R SRINIVASAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) BY consent of all parties, both the Writ petitions are taken up for final disposal.

(2.) IN Petitioner has prayed for issuing a Writ of Mandamus directing the second respondent/TNPSC to revaluate the answer scripts of law papers " I and II bearing Registration No. 01704004 and for further direction to the respondents to select the petitioner for the post of APP Grade-II, depending upon the total marks based on revaluation to be done.

(3.) PETITIONER in W.p. No. 20800 of 2010 secured total marks of 211.50. Along with the selection list, a supplementary list was published and the B.C. category candidates, who secured upto 212 marks are selected. When W.P. No. 20800 of 2010 was heard the learned standing counsel for TNPSC submitted that due to the communication of the interim order passed in W.P. No. 19701 of 2010, TNPSC is not in a position to operate the reserve list for BC category and the name of the petitioner in W.P. No. 20800 of 2010 is unable to be sent for appointment. In view of the said submission both the cases are tagged together and disposed of by this common order.