P. RAMYA Vs. SECRETARY, HIGHER EDUCATION DEPARTMENT

JUDGEMENT

(1.) This Writ Petition has been filed seeking to call for the records relating to the news item published in 2nd respondent's official website on 24.06.2019, with regard to conduct the re-examination only for few candidates on 27.06.2019 prejudicially and quash the same and consequently, direct the respondents to conduct reexamination to all the candidates regarding the recruitment of Computer Instructors Grade I (PG Grade) 2019 in all over Tamil Nadu, which is already held on 23.06.2019 improperly as per the 2nd respondent's Notification No. 9/2019, dated 01.03.2019.

(2.) Mrs. S. Srimathy, learned Special Government Pleader takes notice for first respondent and Mr. V.R. Shanmuganathan, learned Special Government Pleader takes notice for the second respondent.

(3.) By consent of both parties, this Writ Petition is taken up for final disposal at the admission stage itself.