SECRETARY Vs. A.SUTHANTHIRAMOORTHY

JUDGEMENT

(1.) Instant writ appeal is filed against the order made in W.P.No.29349 of 2018, dated 20.12.2018, by which the writ court set aside the impugned Rejection List published by the Tamil Nadu Public Service Commission, Chennai, the appellant herein, in their website relating to the post of Assistant Horticultural Officer 2016-17, in so far as the writ petitioner is concerned and directed the Tamil Nadu Public Service Commission, Chennai, the appellant herein, to appoint the writ petitioner, as Assistant Horticulture Officer, pursuant to the Notification No.10/2018, dated 25.05.2018, within a period of four weeks from the date of receipt of a copy of the order.

(2.) Shorts facts leading to the filing of the appeal are that the Tamil Nadu Public Service Commission, Chennai/the appellant herein, invited applications only through online, for direct recruitment, to the post of Assistant Horticulture Officer, for filling up of 757 regular vacancies along with 48 short fall vacancies (45 SC, 3 ST) totalling to 805 vacancies. The last date for submission of the applications on 24.06.2018. The writ petitioner belongs to SC community and has applied through online on the basis of notification. There is no age limit for SC / ST candidates and the educational qualification for the post is "a pass in Higher Secondary Education and a pass in the 2 years Diploma Course in Horticulture". The writ petitioner has completed his higher secondary, in the year 2011 and joined two years Horticulture Diploma Course, in the year 2012 and completed the same, in the year 2014.

(3.) The writ petitioner was issued with a hall-ticket for the written examination. On 11.08.2018, written examination has taken place. Thereafter, the appellant herein has published the marks of the candidates. in which it is stated that the writ petitioner has secured 127.50 in Paper-1 and 76.00 in Paper-II and totally, he has secured 203 marks. His overall rank is 340 and his communal rank is 74.