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Madras High Court
R.Naveenkumar vs The Secretary on 24 March, 2026
W.P(MD) No.7706 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 24.03.2026
CORAM
THE HON'BLE MR.JUSTICE MUMMINENI SUDHEER KUMAR
W.P(MD) No.7706 of 2026
R.Naveenkumar ... Petitioner
Vs.
The Secretary
Tamil Nadu Public Service Commission
T.N.P.S.C Road
Broadway, Park Town
Chennai-600 003. ... Respondent
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus directing the
respondent to produce the petitioner's Computer Based Test Response
sheet along with petitioners recorded mouse activities from the server
and provide counseling to Petitioner's based on the marks secured in the
CBT for posts included in Combined Technical Service Examination
(Diploma/ ITI level) through a Notification 10/2025 Dated 13.06.2025 by
considering the Petitioners email representation dated 28.02.2026 and
04.03.2026, Consequently direct the respondent to publish the final
answer key, final selected candidates details, and appoint the Petitioner
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W.P(MD) No.7706 of 2026
based on the marks secured if petitioner comes under zone of
consideration for the Notification No.10/2025 dated 13.06.2025.
For Petitioner : Mr.G.Sakthi Rao
For Respondents : Mr.V.Pannerselvam,
Standing counsel
ORDER
This writ petition has been filed seeking a writ of Mandamus
Writ of Mandamus directing the respondent to produce the petitioner's
Computer Based Test Response sheet along with petitioners recorded
mouse activities from the server and provide counseling to Petitioner's
based on the marks secured in the CBT for posts included in Combined
Technical Service Examination (Diploma/ ITI level) through a
Notification 10/2025 Dated 13.06.2025 by considering the Petitioners
email representation dated 28.02.2026 and 04.03.2026, Consequently
direct the respondent to publish the final answer key, final selected
candidates details, and appoint the Petitioner based on the marks secured
if petitioner comes under zone of consideration for the Notification
No.10/2025 dated 13.06.2025.
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2. At the threshold, during the course of argument the
learned counsel for the petitioner restricted his prayer only to the extent
of furnishing of Computer Based Test Response sheet alone.
3. Mr.V.Pannerselvam, learned Standing Counsel appearing
for the respondent-TNPSC submitted that an opportunity was afforded to
the petitioner through press release No.140 of 2025 dated 13.10.2025 to
download their response portions through their one time registration ID,
by paying the required fees during the period between 13.10.2025 and
11.11.2025.
4. Having taken note of the same, learned counsel for the
petitioner submitted that unfortunately, the petitioner missed the said
opportunity and a final opportunity may be given to the petitioner to have
access to the computer-based response sheet of the petitioner.
5. Mr.V.Panneerselvam, learned Standing Counsel
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submitted that incase if the petitioner makes any representation by paying
the requisite fees, the respondent Commission would consider the said
request to furnish the Computer based Responses Response sheet of the
petitioner at the earliest.
6. In the light of the above, without going into the merits of
matter, this writ petition is disposed of permitting the petitioner to submit
a representation to the respondent Commission (TNPSC) within a week
from today and on submission of such representation, the respondent
Commission shall consider and furnish the Computer Based Test
Response sheet of the petitioner by collecting the requisite fees and
penalty, if any. No costs.
24.03.2026
Index : Yes / No
Internet : Yes / No
rm
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To
The Secretary
Tamil Nadu Public Service Commission
T.N.P.S.C Road
Broadway, Park Town
Chennai-600 003.
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MUMMINENI SUDHEER KUMAR, J.
RM
24.03.2026
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