S. YUVARANI Vs. CHIEF JUDICIAL MAGISTRATE, VELLORE DISTRICT

JUDGEMENT

(1.) This writ petition is instituted by a candidate, who applied for recruitment to the post of Office Assistant, but ultimately found her candidature rejected on the ground of her absence at the viva voce test.

(2.) The Chief Judicial Magistrate, Vellore issued a Notification on 11.9.2015 inviting applications from eligible candidates for recruitment to several posts of Office Assistant. The petitioner responded to the said Notification, as she possessed necessary eligibility qualifications. However, on 13.4.2016, her application has been rejected on the ground that it was not complete in all respects in as much as 'a self addressed and sufficiently stamped postal cover has not been enclosed' to her application. That communication dated 13.4.2016 triggered the present writ petition.

(3.) While entertaining the writ petition, an interim order was passed by this Court on 11.5.2016 permitting the writ petitioner also to appear for the written Petitioner for the post of Office Assistant slated for 24.5.2016. Accordingly, the writ petitioner did appear for the written test. Hut, however when the viva voce test was conducted on 25.5.2016, the writ petitioner was absent at the said test and hence, her candidature stood rejected for further consideration.