(1.) The prayer sought for in this writ petition is for a Writ of Certiorarified Mandamus, to call for the records related to the Recruitment Notification of the 3rd respondent herein dated 12.06.2019, No.10/2019 and the schedule of the computer based examination Notification dated 14.08.2019 of the 3rd respondent and seeks to quash the same and to further direct the 3rd respondent to conduct off-line examination for the Recruitment to the post of Graduate Assistants/Physical Education Director Grade-I for the year 2018-2019 and for future Recruitments, till the infrastructure facilities, capacity to conduct on-line exam and basic training to the candidates are assessed and found satisfactory.
(2.) The case of the petitioner is that she is having the qualification of M.SC., (Mathematics) and B.ED. The 3rd respondent is the agency, engaged in the recruitment of Teachers for the Tamil Nadu Education Department and other Departments. The 3rd respondent herein issued Recruitment Notification dated 12.06.2019, for the Direct Recruitment for the Post of Post Graduate Assistants/Physical Education Directors Grade-I for the year 2018-2019. The last date for submitting on-line application was 15.07.2019. The 3rd respondent decided to conduct Computer based Examination (On Line) for this particular selection. Aggrieved over the said on-line examination, the present writ petition is filed.
(3.) Mr.P.Wilson, learned Senior Counsel appearing for the petitioner would submit that the G.O.(ID).No.658, dated 08.10.2018, grants power to the 3rd respondent to conduct the on-line examination. The said G.O., also refers that the 3rd respondent is to assess the availability of infrastructure and capacity of the Identified Agency. The Recruitment Notification issued by the 3rd respondent dated 12.03.2019 does not refer about the infrastructure facility and capacity of the Agency. Therefore the on-line mode of Examination notified by the 3rd respondent, has to be declared as arbitrary and without proper Application of Mind.