N S SARAVANAN Vs. GOVERNMENT OF TAMIL NADU, MINISTRY OF LABOUR AND EMPLOYMENT DEPARTMENT, SECRETARIAT, FORT ST GEORGE, CHENNAI

JUDGEMENT

(1.) Writ Appeal is filed, challenging the order, dated 12.07.2017 in W.M.P.No.7458 of 2016 in W.P.No.8420 of 2016, by which, this Court has vacated the interim order granted on 08.03.2016.

(2.) Short facts leading to W.P.No.8420 of 2016, are as follows:

(3.) Writ petitioner has applied to the said post and appeared the written examination conducted on 21.02.2016. According to him, three hours of examination, mentioned in the Hall Ticket, has been reduced to two and half hours. In the examination, wrong questions were asked and in this regard, the petitioner has sent representations to the official respondents. As there was no response, the petitioner has approached this Court, by way of W.P.No.8420 of 2016.