E.SANKAVI Vs. TAMIL NADU PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The prayer sought for in this Writ Petition is to declare the action of the respondent in rejecting the application submitted by the petitioner for taking up the Main Written Examination for the post included in CCS-I Examination (Group - I Services 2019) on the ground that the petitioner has not uploaded the evidence for passing the UG Degree Examination in terms of Para 6(B)(ii) of the Notification No.1 of 2019 dated 01.01.2019 as illegal, arbitrary and contrary to law and consequently direct the respondent to process the application of the petitioner for taking up the Main Written Examination scheduled to be held on 12.07.2019, 13.07.2019, 14.07.2019 and permit to take up the Main Written Examination.

(2.) The case of the petitioner is that she is a BE degree holder in Electronics and Communication Engineering from PSG College of Technology. The respondent had issued notification No.1 of 2019 dated 01.01.2019 inviting application for direct recruitment to the vacancy (Group - I service 2019) for the posts such as Deputy Collector, Deputy Superintendent of Police, Assistant Commissioner, Deputy Registrar of Cooperative Societies, District Registrar, Assistant Director of Rural development, District Employment Officer and district Officer (Fire and Rescue Services). It is the case of the petitioner that when the notification was issued, the petitioner has completed her 7th semester examination and the only semester examination remained was the 8th semester examination. The 8th semester consists of internship and Project work II. As per notification, the application for taking up Preliminary Examination has to be submitted through online between 03.01.2019 and 31.01.2019.

(3.) Accordingly, the petitioner applied for the said posts and attended the Preliminary Examination which was held on 03.03.2019. The preliminary examination result was released on 03.04.2019 and the petitioner came successful in the examination. The respondent issued memorandum No.793 dated 08.04.2019. In the said memorandum, the petitioner was informed that she has been admitted provisionally for the certificate verification to verify the genuineness of her claim made in the online application for the posts included in CCS- I examination (Group - I services 2019) and to upload the application to take up the Main Examination between 10.04.2019 and 26.04.2019. The petitioner applied for the same on 22.04.2019. In the meanwhile, the 7th semester examination for the BE course was over on 19.11.2018 and result was declared on 05.12.2018. In the 8th semester, there is no theory papers and it only contains internship and project work. The internship was over on 26.04.2019 and Project work II was over on 14.05.2019. Thereafter, the petitioner was issued with provisional degree certificate only on 27.05.2019. However, while the petitioner was checking the website of the respondent for Hall ticket for taking up Main Examination, she came to know that her application for appearing Main Examination was rejected on the sole ground that she has not submitted her Provisional Degree Certificate. Hence, present Writ Petition has been filed.