S NANDHAKUMAR Vs. TAMIL NADU PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking for issuance of a writ of declaration to declare the action of the respondents-Tamil Nadu Public Service Commission (TNPSC) in not calling him for the interview to the post of Motor Vehicle Inspector Grade-II, pursuant to his application dated 29.06.2012 and pursuant to the written examination held on 26.08.2012 and not including his name in the provisionally selected candidates as illegal, arbitrary and contrary to law, and consequently to direct the respondents to call him for the interview and thereby appoint him in the post of Motor Vehicle Inspector Grade-II.

(2.) Mr.Balan Haridass, learned counsel for the petitioner submitted that the petitioner, after passing the SSLC in the year 1993, +2 in the year 1995, Diploma in Mechanical Engineering in the year 1997 and Post Diploma in Automobile Engineering in the year 1999, had worked as a Supervisor in Stanes Motors (South India Limited), Coimbatore, from 02.05.2000 to 30.04.2002. Besides, he had also worked as Heavy Vehicle Driver from May 2002 to June 2003 with Rhishikesh Lorry Service, Sivakasi. Subsequently, he had also worked as Mechanic in Neushath Automobiles, Erode, from 01.07.2003 to 31.08.2004 and then he worked in ABT Industries, Coimbatore, as Service Engineer from 08.11.2004 to 31.12.2005 and in the same concern, he worked as a Deputy Manager (Service) from 01.11.2006 to 12.07.2008. It is also stated that the petitioner is having a valid license to drive Heavy Transport Vehicle.

(3.) Whileso, the first respondent / TNPSC issued a Notification dated 25.06.2012 inviting applications from the eligible candidates for the post of Motor Vehicle Inspector Grade-II . The petitioner had also applied for the said post through online and thereafter, he had also participated in the written examination held on 26.08.2012. According to him, he has answered 175 questions correctly out of 200 questions. Whileso, after the written examination, he was directed to send the attested copies of the relevant certificates viz., evidence for date of birth, Diploma Certificate, experience certificate, driving license, experience for driving heavy transport vehicle, community certificate, conduct certificate and NOC from the present employer. Thereafter, the petitioner, in his letter dated 05.04.2013, had forwarded all those certificates as sought for by the second respondent. However, he was not called for the interview and later on, he came to know that the respondent had conducted the interview on 05.03.2015 for those 39 candidates who were called for interview and subsequent to this, the TNPSC had published the results in respect of 40 candidates except the petitioner, whose result was withheld.