Madras High Court
R.Parthipan vs )The Secretary on 2 November, 2016
Author: S.Vaidyanathan
Bench: S.Vaidyanathan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 02.11.2016
CORAM
THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
W.P(MD)No.23927 of 2016
and
W.M.P(MD)No.17265 of 2016
R.Parthipan ... Petitioner
vs.
1)The Secretary,
Tamil Nadu Public Service Commission,
VOC Nagar,
Park Town,
Chennai-600 003.
2)The Controller of the Examination,
Tamil Nadu Public Service Commission,
VOC Nagar,
Park Town,
Chennai-600 003. ... Respondents
Petition filed under Article 226 of the Constitution of India, praying
for the issuance of a Writ of Mandamus, to direct the respondents to conduct
special examination for the petitioner in paper-II or alternatively to
consider the petitioner for any other post in terms of the marks secured by
the petitioner in paper-I having regard to the defect in the hall ticket
issued by the 1st respondent vide Register No.200102103 within the period
that may be stipulated by this Hon'ble Court.
!For Petitioner : Mr.C.Venkatesh Kumar
For Respondents : Mr.D.Sivaraman
:ORDER
The petitioner has filed this writ petition for issuance of a Writ of Mandamus, directing the respondents to conduct special examination for the petitioner in paper-II or alternatively to consider the petitioner for any other post, in terms of the marks secured by the petitioner in paper-I, having regard to the defect in the hall ticket issued by the 1st respondent vide Register No.200102103, within the period that may be stipulated by this Court.
2.The petitioner has applied for the post of Computer Operator. He has produced the Hall Ticket issued to him showing that he has to take up one paper namely, General Studies + Aptitude Test. However, the Notification dated 20.07.2016 issued by the TNPSC for the posts included in Madras High Court Service and the Hall Ticket issued to another candidate, who had applied for the post of Computer Operator, enclosed in the typedset of papers clearly show that for the post of Computer Operator, a candidate has to take up two papers and from the Hall Ticket issued to the petitioner, it could be seen that there is a serious error committed by the Commission. Even though in the Hall Ticket, the contact numbers of the Grievance Cell find place, there is no evidence to show that the petitioner has contacted the Grievance Cell, with regard to the alleged defect in his Hall Ticket.
3.For maintaining a Writ Petition seeking Mandamus, there should be a demand. Admittedly, there is no demand made by the petitioner to the respondents by way of representation. Apart from this, candidates have already been selected and certificate verification has been done.
4.Taking note of the aforesaid facts, more particularly, there is no demand made by the petitioner to any of the respondents and there is no averment that he has contacted the Grievance Cell, this Writ Petition is dismissed. No costs. Consequently, W.M.P(MD)No.17265 of 2016 is closed.
To
1)The Secretary, Tamil Nadu Public Service Commission, VOC Nagar, Park Town, Chennai-600 003.
2)The Controller of the Examination, Tamil Nadu Public Service Commission, VOC Nagar, Park Town, Chennai-600 003. .