P JOTHIMANI Vs. SECRETARY TAMILNADU PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) IT is the case of the petitioner that pursuant to a notification issued by the Tamil Nadu Public Service Commission on 24.02.2009 in Advertisement No.187 and Supplement Advertisement No.191, calling for applications for 76 vacancies of Motor Vehicle Inspector Grade-II posts, the petitioner applied for the post and wrote the examinations. A list of candidates provisionally selected for oral test has been published on 17.09.2010 and that the name of the petitioner has not been included, though he has answered fairly well in the written examinations. The petitioner reliably understands that the answer papers have not been properly valued, and therefore made a representation dated 20.09.2010 to the 1st respondent to re-value the answer papers. As his representation has not been considered, he has come forward with the present writ petition for a Mandamus.

(2.) WHEN the matter came up for admission, Ms.C.N.G.Niraimathi, learned counsel appearing for TNPSC, submitted that there is no provision in the Tamilnadu Public Service Commission Rules or Regulations, enabling revaluation of answer sheets.

(3.) IN view of the submission of the learned counsel appearing for TNPSC and in the light of the decision of the Supreme Court, the writ petition is dismissed. No Costs. Consequently, the connected Miscellaneous Petition is closed.