K.KAVIYA Vs. TAMIL NADU PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The matter is taken up through web hearing.

(2.) This Writ Petition has been filed to issue a Writ of Mandamus to direct the respondents to consider the representation dated 09.03.2020 sent by the petitioner and pass suitable orders in accordance with law within a stipulated period by allowing him to participate in certificate verification afresh by producing 10th standard certificate.

(3.) The petitioner herein has participated in the selection of Combined Civil Service Examination-IV(Group-IV Services) which was held in pursuance of the notification of the respondent Commission for the vacancies of the year 2018-2020 in various categories of posts. The petitioner belongs to Scheduled Caste Community. After declaration of the result for the written examination, the petitioner has obtained overall ranking of 2069 and community ranking as 243. As the petitioner became eligible for consideration to the next stage of selection, she was directed to upload the certificates in support of her claim. The petitioner claims to have duly complied with the directives by uploading all the certificates.