G SENTHIL KUMAR Vs. TAMILNADU PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) ORIGINAL application No. 9149 of 1998 was filed before the Tamil Nadu Administrative Tribunal praying to quash the Group I services preliminary Exam conducted by the Tamilnadu Public Service commission in the year 1998 and consequently forbear the Tamilnadu Public Service Commission from conducting the main exam for Group I services in the State of Tamilnadu with regard to the preliminary exam conducted by the Tamilnadu Public Serivce Commission on 7.6.1998 and consequently, direct the Tamilnadu Public Service commission to conduct Group I services preliminary examination afresh by having a common test and without any optional subject. Since the Tamil Nadu Administrative Tribunal was abolished, the original application was re-transferred and numbered as writ petition No. 34521 of 2006.

(2.) THE original application has been filed by the applicants in the year 1998, challenging the Preliminary Examination conducted by the Tamil Nadu Public Service Commission held on 07.06.1998. THEre is no interim order restraining the department of Public Service Commission from conducting the examination. No relief can be granted in the writ petition after more than 12 years. THEre is also no representation for the petitioners to-day. Accordingly, the writ petition is dismissed as infructuous.