M.SATHYA Vs. TAMILNADU PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) This petition has been filed seeking for issuance of a Writ of Mandamus, to direct the first respondent to accept the persons studied in Tamil Medium Certificate uploaded by the petitioner as M.Pavithra instead of M.Sathya in view of the clarification certificate issued by the second respondent dtd. 13/8/2021 at the time of certificate verification and permit the petitioner to participate in the main written examination of the TNPSE combined Civil Services Examination Group I Services within the time frame stipulated by this Court.

(2.) Heard the learned counsel appearing for the petitioner and the learned Standing Counsel appearing for the respondents.

(3.) By consent of both parties, this writ petition is taken up for final disposal at the admission stage itself.