LAWS(MAD)-2024-8-71

R. PRAKASH Vs. STATE OF TAMIL NADU

Decided On August 29, 2024
R. PRAKASH Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) These Writ Petitions have been filed seeking issuance of a Writ of Declaration to declare that the Petitioners are eligible to be appointed as Assistant Engineer-Civil Engineering in the PSTM category.

(2.) W.P. No.16169 of 2024 pertains to the Recruitment Notification, dtd. 4/4/2022. W.P. No.19493 of 2024 pertains to Recruitment Notification, dtd. 13/10/2023.

(3.) The case of the Petitioners is that they had applied for the post of Assistant Engineer - Civil Engineering pursuant to the Notifications, dated 4. 4.2022 and 13/10/2023, which pertain to the Recruitment for the years 2022 & 2023. As per this Notification, 20% of the vacancies are notified to Candidates, who have studied in Tamil medium (PSTM). The Petitioners wrote the examination conducted by Third Respondent. The Third Respondent released the List of Candidates, who are provisionally eligible for Certificate Verification.