SEEMA SCARIA Vs. TAMILNADU PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) THE petitioner has filed the present writ petition seeking to challenge an order dated 22.10.2009 issued by the second respondent and after setting aside the same seeks for a direction to select and appoint the petitioner for the post of Accounts Officer, Class III in the Tamilnadu State Treasury and Accounts Services for the year 2007-08.

(2.) THE writ petition was admitted on 26.10.2009. Pending the writ petition, this court directed the petitioner to attend the oral interview. But it was stated that such a direction will be subject to the result of the main writ petition. Further, a direction was also given in M.P.No.1 of 2009 directing the respondent TNPSC to keep one post of Accounts Officer in Class III kept vacant. In the application for interim stay, only notice was ordered. On notice from this court, the respondents have filed a counter affidavit, dated Nil (2010).

(3.) IN the counter affidavit in justification of the stand that the BSNL is the department of Union Government, it was stated in paragraphs 8 and 9 as follows: