C JAYAKUMAR Vs. CHAIRMAN

JUDGEMENT

(1.) HEARD Mr. L. Chandrakumar, learned counsel appearing for the petitioners and mr. M. Vaidyanathan, learned counsel for the Tamil Nadu Electricity Board and perused the records.

(2.) IN all these writ petitions, the challenge is to the non-selection of the petitioners to the posts of Technical Assistants. The petitioners having made applications to the said post, when they found that they were not selected, they challenged the selection process by filing the above writ petitions.

(3.) THE main ground of attack by the petitioners was that the interview marks were manipulated by the selecting authority ; inasmuch as there were marks ranging from 1 to 14 such wide latitudes were found in the results which was solely done on extraneous considerations.