M VENNILA Vs. TAMIL NADU PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) A simple, but important question having far reaching consequences in the field of education and employment arises for consideration in this batch of Writ Petitions.

(2.) SINCE the issue raised in these Writ Petitions is one and the same, they are being disposed of by the following common order.

(3.) PARAGRAPH 17 of the Commission's Instructions, etc. to candidates, which was supplied to all candidates along with the application form makes it clear that the filled up applications must reach the Controller of Examinations on or before the prescribed date and the applications received after that date or applications which are not signed or applications which are not in the proper form or not correctly filled up or in respect of which the prescribed certificates and documents are not received on or before that date and applications or which do not otherwise fulfill the terms of instructions found in the "notification/advertisement" will be considered defective and will be summarily rejected. Further, the Commission has also enclosed "Information Brochure" along with the application form. The illustrations as to how the applications are to be filled up are also given. The language used and the columns given in the application are clear and there is no ambiguity in the columns of application regarding the places at which the applicant has to subscribe his/her signature.