C KUMARESAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has come forward to file the present writ petition seeking to challenge the memorandum issued by the second respondent Tamil Nadu Public Service Commission (for short TNPSC), dated 29.09.2008 and after setting aside the same, seeks for inclusion of his name in the reserve list of Backward class category for appointment to the post of Assistant Public Prosecutor-Grade II under the Tamil Nadu General Service for the years 2003-2006.

(2.) When the writ petition came up on 22.12.2008, the counsel for respondents took notice. Though the matter was directed to be listed with other cases, subsequently, it was found that those cases have got no connection with the present writ petition. Pending the writ petition, though the petitioner sought for certain interim relief, no order was passed in those applications. On notice from this court, the second respondent TNPSC has filed a counter affidavit, dated 25.2.2010. The petitioner has filed a reply, dated 2.3.2010, to which the second respondent has filed a further rejoinder, dated 22.3.2010.

(3.) Heard the arguments of Mrs.Hema Sampath, learned Senior Counsel leading Ms.R.Meenal, learned counsel for the petitioner, Mr.N.Senthilkumar, learned Additional Government Pleader for first respondent and Ms.C.N.G.Ezilarasi, learned Standing Counsel for second and third respondents.