S RAJESWARI Vs. CHAIRMAN

JUDGEMENT

(1.) THE petitioner prays for issuance of a Writ in the nature of Certiorari to quash Clause 5(B) of the Tamil Nadu Public Service Commission Notification/Advertisement inviting application for the post of Forest Apprentice in the Tamil Nadu Forest Subordinate Service in Group VI Services.

(2.) CLAUSE 5 (B) of the notification reads as under:-

(3.) THE petitioner cleared written examination. However, in the notification showing the candidates who were qualified for further test, the name of the petitioner did not appear.