM:
THE HONOURABLE MR.JUSTICE S.MANIKUMAR
and
THE HONOURABLE MR.JUSTICE M.VENUGOPAL
W.A.No.1015 of 2015
M.P.No.1 of 2015
1. The Chairman,
Tamil Nadu Public Service Commission,
Frazer Bridge Road,
V.O.C. Nagar, Park Town,
Chennai 600 003.
2. The Joint Secretary,
Tamil Nadu Public Service Commission,
Frazer Bridge Road,
V.O.C. Nagar, Park Town,
Chennai 600 003. .. Appellants
versus
G.Elangoan .. Respondent
Prayer: Writ Appeal is filed under Clause 15 of the Letter Patent, against the order, made in W.P.No.4837 of 2015, dated 01.04.2015.
For Petitioner :Mr.P.H.Aravind Pandian,
Mr.M.Devendran
For respondent :Mr.G.Jeremiah
ORDER
(Order of the Court was made by S.MANIKUMAR, J.) Being aggrieved by the order made in W.P.No.4837 of 2015, dated 01.04.2015, directing the Tamil Nadu Public Service Commission, Chennai, to take follow up action, pursuant to the application submitted by the writ petitioner, treating it as a valid application and complete the selection process, within the time frame, the present appeal has been filed.
2. Facts as deduced from the pleadings and materials on record are that the Tamil Nadu Public Service Commission issued a Notification, dated 17.03.2014, calling for applications, for appointment to the post of Village Administrative Officer, by direct recruitment. The writ petitioner, an Ex-servicemen, applied under the Ex-servicemen quota. According to him, he has paid a total fee of Rs.186/-, through Harur Post Office on 28.03.2014 and submitted the application. Per contra, according to TNPSC, since he has not paid Rs.125/- towards examination fee separately, the Joint Secretary, Tamil Nadu Public Service Commission, Chennai, 2nd appellant, rejected his application, vide order in Memorandum No.5927/PSD-E1/2014, dated 17.02.2015. Challenging the said order, W.P.No.4837 of 2015, has been filed, for a writ of Certiorarified Mandamus, to quash the said Memorandum and also direct the respondents therein to appoint the writ petitioner to the post of Village Administrative Officer, 2013-14.
3. Before the writ Court, submission has been advanced that the writ petitioner has paid Rs.186/-, including examination fee of Rs.125/-. Whereas, the Tamil Nadu Public Service Commission has contended that payment of Rs.125/- given towards examination fee, was not indicated and upon realization of his mistake, the writ petitioner has filed an apology affidavit. It was therefore contended that separate payment towards examination fee, was not made and thus, for the abovesaid reasons, the impugned Memorandum therein, was sought to be justified. Having regard to the abovesaid submissions, the Writ Court, at Paragraphs 5 to 7, ordered as follows:
5. There is no dispute that the petitioner was expected to pay a sum of Rs.125/- towards examination fee. The counter affidavit filed by the Service Commission, more particularly, Paragraph No.3 very clearly shows that the petitioner has paid Rs.62/- three times, meaning thereby, he has paid a total sum of Rs.186/-. It is also not in dispute that the said payment was made along with the application. In fact, the Service Commission fairly conceded the said fact. Such being the factual position, it cannot be said that the petitioner has not paid Rs.125/- towards examination fee. In fact, the petitioner has paid excess fee, much more than the actual fee payable for writing the examination. I am therefore of the view that the Service Commission was not correct in rejecting the application submitted by the petitioner for want of required examination fee. 4 In view of the above finding, the impugned order dated 17.02.2015 is set aside.
6. The petitioner has already appeared for the written examination. It was only during the process of certificate verification, the first respondent passed the impugned order. Therefore, I am of the view that further action should be taken by the respondents to consider the application submitted by the petitioner for appointment, taking into account, the results of the entrance examination.
7. The first respondent is directed to take follow up action, pursuant to the application submitted by the petitioner treating it as a valid application. The selection process should be completed as expeditiously as possible and in any case, within a period of four weeks from the date of receipt of a copy of this order.
4. Assailing the correctness of the said order, Mr.P.H.Aravind Pandian, learned Additional Advocate General, appearing for the Tamil Nadu Public Service Commission, submitted that the writ Court has failed to appreciate that during certificate verification, the writ petitioner was enquired about the payment of examination fee and that he had given an apology letter, dated 10.02.2015, stating that he has paid Rs.50/- as one time Registration Fee and he has not paid the examination fee, conducted for selection to the post of Village Administrative Officer, 2013-14. He further contended that only during certificate verification, the writ petitioner requested to accept his application for the said recruitment.
5. Learned Additional Advocate General appearing for the Tamil Nadu Public Service Commission further contended that the writ Court has failed to appreciate that the writ petitioner had claimed fee exemption for the said examination in his online application and hence, fee challen of Rs.50/- as application fee alone was generated. He also contended that the Writ Court has failed to consider the fact that the candidate also mentioned that the number of free chances availed by him as '3' and as per Paragraph 12 of the Commission's instruction, to the candidates, Ex-servicemen are eligible to avail only two free chances and the writ petitioner has wrongly claimed fee exemption under Ex-Serviceman quota.
6. According to the learned Additional Advocate General, the writ petitioner has failed to pay Rs.50/-, along with postal charges of Rs.12/- as Rs.62/- in three times, ie., Rs. 186/- (Rs.62/- x 3) and it could not be taken as examination fee of Rs.75/-. He further submitted that the Writ Court ought to have appreciated the fact that the application fee challan was generated, based on his fee exemption claim.
7. To sustain the order made in W.P.No.4837 of 2015, dated 01.04.2015, Mr.G.Jeremiah, learned counsel for the writ petitioner submitted that pursuant to the notification No.7 of 2014, issued by the appellants, inviting application for the post of Village Administrative Officer, the writ petitioner had submitted his application on 28.03.2015. The last date for submission of application on line was 15.04.2014. The writ petitioner applied under the Ex-service man category, who were entitled to two free chances. As per the notification examination fee of Rs.125/- (examination fee of Rs.75/- and cost of application Rs.50/-) to be paid.
8. Learned counsel for the writ petitioner further submitted that after submission of the application at the Harur Post Office, the writ petitioner was assigned registration No.470341 130. The system generated three challans each for payment of Rs.62/-, which was paid by the respondent on 28.03.14 itself through the post office, which was nominated to act as the collection agent of the appellants.
9. He further submitted that as per instruction P, fee payment to be made within two working days from the date of submission of application and that there is no requirement or instruction that fee payment must be made lumpsum. He further submitted that to satisfy the requirement, sufficient payment is made, within the a two day period. He also submitted that as per instruction No.III, application is liable to be rejected, if there is suppression of number of attempts made, to avail fee exemption and according to him, suppression cannot be made, as the application clearly states that it was the third attempt.
10. Learned counsel for the writ petitioner further submitted that the writ petitioner has declared that it was his third attempt and hence, automatically, not entitled to fee exemption. He also contended that once the appellants have admitted the receipt of Rs.186/- in lumpsum, it cannot be contended that fee not paid as claimed in the impugned order. In support of the contentions, he produced the post office receipts, to establish payment of Rs. 186/- on 28.03.14.
11. As the matter involved, method of submission of the online application and as to how, information is generated for treating the same as valid application, in all respects, including payment of separate examination fee for selection to the post of Village Administrative Officer, 2013-14, the learned Additional Advocate General, appearing for the Tamil Nadu Public Service Commission, suggested that in order to understand the method of submission of online application and its acceptance, as stated supra, a demonstration can be arranged, with an aid of computer and its peripherals, in connection with the Website of the Tamil Nadu Public Service Commission. This Court has accepted the suggestion and arranged for a demonstration, in the Chambers of one of us.
12. During demonstration, the learned counsel appearing for both parties were present. Officials of the Tamil Nadu Public Service Commission, dealing with the registration of applications, also explained the manner of registration. We have also been explained, as to how, an application has been done, through online. The manner in which, the writ petitioner had applied was also explained, as hereunder:
It is submitted that Thiru.G.Elangovan has filed WP.No.4837 of 2015 before High Court of Judicature at Madras. The Commission has filed W.A No. 1015 of 2015. In this regard it is submitted that the position note regarding how the Post of Village Administrative Officer is filled up through Online Application from login to last i.e., upto Fee generating level, is furnished below. Applying Online:
1. Candidates are first required to log on to the TNPSCs website www.tnpsc.gov.in or www.tnpscexams.net. 2 .Click "Apply Online to open up the On-Line Application Form.
3. Select the name of the post or service for which they wish to apply.
4. If they already have Unique ID (one time registration), they have to enter the Unique ID and password to populate the already available information and update them, if necessary.
5. If they do not have valid ID, they have to enter all the required particulars in the application without skipping any field.
6. Candidates should upload their photograph and signature for each recruitment if they applied without Unique ID.
EXAMINATION FEE (for the post of Village Administrative Officer):
* Total fee Rs.125/-(Rupees One hundred and twenty five only) [Examination Fee Rs.75/- + Application fee Rs.50/-] * Candidates claiming exemption from payment of examination fee should pay Rs.50/- towards Application Cost.(No exemption for application fee) * Candidates should also to pay the service charges applicable to the Bank (Rs.5/-) or Post Office (Rs.12/-) for offline payment mode. * Candidates can avail of the facility of one time Registration on payment of Rs.50/- towards Registration fee. The registration shall be valid for a period of Five Years from the date of one time registration. * Offline mode of payment in the form of DD/Postal Order etc., will not be accepted and the applications forwarded with such modes of payment will be summarily rejected and the fee will not ordinarily be refunded. * Those who have registered in the onetime registration system and paid the registration fee of Rs.50/- and received the registration ID need not pay the application fee i.e. Rs.50/- and it is enough to pay the examination fee alone. * Candidates who have made one time registration must apply for the notified posts. One time registration is only to avail exemption for application fee for a period of 5 years from the date of registration and keeping personal data scanned images of photos and signature of the candidates. FEE CONCESSIONS ( for Examination fee only) :
Category Concession Condition Scheduled Castes/Scheduled Caste (Arunthathiyars) Full Exemption
--
Scheduled Tribes Full Exemption
--
Most Backward Class / Denotified Communities Three Free Chances Degree Holders Backward Classes (other than Muslim)/Backward Classes (Muslim) Three Free Chances Degree Holders Ex-Servicemen Two Free Chances
--
Differently Abled Person Full Exemption
--
Destitute Widow Full Exemption
--
(i) Failure to appear for the competitive examination (including oral test) after sending an application will not operate to exclude that chance from the free chances allowed.
(ii) The three/ two free chances allowed are not for EACH POST but for ANY THREE/ TWO APPLICATIONS. The claim for exemption from payment of fee made in any application which is rejected / admitted or withdrawn will count as a free chance.
(iii) The application of a candidate who makes a false claim for exemption from payment of application fee by suppressing information regarding his previous application, the application will be rejected and he will also be debarred from appearing for all future examinations and selections conducted by the Commission.
(iv) Candidates belonging to Most Backward Classes/ Denotified Communities and Backward Classes (other than Muslim)/ Backward Classes (Muslim), who have passed the Pre-University Examination or in addition, the examination held at the end of the first or second year of the degree course or passed only certain parts of the degree examination are not exempted from payment of the prescribed fee.
Fee will be generated in online application according to the applicants claim:
1. If the candidates applying with one time id and claim fee concession as Yes in online application under any above mentioned category, No fee will be generated.
2. If the candidates applying without one time id and claim fee concession as Yes in online application under any above mentioned category, Application fee only will be generated, (i.e.Rs.50/- + service charges applicable)
3. If the candidates applying with one time id and claim fee concession as No in online application, Examination fee will be generated. (i.e.Rs.75/- + service charges if applicable).
4. If the candidates applying without one time id and claim fee concession as No in online application, Application fee with Examination fee will be generated for those candidates.(i.e. Rs.125/- (Rs.50/- + Rs.75/-) + service charges if applicable).
In respect of the petitioner, Thiru.G. Elangovan (Application No.470341130), the fee challan was generated for Rs.62/- towards application fee alone on the basis of the following particulars furnished in the online application.
One time Registration : No Communal category : Backward class Special category : Ex-serviceman Qualification : HSC Fee concession claim : Yes Fee concession claim under category : Ex-serviceman Number of time availed : 3 times Mode of payment : Post Office The candidate had selected YES under the heading Do you claim Fee Exemption. Further he was insisted to confirm under what category he claims fee exemption. The candidates had chosen Ex-Serviceman As the candidate had applied without one time Registration, he had been prompted to pay the application fee of Rs.50/- + service charge Rs.12/- in the Post Office. Fee challan was generated accordingly.
As far as the post office is concerned, they are accepting the fee in "Offline Mode only. As per the offline system in practice, the application number of the candidates will be entered by the Postal Department Personnel and generate the database contains the list of register number who have paid the fee. The database will be sent to another outsourcing agency. The outsourcing agency will update the application data with the details obtained from post office. Until the database is updated, the fee paid status will be as "N. Once the database is updated, the Fee paid Status will become Y. It is not matter in the offline mode, how many times the candidate has paid the Fee. Just it is the confirmation whether the candidate has paid the fee or not. In this case, the candidate has paid the application fee three times. For all the three times, his record has been updated with "Y against the status of payment.
1. Candidate was well aware that he had wrongly availed the fee exemption under Ex- Serviceman Category.
2. It is not clear why the candidate has chosen 3 under number of free chances availed. As per the undertaking given in the online application, candidate himself has furnished wrong information in the online application. Hence his application is liable for rejection as per para 1 of the undertaking given by the candidate. However, the candidate was admitted for certificate verification / counseling on benefit of doubt.
3. As the candidate has not come from one time registration, he had the option to submit another application.
4. Even after submission of his application, he could have contacted the TNPSC for remedy. TNPSC would have suggested necessary remedial measures.
13. Going through the materials on record and after considering the process in making the submission of online application, we are of the view that the explanation offered by the Tamil Nadu Public Service Commission, through demonstration, with an aid of the computer, connecting to the website of the Tamil Nadu Public Service Commission, is accepted and in the absence of payment of separate examination fee, the said application cannot be said that it is in complete form. It is worthwhile to extract the relevant columns in the on-line application of the writ petitioner, submitted for TNPSC registration, as follows:
Online Application Particulars Registration No. 470341130 Notification No. 07/2014 Full Name G.Elangovan Name of the post applying for Village Administrative Officer Are you an Ex-Service Man Yes PPO No. D/41/2007 Date of Discharge 07/03/2004 Application Fee/Intimation Charges Details Payment mode Post Office Amount Rs.50/-
Do you claim for Age Concession Yes Under What Category Ex-Serviceman Do you claim fee exemption Yes Under What Category Ex-Serviceman No of the Attempts 3
14. In the online application, information is generated only, when the applicant specifically indicate that the payment under the head, payment of examination fee and in the case on hand, the writ petitioner, ex-serviceman, has claimed three times exemption and we are satisfied with the explanation offered by the Tamil Nadu Public Service Commission, for rejecting the candidature of the writ petitioner.
15. Though the learned counsel for the writ petitioner made submissions to sustain the order of the writ Court, contending that once the Tamil Nadu Public Service Commission has accepted the receipt of Rs.186/-, as lumpsum payment, the same ought to have been construed as payment towards examination fee also, the same cannot be accepted. As demonstrated by the Tamil Nadu Public Service Commission, submission of online application is done by, step by step and according to the response to the applicant, information is generated in the official website of the Tamil Nadu Public Service Commission.
16. Added further, the fact that the writ petitioner has submitted an apology letter, dated 10.02.2015, during certificate verfication, indicating that he had not paid the examination fee separately, also adds support to the case of the Tamil Nadu Public Service Commission. Contents of the said letter is extracted hereunder:
ehd; ,d;W 10/02/2015 md;W VAOf;F gzpf;F rhd;wpjH; rhpghh;g;gpw;F te;jnghJ md;iydpy; tpz;zg;gpf;Fk;nghJ U:/50 (one time reg) fl;lzkhf brYj;jpa[s;nsd; vd;gjid bjhptpj;Jf; bfhs;fpnwd;/ njh;t[f; fl;lzk; brYj;jhjw;F tUj;jk; bjhptpj;Jf; bfhs;fpnwd;/ jtiu kd;dpj;J vd;Dila tpz;zg;gj;jpid Vw;Wf; bfhs;SkhW gzpt[ld; nfl;Lf;bfhs;fpnwd;/ nkYk; njh;thizak; vLf;Fk; Kotpw;F fl;Lg;gLfpnwd;/
17. Though the arguments of the learned counsel for the writ petitioner, may at first blush, may appear to be acceptable, on the ground that lumpsum payment of Rs.186/- is remitted, through Harur Post Office, after careful consideration of the demonstration of the Tamil Nadu Public Service Commission, about the manner, in which, the candidate is required to furnish the information in the application, as and when generated, when the candidate clicks the required column in the online application, indicating the payment towards examination fee and exemption, if any, granted, as per the instructions to the candidates, we are of the view that no payment under the head, examination fee has been made. The same is fairly admitted by the writ petitioner, in the apology letter, dated 10.02.2015, given to the Commission. When the writ petitioner has candidly admitted that non-payment of prescribed fee, under the head, examination fee, it is not open to him to assail the procedure, followed by the Tamil Nadu Public Service Commission and the impugned Memorandum, dated 17.02.2015, of the Joint Secretary, Tamil Nadu Public Service Commission, Chennai, 2nd appellant, rejecting his candidature.
18. Needless to state that when the Commission invites application through online, there would be innumerable applications and all the informations are generated through net, as to when, a candidate clicks the relevant column. Programmes are also designed in such a way, when the candidate clicks the column for any specific information, to which, answer is also provided, as to what should be is his next course of action. Depending upon the information shown, the candidate is required to answer, with reference to the instructions applicable to the posts notified. Considering the enormity in the receipt of applications, for the post notified, online applications are received and process is also done.
19. Merely because, the writ petitioner was allowed to take part in the selection process, it would not confer any right to him, to seek for appointment. Therefore, even taking it for granted that he was permitted to take up the examination, that is not final. As rightly contended by the learned Additional Advocate General, if for any reason, during certificate verification or even after the entire process is over, if the selection of the candidate, is found to be not in accordance with the procedure, the mistake in the selection can be rectified and accordingly, suitable orders can be issued.
20. Thus, in the case on hand, during verification, it was found that the writ petitioner had not paid the examination fee, which he has also admitted. Payment of examination fee, in respect of another candidate, by name, D.Rama, applied for the post of Village Administrative Officer, vide notification No.07/2014, has also been explained and the details of the online application for the Tamil Nadu Public Service Commission registration, is reproduced hereunder:
Online Application Particulars Registration No. 470078595 Notification No. 07/2014 Full Name D.Rama Name of the post applying for Village Administrative Officer Are you an Ex-Service Man No PPO No.
--
Date of Discharge
--
Application Fee/Intimation Charges Details Payment mode Post Office Amount Rs.125/-
Do you claim for Age Concession No Do you claim fee exemption No
21. From the above, it could be deduced that the said candidate, D.Rama, has indicated, as to how, payment is made and against the column, One Time ID, it is stated as Nil. As against Column, Application Fee/Intimation Charges, the amount is mentioned as Rs.125/- and the payment mode is through Post Office. Apparently, when the case of the writ petitioner was demonstrated and the application of the Tamil Nadu Public Service Commission, enclosed at Page 63 of the typed set of papers, it could be deduced that he do not have One Time ID user and as per Column Application Fee/Intimation Charges, payment has been made through Post Office and the amount paid was Rs.50/-. However, no doubt, the writ petitioner has made payment under the head, application fee. Payment of Rs.12/- has been made for postal charges and that there is no separate payment under the head, examination fee.
22. If the candidate had already availed permissible exemption of payment of examination fee, he has to make payment, under the said head and to specifically indicate in the online application. In the case on hand, the total fee is Rs.125/-, which includes exemption fee of Rs.75/- plus cost of application of Rs.50/-. Candidate, claiming exemption from the examination fee, should pay Rs.50/- towards application costs (no exemption for the cost of application).
23. Procedure for payment of Examination Fee is given under Clause 8 of the Instructions given in Notification No.07/2014, dated 17.03.2014, of the Tamil Nadu Public Service Commission and the same is extracted hereunder:
*Examination fee Rs.125/- (Examination Fee Rs.75/- + Cost of Application Rs.50/-) (Rupees One hundred and twenty five only) *Candidates claiming exemption from examination fee should pay Rs.50/- towards Application Cost.(No exemption for cost of application) * Candidates should also to pay the service charges applicable to the Bank or Post Office or Fee Processing Agency. * Candidates can avail of the facility of one time Registration on payment of Rs.50/- towards Registration fee. The registration shall be valid for a period of Five Years from the date of one time registration. * Offline mode of payment in the form of DD/Postal Order etc., will not be accepted and the applications forwarded with such modes of payment will be summarily rejected. Those who have registered in the one time registration system and paid the registration fee of Rs.50/- and received the registration ID need not pay the application fee i.e. Rs.50/- and it is enough to pay the examination fee alone. * Candidates who have made one time registration must apply for the notified posts. One time registration is only to avail exemption for application fee for a period of 5 years from the date of registration. (For further details regarding the Examination fee concessions refer para 12 of the Instructions to the candidates').
24. In the said notification, instructions have also been given, as to how to apply through online, in Commission's website under Clause 11 and the same is extracted hereunder:
11. How to apply:
* Candidates should apply only through online in the Commissions Website www.tnpsc.gov.in or in www.tnpscexams.net. * Before applying, the candidates should have scanned image of their photograph and signature in CD/DVD/Pen drive as per their convenience. * A valid e-mail ID or Mobile Number is mandatory for registration and e-mail ID should be kept active till the declaration of results. You are cautioned to keep your e-mail ID and password confidentially. TNPSC will send Hall Tickets (Memorandum of Admission) for Written Examination and Other Memos etc. to the registered/given e-mail ID only. * All the particulars mentioned in the online application including Name of the Candidate, Post Applied, Communal Category, Date of birth, Address, e-mail ID, Centre of Examination etc. will be considered as final and no modifications will be allowed after the last date specified for applying online. Since certain fields are firm and fixed and cannot be edited, candidates are requested to fill in the online application form with the utmost care and caution as no correspondence regarding change of details will be entertained. * The candidates who wish to receive SMS should register their mobile number in the application. 11(A) Applying Online:-
1) Candidates are first required to log on to the TNPSCs website www.tnpsc.gov.in or www.tnpscexams.net.
2) Click Apply Online to open up the On-Line Application Form.
3) Select the name of the post / service for which you wish to apply.
4) If you already have Unique ID, please enter the Unique ID and password to view the already available information and update them, if necessary.
5) If you do not have valid ID, please enter all the required particulars without skipping any field.
6) Candidates are required to upload their photograph and signature as per the specifications given in the Guidelines for Scanning and Upload of Photograph and Signature. An online application uploaded without the photograph and signature will be rejected.
11(B) Mode of Fee Payment:-
Select the mode of payment (Online Payment/Offline Payment).
11(C) Online Payment (Net Banking, Credit card/Debit card) :-
1) In case candidates who wish to pay fees through the online payment gateway, i.e. Net Banking, Credit Card and Debit card Payment, an additional page of the application form will be displayed wherein candidates may follow the instructions and fill in the requisite details to make payment.
2) After submitting your payment information in the online application form, please wait for the intimation from the server, DO NOT press back or Refresh button in order to avoid double charge.
3) If the online transaction has been successfully completed a Registration Number and Password will be generated. Candidates should note their Application Number and Password for future reference in respect of the post applied for. 11(D) Offline Payment (Post Office or Indian Bank) :-
1) For offline mode of payment candidates have to select either Post Office or Indian Bank Branch.
2) Click SUBMIT to submit the Application form.
3) Candidates will be provided with Application Number and password. Please note down the Application Number and password.
4) On Submission, system will generate the payment Chalan which the candidates need to take print out and go to the nearest branch of Indian bank or the Designated Post Offices as the case may be, to make the payment.
5) Collect the candidates copy of the fee payment Chalan from the Branch. Please check that the Chalan is properly signed and the details of Transaction Number, Branch Name, DP Code Number and Deposit Date have been noted in the Chalan by the Branch authorities.
6) Online Application Registration will be taken as successful one, only if the payment is made either in the post office or in the Indian Bank within two working days from the date of registration/submission of application. reasons stated in the grounds and in the light of the above discussion, we are of the view that the impugned order made in W.P.No.4837 of 2015, dated 01.04.2015, is liable to be set aside. Accordingly, it is set aside.
35. Before parting with the case, we are of the view that the programme devised by the Commission, requires improvisation.
36. In the result, the Writ Appeal is allowed. No costs. Consequently, connected Miscellaneous Petition is closed.
(S.M.K., J) (M.V., J.) 06.01.2016 Index: Yes Internet: Yes skm S.MANIKUMAR, J.
AND G.CHOCKALINGAM, J.
skm W.A.No.1015 of 2015 06.01.2016