PRAVIN KUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ appeal by the writ petitioner is directed against the order, dated 19.02.2021 in W.P.(MD) No.3307 of 2021.

(2.) The appellant sought for issuance of a writ of certiorarified mandamus to quash the Notification issued by the third respondent in Notification No.2 of 2019, dated 08.03.2019 insofar as applying Persons Studied under Tamil Medium (PSTM) reservation after completion of the entire selection process is concerned and consequential provisional select list published by the second respondent vide proceedings dated 01.12.2020 and for a consequential direction to the respondents to apply PSTM reservation at the stage of viva voce strictly in terms of G.O.Ms.No.145, Personnel and Administrative Reforms(s) Department, dated 30.09.2010 and consequently, to consider the appellant's candidature for appointment to the post of Sub Inspector of Police under PSTM Category.

(3.) The appellant's case is that he completed his 10th Standard in the year 2008 from the Government Higher Secondary School, Thevaram, Theni District and completed his Higher Secondary Education in the year 2010 and thereafter, joined Bachelor of Civil Engineering Course at University College of Engineering, Nagercoil and completed the course in Tamil medium during April, 2015. Thereafter, he started preparing for the examinations conducted for various posts.