K REKHA Vs. SECRETARY, DEPT OF PERSONNEL AND ADMINISTRATIVE REFORMS, GOVT OF TAMIL NADU, FORT ST GEORGE, CHENNAI

JUDGEMENT

(1.) The writ appeal is filed against the order dated 12.01.2017, made in W.P.No.28653 of 2016.

(2.) The brief facts of the appellants' case in the writ petition are as follows :-

(3.) Since she has not cleared the main written examination, she did not come under the zone of consideration for final selection. According to her, she sent a representation to the second respondent on 008.2016 and requested for revaluation of her answer sheets to include her name in the list of selected candidates for the oral interview. She has also sent a petition dated 108.2016 under Right to Information Act for getting certain copies of the answer sheets of certain successful candidates by giving their Roll numbers. She further submitted that though she sent several representations to the Chief Minister's Cell, there was no response. The appellant also expressed an apprehension that the second respondent had not published the entire marks of the candidates who undertook the examination and only the marks of the selected candidates have been published. Therefore, she prayed for revaluation of the answer sheets of the main examination held for the direct recruitment of Group I examination for the years of 2012 - 2013 and 2013 - 2014 conducted by the second respondent.