S.VIGNESH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has completed his B.Tech and M.A in Human Resource Management from Tata Institute of Social Sciences. He obtained his basic degree from SASTRA University. According to him, he is a Human Resource Professional working as Business Manager in HR in Multi National Company with a seizable remuneration per annum. According to the petitioner, he is passionate about rendering public service, therefore, had taken a decision to participate in Group I Services Examination to be conducted by the Tamil Nadu Public Service Commission (TNPSC), pursuant to its notification dtd. 3/1/2019.

(2.) According to the notification issued by the Commission on 3/1/2019, the selection process comprised three phases i.e., preliminary examination followed by main written examination and finally oral test. As far as the preliminary examination is concerned, the pattern of examination is that the question paper would contain the multiple choice questions and each question carries 1.5 marks. Thus, totaling 300 marks for total number of 200 questions.

(3.) The petitioner responded to the notification and after acceptance of his application, he was assigned a Registration number i.e., 010059153, in the memorandum of admission (Hall Ticket). Preliminary examination was conducted on 3/3/2019, in which the petitioner participated. In the preliminary examination a question booklet and the OMR answer sheet (Optical Mark Reader) were supplied to each of the candidates. Each question will have multiple choice of 4 answers, among which one will be the correct answer and the candidates ought to shade the appropriate circle of the relevant answer number in the question sheet supplied by the third respondent. As per the instructions, according to the petitioner, he had shaded the appropriate choice of answers and completed the examination within the prescribed time.