V. VINAYA BHARATHI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) These writ petitions have been filed challenging the order dated 08.08.2019, in cancelling the selection and appointment of these petitioners in the Tamil Nadu Secretariat Service. The reasons set forth in the impugned orders are one and the same in respect of these petitioners and the cause of action is also identical and common and therefore, all the three writ petitions are taken up together for common disposal as under.

(2.) The facts of the case are that these petitioners were working as Junior Assistants in Kancheepuram Municipal Office. The second respondent Commission issued a notification No. 19/2017 dated 31.08.2017, inviting applications for recruitment to the post of Assistant in the Departments of Secretariat (other than Law and Finance) included in Group V(A) Services. Since these petitioners fulfilled the necessary qualifications for appointment, had responded to the notification. Thereafter, these petitioners were called for their participation in the written examination conducted by the second respondent Commission and all the petitioners were declared successful in the written examination. Subsequently, these petitioners were informed on 07.05.2018 that they were provisionally selected for appointment to the post of Assistant in the Departments of Secretariat and they were also informed that the appointing authority shall be the first respondent.

(3.) The petitioners on being selected, appointed to the respective departments in the Secretariat Service and they were also relieved from Kancheepuram Municipality. On joining the post of Assistant in the Secretariat Service, the petitioners had been discharging their duties from May 2018. The petitioners were also directed to attend Foundation Course to equip themselves to be a Secretariat servants and these petitioners have completed the Foundation Course successfully in 2019.