G CHRISTIAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) W .P. No. 27236 of 2012 is filed to direct the respondents to abide by the requirement of Rule 10 of the Tamil Nadu State Judicial Services (Cadre and Recruitment) Rules 2007 by issuing appropriate orders of selection and appointment to the petitioners by including their names in final list vide G.O.(4D) No. 71, dated 10.9.2012 and by issuing appropriate amendment or consideration as the case may be based on their ranking obtained among the candidates, who applied for the posts reserved for physically challenged category pursuant to the notification dated 21.1.2012 for the post of Civil Judges issued by the first respondent.

(2.) W .P. No. 27953 of 2012 is filed to direct the respondents herein to consider the petitioner's candidature and appoint him to the post of Civil Judge (Junior Division) in the Tamil Nadu State Judicial Services following the notification dated 21.1.2012 under the physically challenged quota.

(3.) IN view of the issue involved in these matters being common, we heard the matters together and passed the following common order.