P. RAMAN Vs. THE GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THIS intra court appeal is directed against the order dated 21 April 2014 in W.P.No. 13055 of 2010, whereby and whereunder the learned Single Judge dismissed the writ petition on the ground that the appellant failed to satisfy the eligibility criteria and as such the Tamil Nadu Public Service Commission was correct in rejecting his case for appointment in Group - I services. The facts:

(2.) THE Tamil Nadu Public Service Commission issued a notification dated 15 December 2008 for filling up 82 posts in Group - I services for the year 2007 -2009. The appellant submitted an application pursuant to the said notification. The appellant cleared the preliminary and main examination and thereafter attended oral test. However, his results were not declared. The appellant having found that his name was included in the withheld list filed a writ petition in W.P.No. 13055 of 2010 for issuance of a writ of Mandamus directing the respondents to take further action for his appointment. The writ petition was opposed by the Tamil Nadu Public Service Commission and the State of Tamil Nadu on the ground that the appellant obtained post graduate degree through Open University System without obtaining the basic degree.

(3.) THE learned Single Judge agreed with the contentions taken by the respondents and dismissed the writ petition. Felling aggrieved by the said order, the unsuccessful writ petitioner is before this Court. Submissions: