REGENT COMPUTRONICS PVT. LTD.

K. KUMARAN Appellant

V/S

GOVERNMENT OF TAMIL NADU, REP. BY ITSSECRETARY TO GOVERNMENT, PERSONNEL AND ADMINISTRATIVE REFORMS DEPARTMENT Respondents

Referred Judgements :-

AMLAN JYOTI BOROOAH VS. STATE OF ASSAM [REFERRED TO]
UNION OF INDIA VS. ISHWARSINGHKHATRI [REFERRED TO]
STATE OF BIHAR VS. SECRETARIAT ASSISTANT SUCCESSFUL EXAMINEES UNION [REFERRED TO]
GUJARAT STATE DY EXECUTIVE ENGINEERS ASSOCIATION VS. STATE OF GUJARAT [REFERRED TO]
ASHOK KUMAR VS. CHAIRMAN BANKING SERVICE RECRUITMENT BOARD [REFERRED TO]
PREM SINGH VS. HARYANA STATE ELECTRICITY BOARD [REFERRED TO]
SURINDERSINGH VS. STATE OF PUNJAB [REFERRED TO]
VIRENDER S HOODA VS. STATE OF HARYANA [REFERRED TO]
SUVIDYA YADAV VS. STATE OF HARYANA [REFERRED TO]
ALL INDIA SC AND ST EMPLOYEES ASSN VS. A ARTHUR JEEN [REFERRED TO]
KANT TRIPATHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
SEC A P PUBLIC SERVICE COMMISSION VS. B SWAPNA [REFERRED TO]
MUKUL SAIKIA VS. STATE OF ASSAM [REFERRED TO]
RAKHI RAY VS. HIGH COURT OF DELHI [REFERRED TO]
RAKHI RAY VS. HIGH COURT OF DELHI [REFERRED TO]
STATE OF ORISSA VS. RAJKISHORE NANDA [REFERRED TO]
BICITRA BORA VS. STATE OF ASSAM [REFERRED TO]
S SUYAM PRAKASAM VS. SECRETARY TO GOVERNMENT [REFERRED TO]

JUDGEMENT

(1.) THE petitioners have come up with the above writ petitions, seeking a Mandamus to forbear the respondents from filling up 186 posts of Assistant Section Officers in the Secretariat (other than Law and Finance Department), bearing Post Code No.1072.

(2.) I have heard Mr.C.Selvaraju and Mr.AR.L.Sundaresan, learned Senior Counsel for the petitioners in the writ petitions, Mr.A.Navaneetha Krishnan, learned Advocate General assisted by Mr.N.Srinivasan, learned Additional Government Pleader appearing for the State of Tamil Nadu, Ms.C.N.G. Niraimathi and M.Devendran, learned Standing Counsel appearing for the TNPSC, Mr.N.G.R.Prasad, learned counsel appearing for some of the contesting respondents, Mr.R.Thiagarajan, learned Senior Counsel and Mr.Naveenkumar Murthy, learned counsel appearing for some of the contesting respondents.

(3.) PROBATION Officer Tamil Nadu Jail Subordinate Service 1023 4

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K KUMARAN Vs. GOVERNMENT OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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