S.Saravanapandi vs The Secretary
2023 Latest Caselaw 14156 Mad

                                                                                        W.A.(MD)No.1904 of 2023


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 01.11.2023

                                                            CORAM:

                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                              AND
                          THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN

                                                   W.A.(MD)No.1904 of 2023

                S.Saravanapandi                                                       ... Appellant
                                                               Vs.

                The Secretary,
                Tamil Nadu Public Service Commission,
                Chennai-600 002.                                                      ...Respondent

                PRAYER: Writ Appeal filed under Clause 15 of Letters Patent Act, to set aside
                the order passed in W.P.(MD)No.8607 of 2017, dated 18.03.2021 on the file of
                this Court.


                                           For Appellant     : Mr.K.R.Laxman


                                                           JUDGMENT

(Judgment of the Court was delivered by S.M.SUBRAMANIAM, J.)

This Writ Appeal has been instituted against the order dated 18.03.2021

passed in W.P.(MD)No.8607 of 2017.

https://www.mhc.tn.gov.in/judis W.A.(MD)No.1904 of 2023

2.The learned Single Judge considered the issues and held that the claim

of the writ petitioner for revaluation cannot be considered, since the answer key

was prepared by the Committee of Experts, which cannot be gone into by the High

Court.

3.Experts' opinion in academic matters become final unless the Court

prima facie finds that there is an error. In the present case, the appellant has not

established any such prima facie error or otherwise and thus, we are not inclined

to interfere with the order passed by the learned Single Judge.

4.Accordingly, this Writ Appeal stands dismissed. No costs.

                                                                    (S.M.S., J.) & (V.L.N., J.)
                                                                              01.11.2023
                NCC      : Yes / No
                Index : Yes / No
                Internet : Yes / No

                Yuva

https://www.mhc.tn.gov.in/judis W.A.(MD)No.1904 of 2023

S.M.SUBRAMANIAM, J.

AND V.LAKSHMINARAYANAN, J.

Yuva

W.A.(MD)No.1904 of 2023

01.11.2023

https://www.mhc.tn.gov.in/judis