S SUJEETHA Vs. TAMIL NADU PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) HEARD learned counsel for the appellant and Mr. R. Janakiramulu, learned Special Government Pleader for the respondent.

(2.) THE present appeal is filed against the order of the learned Single Judge dismissing the writ petition filed by the present appellant.

(3.) THE present appellant filed an application for selection in the Combined Engineering Service Examination 2006. The respondent herein rejected the said application on the ground that the appellant had not signed in the appropriate place in the application form. The learned Single Judge relying upon the decisions reported in 2006 (3) CTC 449 (DR. M. VENNILLA v. TAMILNADU PUBLIC SERVICE COMMISSION) and 2006 (3) CTC 529 (DR. A. RAJAPANDIAN v. STATE OF TAMILNADU) dismissed the writ petition stating that the respondent has rightly rejected the application of the appellant.