SECRETARY Vs. N. S. SHANTHI

JUDGEMENT

(1.) As no adverse order is passed against the respondent, notice to the respondent is dispensed with.

(2.) This writ appeal is directed against the order dated 05.02.2021 passed in W.P. No.13679 of 2020 challenging the action taken by the appellant in not including the name of the writ petitioner for the original certificate verification list issued by the appellant on 06.03.2020 and further permission to participate in the counselling for the posts included in the Combined Civil Services Examination - 4, Group - IV examinations issued by the appellant in Notification No.19/2019 dated 14.06.2019.

(3.) The writ petitioner/respondent herein who belongs to the SC category, had appeared for the written examination on 01.09.2019 and the result of which was published on 30.11.2019. The petitioner had scored 109.5 marks out of 300 and was placed under communal category and she was also eligible for PSTM quota. Her overall rank for Steno typist was 1953 and the communal rank was 231. The appellant had published three separate lists for provisionally admitted candidates for the certificate verification.