R. SELVAKUMAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS Common Order shall dispose of W.P.(MD)Nos.1200 and 1201 of 2012, as common question of law, and facts are involved.

(2.) THE petitioners, in both the writ petitions pray for issuance of a Writ, in the nature of Mandamus, to direct the second respondent to include the petitioners' name in his letter dated 16.12.2011, bearing Nos.2011G0410 and 20011G0412, and consequently direct the third respondent, to consider the petitioners' candidature for the post of Village Assistants under the Scheduled Caste Category, and Most Backward Class category respectively in accordance with law.

(3.) THIS Court in K.P.JAGANATHAN .VS.THE COMMISSIONER, DEPARTMENT OF EMPLOYMENT AND TRAINING, GUINDY, CHENNAI (W.P.No.26162 of 2010 decided on 02.08.2012) has already held the State Government should take immediate steps to fill the posts, by inviting applications from all eligible persons, along with names sponsored by the Employment Exchange after laying down criteria for selection, so as to select best available talent.