G.SASIKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioners have filed the present writ petition seeking for a direction to the respondent Tamil Nadu Public Service Commission (for short TNPSC) to forward the names of the petitioners to the Commissioner of Transport Department, so as to issue an order of appointment posting the petitioners as Motor Vehicle Inspectors Grade-II under the Tamil Nadu Transport Subordinate Service with retrospective effect from the date on which other selectees joined the post, with all consequential benefits.

(2.) THE writ petition is yet to be admitted. When the writ petition came up on 12.07.2012, the petitioners were directed to service notice on the Standing Counsel for the second respondent. Accordingly, notice was served. A counter affidavit has been filed by the first respondent, dated 16.8.2012. The impleaded third respondent, i.e., the Director of Vigilance and Anti Corruption has also filed a counter affidavit, dated 13.09.2012.

(3.) IN the counter affidavit filed by the first respondent, in paragraphs 5 and 7, it was averred as follows :