D THRIVENI REGISTER Vs. STATE OF TAMI NADU REPRESENTED BY ITS SECRETARY TO GOVERNMENT HOME DEPARTMENT

JUDGEMENT

(1.) The Petitioner is one of the candidates who has attended the examination in pursuance of the Notification issued by the First Respondent on 21.1.2012, calling for Applications for 185 posts of Civil Judge in the Tamil Nadu State Judicial Service. Clause 11(A)(iv) of the Notification would state that a candidate will have to enclose the Community Certificate (in case of Reserved Categories) issued by the Competent Authority. Clause 15 of the Notification stipulates that incomplete Applications would be summarily rejected and no communication will be issued.

(2.) However, the Second Respondent has issued communication to all those candidates who have not enclosed the Community Certificate. This action has been taken in order to give an opportunity to the candidates to produce the Community Certificates to which they belong.

(3.) It is not in dispute that the Petitioner who hails from the Union Territory of Puducherry, was not given any such communication and her name was not found in the list of candidates who had been informed to produce the Community Certificates. Accordingly, she was treated as an open category candidate. She wrote the examination and obtained the following marks: