P. VEERAMUTHU Vs. THE SECRETARY AND ORS.

JUDGEMENT

(1.) The instant writ appeal arises from the order dated 16.12.2014 passed in W.P. No.30510 of 2013.

(2.) The appellant/writ petitioner came up with the writ petition, seeking a writ of mandamus by way of a direction to the first respondent to appoint him as Assistant Public Prosecutor, Grade - II in view of his selection in the written examination as well as oral interview which was conducted pursuant to Notification No.06/2012 dated 02.04.2012 in the Tamil Nadu General Service 2010-2011 against the reservation for Persons Studied in Tamil Medium (for short ""PSTM").

(3.) The facts in brief are that pursuant to the aforestated Notification dated 02.04.2012 inviting applications for appointment on the post of Assistant Public Prosecutor, Grade II through online, the appellant/writ petitioner, who belongs to S.C. community, having requisite qualification for being considered under PSTM quota, made an application for preferential allotment under the said quota. Indisputably, the appellant/writ petitioner was also called for interview by notice dated 22.03.2013 and he also participated accordingly. After the conduct of written examination, oral test and certificate verification, the result of the selected candidates for appointment on the post of Assistant Public Prosecutor, Grade II was published on 03.04.2013, except for preferential appointment on the post in respect of PSTM candidates. In the final list, the appellant/writ petitioner was shown to have obtained 188.50 marks. No appointment order could be issued in favour of the appellant/writ petitioner. In the meantime, 8 more persons who did not qualify in the written test, were called for interview and after interview, out of 8 persons, 4 persons, viz., M/s. T. Duraimugunthan, N. Sureshkumar, A.Mohan and D. Indira Misial, were found qualified for appointment. The appellant/writ petitioner was not one of those successful candidates for appointment. Being aggrieved, the appellant/writ petitioner has come up with the instant writ petition.