M RAJARATHINAM Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) At the time of admission, following the interim direction issued in W.P.No.9392 of 2009, this Hon'ble Court has passed an interim direction directing the respondents to reserve five vacancies in the cadre of Bill Collector/ Office Assistant in Tiruchirappalli District pending disposal of the writ petition in M.P.No.2 of 2009 in W.P.No.9574 of 2009.

(2.) When the matter is taken up, the learned Additional Government Pleader brought to the notice of this Court the orders passed in the batch of cases in W.P.No.8872 of 2009 etc., batch dated 14.05.2009, wherein his Lordship has culled out the undertaking given by the Additional Government Pleader in respect of the cases. Paragraph 2 which is the relevant portion reads as follows:

(3.) In view of the orders passed in W.P.No.3646 of 2008 dated 15.02.2008 as well as the interim order passed in the batch of cases in W.P.No.8872 of 2009 etc., batch dated 14.05.2009, it is made clear that the direct recruitment has been made only after taking 20% reservation for the promotees, which statement has already been recorded in the earlier writ petition. Therefore, the apprehension of the petitioners at this point of time has to be allowed as their claim is already safeguarded in the earlier orders. Therefore no further order is required as the matter is covered by the earlier decision of this Hon'ble Court.