C SANGU Vs. SECRETARY TAMIL NADU PUBLIC SERVICE COMMISSION CHENNAI

JUDGEMENT

(1.) In all these writ petitions, the prayer of the petitioners is same. They seek to challenge the selected list of candidates in preliminary examination for the main written examination held for Grade I Service examinations for 2007-2008, 2008-2009 published in the official website of respondent Tamil Nadu Public Service Commission (for short TNPSC) and after setting aside the same, seeks for a direction to conduct a fresh preliminary examination for Grade I service for the year 2007-2008 and 2008-2009 and consequently, to select and publish a fresh list of candidates for the main written examinations.

(2.) In the first writ petitions, there are four writ petitioners. According to them, in the Group I service examinations for the year 2007-2008 and 2008-2009, the TNPSC assigned wrong and erroneous key answers for more than 15 questions. Though the petitioners have done well and given correct answers, they were not given good marks. In the affidavit, they have set out the nature of questions and the key answers. It is in this view of the matter, they want to set aside the select list.

(3.) When the matter came up on 22.12.2009, it was noted that by an order dated 1.10.2009, an interim direction was issued to respondent TNPSC to permit the petitioners to attend the main written examination subject to the result of the main writ petitions and on having written the examination, they sought for publication of results. In the other three writ petition, i.e. W.P. Nos. 19710, 19961 and 19962 of 2009, the prayer of the petitioners are identical. Therefore all the four writ petitions were grouped together and directed to be posted for final disposal.