R. BOOMINATHAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) All the above three Writ Petitions raise a common issue for consideration before this Bench as follows:

(2.) The facts and circumstances, necessitating the filing of the present Writ Petitions are briefly stated hereunder:

(3.) When the Writ Petitioners were called for Interview on various dates between 27/9/2018 and 5/10/2018, their Certificates were subjected to verification in support of their respective claims towards reservation. However, they were informed by the Commission that their candidature could not be considered against the vacancies earmarked for PSTM since no Certificates were produced by them to that effect. At this, the candidates informed the Commission through their representations that it was a fact that the Writ Petitioners have written the examinations in Tamil only for all the years and they were successful and obtained their Law Degrees. Therefore, they have indicated in their respective applications that they studied in Tamil Medium, with a bona fide belief and impression that studying the course and writing the examinations in Tamil Medium would mean and equivalent to studying in Tamil Medium of Instruction. When these Writ Petitioners were informed that unless the Certificates by the competent authority were produced certifying that they studied in the Tamil Medium of Instruction, they cannot be considered against the vacancies earmarked for PSTM quota. However, at this stage, the Writ Petitioners appeared to have informed the Commission that even without they being considered against quota reserved for PSTM, they can still be considered against their respective communal quota, in which event, they would come within the zone of consideration and eventual appointment.