(1.) THESE writ appeals are preferred against the Order dated 22nd June, 1993 , passed by the learned single Judge in W. P. No. 2210 of 1993. The learned single Judge has dismissed the writ petitions, hence the petitioner has come up in appeals.
(2.) IN W. P. No. 2210 of 1993, the petitioner sought for quashing the second sentence of para (iv) of the notification dated 15. 6. 1992 issued by the Tamil Nadu Public Service Commission. The petitioner also sought for a direction to the respondent to consider his candidature along with others for selection to Group I services in the State of Tamil Nadu . IN W. P. No. 9810 of 1993 he sought for a writ in the nature of a mandamus directing the Tamil Nadu Public Service Commission to value the paper of National Security' 'written by him in Tamil without prejudice to the merits and demerits of the case pleaded in W. P. No. 2210 of 1993.
(3.) IN the instant case, the Public Service Commission has given sufficient reasons as to why it has decided to prescribe that' 'National security' ' paper should be written in English. IN the counter affidavit it is stated thus: ' ' (1) Literature and studies in this subject are generally in English and in foreign languages. (2) The examiners in the subject are not available in adequate numbers in Tamil Nadu. (3) The Commission has necessarily to appoint professors from other states (who may not know Tamil) for getting papers and for evaluation so as to maintain the quality of the examination and the confidentiality of the examination process as also to maintain equity in the selection process as between candidates who take this subject and those who take other subjects. (4) It has also been ascertained from the Madras university that the medium of instruction for the subject Defence studies is only in English. For the above reasons, the Commission has taken a conscious policy decision that the question paper in the optional subject' 'National security' ' will be set in English only and the candidates will answer the paper in English only and this decision was included in the Commission' 's notification dated 15. 6. 1992' '.