K.SUBRAMANIYAN Vs. CHAIRMAN, TANDEGCO NPKRR MAALIGAI

JUDGEMENT

(1.) The relief sought for in the present writ petition is to direct the respondents to consider the writ petitioner's application as MBC priority category for the post of Technical Assistant as per the notification No.1/2016 dated 28.02.2016 in the respondent Board.

(2.) The writ petitioner passed Diploma in Electrical and Electronics Engineering and applied for the post of Technical Assistant/Electrical (EEE) as per the notification No.1/2016 dated 28.02.2016 through online. As per 11(g)(3), the writ petitioner is eligible to avail the priority quota as the land belongs to the writ petitioner family was acquired and the respondent Board is the beneficiary at the time of submitting the application through online. The petitioner failed to upload the certificate issued by the Land Acquisition officer for claiming priority quota. However, the writ petitioner assigned Registration No.1515220781. The petitioner appeared for the written test held on 28.08.2016 and secured 6.14 marks.

(3.) The learned counsel for the petitioner states that the interview process is in progress. Thus, the priority certificate subsequently submitted by the writ petitioner is to be considered and he must be treated as a priority candidate for the purpose of selection to the post of Technical Assistant in the respondent Board.