N NIRMALA Vs. TAMIL NADU PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The petitioner appeared for an examination conducted by the Tamil Nadu Public Service Commission. The instructions issued to the candidates inter-alia contain the following instruction: "In the case of an applicant who claims to be a member of the Konda Reddis Community, the certificate should be obtained from a Revenue Divisional Officer or the Personal Assistant (General) to the District Collector".

(2.) The examination was conducted in the year 1989. Long prior to that year, the Government had on 23.3.1982, in G.O.Ms.No.1139, had ordered that the power to issue community certificate in respect of Konda Reddy Community be vested with the Revenue Divisional Officer instead of the Tahsildar in order to ensure care and caution in issuing the Certificate. That instruction had been reiterated on 3.1.1983 and in the year 1989, the requirement that the Certificate be issued by the Revenue Divisional Officer was extended to all other Scheduled Tribes.

(3.) The instructions issued by the Public Service Commission was fully in accordance with the policy of the Government with regard to the authority competent to issue the Certificate. The petitioner has not challenged that condition, but took the examination subject to the requirement laid down by the Commission.