G.TAMILARASI Vs. TAMIL NADU PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) This writ petition has been filed to declare that the action of the respondent not including the name of the petitioner for the original certificate verification list issued by the respondent dated 12.02.2020 as arbitrary, illegal and in violation of natural justice and consequently, direct the respondent to permit the petitioner to participate in both the counseling for the posts included in the Combined Civil Services Examination -4, Group-IV examinations, issued by the respondent in Notification No.19/2019 dated 14.06.2019.

(2.) According to the petitioner, the respondent Commission issued notification No.19/2019, inviting applications for recruitment to the posts included in the Combined Civil Services Examination 4, Group IV, seeking to fill up 6491 vacancies. The petitioner, in response to the notification, applied for consideration of her candidature through online on 24.06.2019. The petitioner belongs to BC category and she is also eligible to be considered under PSTM Quota and also Destitute Widow (Special Category).

(3.) The petitioner thereafter participated in the written examination held on 01.09.2019 and the result was published on 12.11.2019. The petitioner has secured 211.5 marks out of total 300 marks. As per the statement of mark, she has secured overall rank as 60496 and communal rank as 26207 for all posts included in the notification.