M. SUNDARAMAHALINGAM Vs. TAMIL NADU PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) The writ petitioner is a candidate who applied in response to the recruitment notification issued by the respondent Commission for filling up of the vacancies in the post of Assistant Director of Horticulture and Horticulture Officer for the year 2018. The writ petitioner was issued with a hall ticket and he came out successful in the written examination. However, the petitioner was not called for interview for the post of Assistant Director. The petitioner's candidature was rejected since his date of birth was wrongly given as 15/3/1992 instead of 15/11/1992 during certificate verification.

(3.) When the matter was taken up for hearing, Mr. D. Sivaraman, the learned Standing Counsel appearing for the respondent Commission pointed out that any error in entering the particulars in the application form will lead to automatic rejection of the candidature. He drew my attention to the "Instructions to the Candidates" which is enclosed in the Information Brochure that if any false or erroneous particulars have been entered in the application, the application itself is liable to be rejected.