A RAJA Vs. TAMIL NADU PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The relief sought for in this writ petition is to forbear the respondent from appointing any candidate on the basis of the counseling/interview called for on 2nd and 3rd of April by the respondent under the category of scheduled caste differently abled for the posts included in Combined Civil Services Examination-II (Interview Posts) (Group-II Services) for the year 2014-2016.

(2.) The writ petitioner had submitted an application to participate in the selection process, pursuant to the Notification issued by the Tamil Nadu Public Service Commission in notification No.7/2015, dated 30.04.2015 for direct recruitment for the post included in Combined Civil Services Examination-II (Interview Posts) (Group-II Services) for the year 2014-16.

(3.) The writ petitioner had successfully passed in the Preliminary and Main examinations and participated in the Certificate Verification also. The grievance of the writ petitioner is that, in spite of the completion of the written examination and certificate verification, he was not selected.