R. GOPALAKRISHNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is to direct the respondents herein to consider the petitioner for appointment as Steno-Typist based on his marks in the written examination held on 7/7/2012 and his 113th position in the tentative rank list by relaxing the age criteria in the peculiar facts and circumstances of the case.

(2.) The petitioner passed the higher secondary examination in September 1994. He passed Type writing English senior grade in April 1994 and Tamil Senior Grade in April 1995. He graduated in Economics. He thereafter, acquired qualification of Shorthand and passed English and Tamil senior grade in November 2000. The Government of Tamil Nadu imposed a ban of recruitment from November 2001 and there was no recruitment for five years.

(3.) The ban was revoked in 2006. The Government of Tamil Nadu issued G.O.Ms. No. 98, Personnel and Administrative Reforms (S) Department, dtd. 17/7/2006, wherein, the upper age limit for entering into Government service was relaxed by five years, to enable the unemployed youth affected by the ban order on recruitment, to apply for Government jobs.