P RAJAN Vs. SECRETARY TAMILNADU PUBLIC SERVICE COMMISSION CHENNAI

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for issuance of a writ in the nature of Certiorari, to quash the result of the written examination held in the year 1998 1999, and consequently direct the respondent to adopt universally accepted method of scaling down / moderation, in the main written examination, thereby publish fresh result, thus, render justice.

(2.) THE petitioner participated in the main written examination in the year December 1999, of Group-I Services for appointment to the post of Deputy Collector, Deputy Superintendent of Police etc., conducted by the Tamilnadu Public Service Commission. THE submission of the petitioner is that as per the scheme framed by the TNPSC for Group-I Services recruitment process, is as under; i) first, preliminary examinations then main written examination and oral test (Interview)

(3.) THE petitioner appeared in the preliminary examination on 06.06.1999, in which, 460 candidates were selected for main written examination on the basis of rule of reservation of appointment.