K.SHOBANA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The common issue that has been raised in all these Writ Petitions is that the candidates, who secured high marks and should have been fitted in General Turn, have been fitted in MBC/DNC Quota and, thereby, 34 persons, who would have got seats under MBC Quota, have been deprived of selection.

(2.) The third respondent issued a Notification on 12.06.2019, inviting applications through On-line from eligible candidates for direct recruitment to the posts of Post Graduate Assistants/Physical Education Directors, Grade-I, in School Education and other Departments for the year 2018-2019.

(3.) In the present case, this Court is concerned about the filling up of vacancies with respect to P.G.Assistants in Chemistry. In the Notification, totally 356 posts were notified in so far as Chemistry subject is concerned. Out of that, 117 vacancies were available for MBC candidates. Of those 117 vacancies, 74 were backlog vacancies and the balance 43 vacancies were identified as the current vacancies.