P RAJASEKAR Vs. STATE

JUDGEMENT

(1.) COMMON Order: The petitioners in all these writ petitions have not sent applications for the post of Motor Vehicle Inspector, Grade-II coming under the Tamil Nadu Transport sub-ordinate service. The applications were called for by the respondent-Tamil Nadu Public Service Commission (hereinafter referred to as the "TNPSC") Vide advertisement No.107. It was clearly stated in the Notification that all the applications should reach TNPSC on or before 5.45 p.m., on 23.5.2007. It was also stated in paragraph-14 which reads as follows:-

(2.) IN all these cases, it is seen from the records that the applicants have sent their applications either Registered Post or by Speed Post on 22.5.2007. The stand taken by the respondent-TNPSC is that the applications were received only 24.5.2007 beyond the time limit prescribed by the TNPSC, namely 5.45 p.m., on 23.5.2007.

(3.) THE short question that arises for consideration is that, when the Postal Department had certified that these articles were delivered on 23.5.2007 and also the postal manifest enclosed in the typed set shows the date of delivery as 25.3.2007 coupled with certificate produced by the petitioners containing that they were delivered on 23.5.2007, there is no reason to disbelieve the same.