R.KRISHNAMOORTHI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This writ appeal is directed against the order of learned single Judge dtd. 14/11/2019 in and by which the learned single Judge dismissed the writ petition filed by the appellant.

(2.) The grievance of the appellant/ writ petitioner was that by Advertisement No.1 of 2019 dtd. 6/3/2019, applications were invited for the post of Grade II Police Constable and the writ petitioner also participated in the written examination held on 25/8/2019. However, when the results were released, the appellant stood short of only three marks of the cut-off marks. Therefore, the appellant came forward with the writ petition stating that of the questions asked in the written examination and key answers, there were totally 21 questions which were improper / incorrect or the key answers published for the same were incorrect. In that view of the matter, after receiving representations from the candidates, even though the respondents corrected only seven questions, other 14 questions were left out. In view of the said error, the writ petitioner who ought to have been selected otherwise was not selected. Therefore, the writ petition was filed for a mandamus directing the respondents to award marks to the writ petitioner for the question numbers 35, 39, 50, 51, 52, 53, 63, 65, 67, 71, 74, 78 and 79.

(3.) Learned counsel appearing on behalf of the appellant would submit that the learned single Judge ought to considered the questions and the correct answers filed by the writ petitioner in the typed-set of papers filed along with the writ petition and since the questions/key answers were wrong, the learned single Judge ought to have allowed the writ petition.