T.SENTHILNATHAN Vs. TAMIL NADU PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The common issue that has arisen for consideration in all the above Writ Petitions questions the process of selection that has been adopted by the Tamil Nadu Public Service Commission [hereinafter referred to as "TNPSC"], which according to the petitioners is contrary to the selection procedure specified in the Notification and it also questions the selection of 32 candidates for oral test, who also suffer from the same disqualification that has been put against the petitioners. The petitioners complain that they are treated differently which has resulted in arbitrariness in the entire selection process. There are also Writ Petitions filed questioning certain individual decisions taken by the TNPSC, dis-entitling the candidates to participate further in the selection. A decision that is going to be taken by this Court in the main issue that has been raised in majority of the Writ Petitions, will have an impact with regard to all the candidates who participated in the selection and therefore, this Court does not want to go into the issue that has been raised in those Writ Petitions independently.

(2.) The TNPSC issued Advertisement No.489, dated 14.02.2018, in Notification No.3/2018, inviting applications through online mode for direct recruitment to the post of Motor Vehicle Inspector Grade-II, coming under the Tamil Nadu Transport Subordinate Service, to fill up 113 posts in the scale of pay of Rs.35,900/- - 1,13,500/-. The last date for submission of online applications was fixed as 13.03.2018 and the last date for submission of attested hard copies of the documents along with printout of online application was fixed as 25.03.2018. The date of written examination for Paper-I and Paper-II was fixed to be held on 10.06.2018.

(3.) The educational qualification and experience as on 14.02.2018 was provided under Clause 6(B) of the Notification and the same is extracted hereunder: