R.ILEARAJA Vs. GOVERNMENT OF PUDUCHERRY

JUDGEMENT

(1.) THE petitioner in this writ petition, seeks for a direction to the respondent to publish the result of the test underwent by him with Roll No.15886, which is a selection for the post of Lower Division Clerk and Junior Clerk conducted by the respondent viz., Union Territory of Puducherry.

(2.) THE petitioner earlier filed a writ petition being W.P.No.32060 of 2012 in respect of the very same selection, seeking for a direction to permit him to write the examination for the said post for which he has made an application. The examination was scheduled to be held on 09.12.2012. This Court while ordering notice to the learned Government Advocate, Puducherry granted interim direction permitting the petitioner to write the examination. Subsequently, the said writ petition was dismissed on the ground that the petitioner was permitted to write the examination. But however in the same order, while dismissing the writ petition, the learned Judge observed that the permission given to the petitioner to write the examination will not clothe him with any right and the further process has to be carried out by the respondent on merits and in accordance with law.

(3.) IT is seen from the records that the petitioner has completed his SSLC examination during April 1997 and completed his Diploma in Electrical and Electronics Engineering (EEE) during April 2000. Thereafter, by a lateral entry, he joined B.Tech in Electronics and Instrumentation Engineering and obtained B.Tech degree from Pondicherry University.