V VALARMATHI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Heard Mr.T.Lajapathi Roy, Mr.Mathew Moses and Mr.G.R.Swaminathan, learned counsel for the petitioners and Mr.R.Manoharan and Mr.S.C.Herold Singh learned Government Advocates for the respondents.

(2.) On the Tamil Nadu Public Service Commission notifying the vacancy position, selection process by conducting examination were done by the Commission and the Tamil Nadu Public Service Commission also issued proceedings, based on which, various departments of the Government including the hospitals have issued appointment orders to various candidates including the petitioners in W.P.(MD) Nos.11052, 11053 and 11278 of 2009 and the appointment orders came to be issued by the respective departments on 18.08.2009 and on 17.08.2009 respectively. It is pursuant to the said appointment orders, since they were not given respective posting in the department, the above writ petition came to be filed praying direction against the respondents to permit the petitioners to report for duty as per the appointment orders and by virtue of applications for amendment the writ petitioners in W.P.(MD) Nos.11052 and 11053 of 2009 seek consequential directions to pay the scale of pay to the petitioners therein with effect from their dates of their appointment.

(3.) On the basis of a representation made by the Association of Employees, who were temporarily appointed by the Government under Rule 10(A)(1) of the rule for the purpose of appointing them in the regular vacancy, the Government has issued G.O.No.51, Personnel and Administrative Reforms (P) Department Dated 22.05.2009, providing for a Special Competitive Examination for all those persons in respect of 1596 vacancies held by them in the post of typist and steno-typist under Rule 10(a)(1).