U. KAVIYARASAN Vs. TAMIL NADU PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Heard Mrs. Nalini Chidambaram, Learned Senior Counsel for the Petitioners in W.P. No.7141 of 2023, Mr. D.Baskar, Learned Counsel for the Petitioner in W.P. No. 7486 of 2023, Mr. T.Muthukrishnan, Learned Counsel for the Petitioners in W.P. No. 8059 of 2023 and Mr. J.Ravindran, Learned Additional Advocate General assisted by Mr. R.Bharanidharan, Learned Counsel appearing for the Respondents in all the Writ Petitions and perused the materials placed on record, apart from the pleadings of the parties.

(2.) The Tamil Nadu Public Service Commission, which is the Respondent in these Writ Petitions, had by Advertisement No. 613 issued Notification No. 10 of 2022 dtd. 4/4/2022 inviting applications from eligible candidates only through online mode upto 3/5/2022 for direct recruitment to the vacancies in the post of Combined Engineering Services.

(3.) The Petitioners in these Writ Petitions had applied online in furtherance to the said notification, but their register numbers had not been included in the list of provisionally admitted candidates to on-screen certificate verification published on 22/2/2023 in the official website of the Respondent based on the results of the written examination conducted on 2/7/2022. Complaining that no reasons had been assigned for not having included their names in the said list, the Petitioners have invoked the extraordinary jurisdiction of this Court under Article 226 of the Constitution for appropriate directions.