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Judgment
S. Siri Jagan, J.—The petitioner applied for selection to the post of Livestock Inspector Grade II pursuant to notification inviting applications issued by the Public Service Commission. He wrote the written test, but in Ext.P2 short list, it has been stated that his candidature has been invalidated for the reason that "register number not bubbled or wrongly bubbled". The petitioner filed this writ petition alleging that, to the best of the belief and memory of the petitioner, the register number of the petitioner has been correctly bubbled. Therefore, the petitioner has filed this writ petition seeking the following reliefs:
i) To issue a writ of certiorari quashing Ext.P2 to the extent to which it invalidates the petitioner''s register number 514081;
ii) To issue a writ of mandamus directing the respondents to include the petitioner''s name in the ranked list after verifying his certificates also and to consider him for advice and appointment to the post of Livestock Inspector Gr. II on the basis of his position in the ranked list:
The learned standing counsel for the PSC submits that the petitioner has, in the OMR sheet, bubbled his register number wrongly. He submits that rejection of candidature on the ground of wrong bubbling of register number has been upheld by a Division Bench of this Court in W.A. No. 263/2010.
Since the counsel for the petitioner strongly disputed that the petitioner has wrongly bubbled register number, I directed the standing counsel for the Public Service Commission to produce the copy of the OMR sheet, which has been produced today. From the same, it is seen that the last digit of the petitioner''s register number, viz. B514081, has been wrongly bubbled; instead of the digit "1", the petitioner has bubbled the digit "0". That shows that the petitioner has wrongly bubbled his register number in the OMR sheet. Therefore, in view of the Division Bench decision relied upon by the counsel for the PSC, the petitioner is not entitled to the reliefs prayed for in this writ petition. Accordingly, this writ petition is dismissed.