N MARIAPPAN Vs. REGISTRAR GENERAL HIGH COURT MADRAS

JUDGEMENT

(1.) W.P.No.13550 of 2012 is filed for the issuance of a writ of mandamus to direct the respondent to revalue the petitioner's answer paper (Registration No.10887) in Law Paper II of the Civil Judge Examination conducted by this Court on 25.03.2012 within a stipulated period.

(2.) ALL these writ petitions have been filed by the candidates who had initially applied for selection to the post of Civil Judge (Junior Division) and since they had possessed the basic required qualification, they were permitted to sit for the written examination. However, the petitioners herein have failed in one or two papers. Consequently, these writ petitions have been filed by them.

(3.) IN view of the above submission made by the learned Senior Counsel appearing for the High Court, the writ petitions filed for furnishing certified copies of the answer sheet of the papers in which the petitioners have failed, have to be allowed.