D.SOWTHRIYA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition is filed with a prayer to direct the second respondent to consider the application of the petitioner, dtd. 12/8/2022 for the posts notified in Notification No.16/2022, dtd. 21/7/2022 under the 'Persons Studied in Tamil Medium' (hereinafter referred to as 'PSTM') quota based on the certificate Nos.5375327, 4786191 and 0255801 produced by the petitioner.

(2.) The brief facts relevant to the disposal of the Writ Petition are that by a notification bearing No.16/2022, dtd. 21/7/2022, applications were invited for the combined Civil Services Examination for Group - I services. 92 vacancies in about 6 posts were notified. According to the petitioner, she is fully eligible to participate in the said selection under the quota meant for PSTM.

(3.) As per Sec. 3 of the Tamil Nadu Appointment on preferential basis in the Services under the State of Persons Studied in Tamil Medium Act, 2010 (hereinafter referred to as 'the Act'), 20% of the posts shall be preferentially appointed by the PSTM candidates by way of Horizontal Reservation. The definition of the persons who have studied in Tamil medium is defined under Clause 12(D) (ii), (iii) and (iv) which is as follows :-