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Judgment
S.Srimathy, J
The petitioner applied for Tamil Nadu State eligibility Test (TNSET-2017) on 12.02.1017 with an ambition to get into cadre of Assistant Professor . The qualification prescribed for the Tamil Nadu State Eligibility Test is 55% for General Category and 50% for other Categories.
2.The claim of the petitioner is that for the Question No.17 in Paper-II Code No. F, the answer is 'job rotation'. But, in the options, the answer of 'job rotation' is not there. The petitioner has enclosed several materials to substantiate his claim.
3.Heard the learned Senior Counsel for the petitioner and Mr.E.V.N.Siva, learned Counsel for the first respondent.
4.Since Expert Committee alone can decide this issue, both the learned Counsel have agreed to remand back to the Expert Committee's opinion. Therefore, this Court is remanding the matter to the first respondent represented by the third respondent to constitute an Expert Committee within two weeks. The Expert Committee shall analysis the issue and submit the report. The petitioner is allowed to make his submissions before the Expert Committee. The Expert Committee shall submit it's report within four weeks. Thereafter, the Expert Committee's report shall be submitted before the first respondent. The first respondent shall take a decision within four weeks. The time limit p r e s c r i b e d a b o v e s t a r t s f r o m t h e d a t e o f r e c e i p t o f a c o p y o f t h i s o r d e r .
5.With these directions, this Writ Petition is disposed of. No costs. Consequently, connected Miscellaneous Petition is closed.