P SELVARAJU Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE first writ petition (W.P.No.19461/2009) is filed by the five petitioners, seeking to challenge the selection list of 1100 Technical Assistants in the respondents Electricity Board and for a consequential direction to give the post of Technical Assistant to the five petitioners. Instead of impleading the selected candidates, the petitioners took out an application under Rule 2A to sue the selected candidates in a representative capacity by impleading the fifth respondent P.Boopathy as a representative designated to represent the case of selected candidates.

(2.) IN the writ petition, notice of motion was ordered on 18.09.2009. Pending the writ petition, it was observed that any appointment made will be subject to the result of the writ petition. Subsequently, the matter was admitted on 20.01.2010. The applications for restraining the respondents from granting appointment order for 1100 posts of Technical Assistant, for a direction to reserve 5 seats of Technical Assistant to the petitioners pending the writ petition and for a direction to issue publication of the notice in the prescribed form as per the Rule required in M.P.No.5 of 2009 were closed in view of the order passed by this Court on 18.09.2009 stating that any appointment made will be subject to the result of the writ petition and hence, no further orders were required.

(3.) IT was thereafter, the second writ petition (W.P.No.23960/2009) was filed by another two petitioners seeking for an identical prayer. Initially, it was not admitted and adjourned from time to time. Subsequently, the writ petition was admitted on 06.01.2010 and it was directed to be posted along with the previous writ petition.