S. ALAGESAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Mr. S. Alagesan, has filed two writ petitions. W.P.No.5604 of 2015 has been filed seeking for issuance of a writ of mandamus to direct the second respondent to produce the answer sheet of the petitioner bearing Sl.No.00101223 by giving credit to the incorrect key answers formulated for question Nos.63 and 69 in the written examination held on 26.08.2012 for the post of Motor Vehicle Inspector Grade-II in the Tamil Nadu Subordinate Service No.068.

(2.) W.P.No.35760 of 2016 has been filed seeking to quash the provisional select list dated 19.08.2016 published by the second respondent / TNPSC pursuant to the Notification bearing No.24/12, dated 25.06.2012, insofar as the respondents 6 to 13, who were selected in the place of the petitioner, with a further direction to the TNPSC to conduct the interview to the petitioner and select him if he is otherwise eligible to be appointed for the post of Motor Vehicle Inspector Grade II in the Tamil Nadu Subordinate Service (Code 068).

(3.) Mr. U. Karunakaran, learned counsel for the petitioner submitted that the petitioner is an Ex-Service man and he had served as Air Officer in the Indian Air Force and he had also served as a Senior non-commissioned officer in charge of Mechanical Transport, repairing and servicing section in Indian Air Force. After completion of 20 years of service, he was relieved from the Air Force with effect from 13.11.2006. Thereafter, he was appointed as Assistant Draftsman Grade-II in the office of the Chief Engineer, Water Resources Department, Coimbatore, and even now, he is serving there in the said post.