P VALLINAYAGI Vs. TAMILNADU PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) COMMON Order In all the writ petitions, it is the contention of the petitioners that they were appointed as Assistant Surgeon under Rule 10(a)(i) of the General Rules of the Tamilnadu State and Subordinate Services Rules and posted at various places.

(2.) PURSUANT to notification No.40, dated 01.05.2003, a written cum oral test was conducted for regularisation of the services of the Assistant Surgeons who were temporarily appointed between 14.01.2002 and 03.10.2002. The written examination was objective type, with multiple choice answers and the candidates have to shade the correct answer from out of the choices given in the OMR coding sheet.

(3.) THOUGH, the petitioners have submitted that the answer sheets have not been evaluated properly and blamed the respondents 1 and 2 in invalidating the answer sheets, there is no provision in the Tamilnadu Public Service Rules and Regulations governing the conduct of competitive examinations for recruitment to various services in Government of Tamilnadu.