Madras High Court
Shanmugapriya vs The Secretary on 9 March, 2018
Author: T.Raja
Bench: T.Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 09.03.2018 CORAM THE HONOURABLE MR.JUSTICE T.RAJA W.P.No.4638 of 2018 Shanmugapriya .. Petitioner -vs- The Secretary, Tamil Nadu Public Service Commission, Frazer Bridge Road, V.O.C.Nagar, Park Town, Chennai 3. .. Respondent Petition is filed under Article 226 of the Constitution of India, praying for issuance of a Writ of Certiorarified mandamus to call for the records of the Notification dated 04.01.2018 issued by the respondent which was published in the website by rejecting the petitioner's Registration No.070302098, as she had not correctly filled up her application No.507388275 and quash the same, direct the respondent to include the petitioner's Registration No.070302098 in the selection list for the Oral Test for the posts include in Combined Civil Services Examination II (Interview posts) (Group II Services), 2014-2015 and 2015-2016 and forbearing the respondent to the further process of recruitment and to conduct the oral test to the petitioner. For Petitioner :: Mr.N.Meenakshisundaram For Respondent :: Ms.C.N.G.Niraimathi O R D E R
The present writ petition is directed against the impugned Notification dated 04.01.2018 published by the TNPSC in the website rejecting the candidature of the petitioner on the ground that she has not correctly filled up her application No.507388275.
2. Heard both sides.
3. It is seen that after applying for the posts included in Combined Civil Services Examination-II (Interview Posts) (Group II Services), the petitioner wrote the preliminary examination conducted by the TNPSC on 26.07.2015. Thereafter, she has also cleared the main written examination conducted on 21.08.2016. Subsequently, she was called for Certificate Verification held on 26.10.2017. However, it is stated, the name of the petitioner was not found place in the list of candidates provisionally selected for oral test to be held from 22.01.2018 to 19.02.2018. Therefore, the petitioner has filed the present writ petition with a prayer cited supra.
4. When the matter was taken up on 02.03.2018, Ms.C.N.G.Niraimathi, learned standing counsel, by accepting notice for the respondent, sought time to get instruction whether the petitioner has come within the zone of consideration.
5. Accordingly, when the matter is taken up today, learned sanding counsel for the respondent produced a copy of the Position Note dated 06.03.2018 of the Secretary, TNPSC, wherein it is stated that although the petitioner has submitted her application through online under PSTM category, during the Certificate Verification, it was found that she is not eligible to claim PSTM category as she has studied her degree course in English only and therefore, her claim for PSTM category was denied. It is also further stated therein that even if she is considered under non-PSTM SC (W) category, she cannot come within the zone of consideration for admission to oral test. The above said Position Note dated 06.03.2018 is placed on record.
6. In fine, this Court, by considering the fact that even under non-PSTM category she cannot come within the zone of consideration, is inclined to dismiss the writ petition and accordingly, it is dismissed. No Costs. Consequently, connected miscellaneous petitions are closed.
Speaking/Non speaking order 05.03.2018
Index : yes/no
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T.RAJA, J.
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W.P.No.4638 of 2018
09.03.2018