The petitioner applied for participating in the selection process
for selection of Munsiff-Magistrate in the Judicial Service, pursuant to
the notification issued by the High Court inviting applications. That
application was rejected by Ext. P1 for the following defects:
"1. Your photograph in Form-D (Admission Ticket) is not
attested by a Gazetted Officer.
2. Your phonograph in Form-E (Attendance Slip) is not attested
by a Gazetted Officer.
3. Your photograph affixed to your application is not attested
by a Gazetted Officer.
4. The Form-B (Certificate of Character and Conduct) produced
by you is not issued by the Gazetted Officer."
The petitioner challenges the same.
2. According to the petitioner, the defects are curable in nature
and therefore a lenient view may be taken in the matter.
3. The learned standing counsel for the High Court points out
that without attestation of the photographs in the application form,
there is no identification of the petitioner and therefore that is not a
curable defect. He further points out that the rejection of the
application on the 4th ground has already been upheld by the Division
Bench of this Court in W.A. No. 35 of 2010 during the earlier
selection.
4. I have considered the rival contentions.
For the reasons stated by the learned counsel for the High
Court, I do not think that these defects can be condoned because
the same are very material in nature. Therefore, the writ
petition is dismissed.
Sd/- S. Siri Jagan, Judge.
Tds/
[TRUE COPY]
P.S TO JUDGE.