V NEETHI DURAI Vs. CHAIRMAN

JUDGEMENT

(1.) THE petitioners in all these Writ Petitions appeared in the Written Examinations pursuant to the Notification, dated 10.5.2008 issued by the Tamil Nadu Public Service Commission (for short, 'the TNPSC') for appointment to the post of Civil Judge (Junior Division) in the Tamil Nadu State Judicial Service and they having not offered with letters of appointment, have preferred their respective Writ Petitions for revaluation of their respective answer books of one or other papers of the Written Examinations. As all these Writ Petitions pertain to revaluation of answer books of the respective Writ Petitioners, they were heard together, except W.P.No.29249 of 2008, which was heard on a different date, but being clubbed with these batch of cases, the relief being common, and are now being disposed of by this common order.

(2.) THE petitioner-R.Ezhilaran in W.P.No.28260 of 2008 has prayed for revaluation of his answer sheet of Law Paper-III subject, his Registration No.00106070, in the Written Examination conducted by the TNPSC. THE petitioner-P.T.Ramesh Raja in W.P.No.28923 of 2008 has also prayed for revaluation of his answer sheet, of Law Paper-II subject, his Registration No.02602012, in the very same Written Examination conducted by the TNPSC. THE petitioner-V.Neethi Durai in W.P.No.28236 of 2008 has also made similar prayer for revaluation of his answer paper book in Law Paper-I subject, his Registration No.00101247, in the very same Written Examination conducted by the TNPSC. THE petitioner-S.Kameswaran in W.P.No.29249 of 2008 has also made prayer for revaluation of his answer sheet in Law Paper-I subject, his Registration No.01001052 in the very same Written Examination conducted by the TNPSC.

(3.) WE do not accept such a submission, as it is evident that it is the TNPSC which reserved itself a right to get any answer book revalued, if in its opinion there was any sufficient/valid grounds to do so. If any candidate has any doubt that the answer book has not been properly evaluated and if there is a large variation in the marks of the candidate which he expected with the marks that what was actually awarded, such candidate at best can represent before the TNPSC and if sufficient and valid grounds are shown, it is always open for the TNPSC to get any answer book revalued.