K.JOTHIBASU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS common order shall dispose of the following writ petitions (1) W.P.(MD) No.319 of 2011 - K.Jothibasu (2) W.P.(MD) No.320 of 2011 - P.Balamurugan (3) W.P.(MD) No.321 of 2011 - P.Karthikeyan (4) W.P.(MD) No.322 of 2011 - C.Sivaprabakar (5) W.P.(MD) No.7292 of 2011 - V.Senthur and (6) W.P.(MD) No.7293 of 2011 - K.Alagirisamy, as the common question of law is involved.

(2.) HOWEVER, for the sake of gravitation, the facts have been taken from W.P.(MD) No.7292 of 2011.

(3.) THE reason for rejection of the representation of the petitioner was that it is not open to the respondent No.2 to revise or modify the select lest drawn by the Tamil Nadu Public Service Commission as the select list was based on merit subject to the Rule of Reservation in terms of Rule 35(a)(2) of the General Rules for Tamil Nadu State and Subordinate Service.