R SUGUNA Vs. TAMIL NADU PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) 1.1. The prayer in the Writ Petition is to quash the order of the Tamil Nadu Public Service Commission dated 18.4.1996 requesting the petitioner produce the community certificate from the R.D.O., Mettur on or before 20.5.1996 in support of her claim that she belongs to Hindu Konda Reddy Community for her appointment as Typist in the Group IV Services Examination, which the petitioner has passed.

(2.) BRIEF facts necessary for the disposal of the case:The petitioner belongs to Konda Reddy Community, which is a Scheduled Tribe Community. According to the petitioner, on 14.9.1988, the petitioner obtained a community certificate from the Tahsildar, Mettur and the certificate was issued after due enquiry and the petitioner's relatives also obtained similar community certificate from the Tahsildar, Mettur. The petitioner applied for Group IV Services, for which the examination was conducted by TNPSC in the year 1994. The Registration Number of the petitioner is 249667. The petitioner was allowed to write the examination and according to the petitioner, she was declared pass and only due to want of community certificate issued by the Revenue Divisional Officer, the petitioner has not been given appointment.

(3.) THE learned counsel for the respondent, on instructions, stated that based on the marks obtained by the petitioner in the main written examination, she was provisionally selected for an appointment as Typist on temporary basis against the quota reserved for ST and only due to the non-production of the community certificate issued by the Revenue Divisional Officer, the petitioner's name was not sent to the Government for issuing appointment order.