M.SILAMPARASAN Vs. SECRETARY AND CONTROLLER OF EXAMINATIONS

JUDGEMENT

(1.) Aggrieved by the order of the learned single Judge dtd. 18/1/2018 dismissing W.P. No.1103 of 2018, the writ petitioner has filed the instant writ appeal.

(2.) In response to a Notification No.21/2016 dtd. 25/11/2106 issued by Tamil Nadu Public Service Commission, inviting applications for 29 vacancies for the post of Executive Officer, Grade-III, in Tamil Nadu Hindu Religious and Charitable Endowments Subordinate Service included in Group VIIB Services for the years 2014-15, 2015-16 and 2016-17, the writ petitioner applied for the same. The distribution of the vacancies are as under:

(3.) The petitioner had claimed preference under PSTM Quota i.e. candidates who claimed to have studied the prescribed education in Tamil Medium. The petitioner could not produce the requisite certificate at the time of certificate verification and thus the petitioner's application was not considered, for not satisfying the eligibility condition as per the norms of the TNPSC Notification. Thereafter, petitioner gave a letter on 11/1/2018 to the Tamil Nadu Public Service Commission. The said letter reads as under: Registered Post with Acknowledgment Card