LAWS(MAD)-2013-2-177

E. KANNIAPPAN Vs. GOVERNMENT OF TAMIL NADU

Decided On February 22, 2013
E. Kanniappan Appellant
V/S
GOVERNMENT OF TAMIL NADU Respondents

JUDGEMENT

(1.) The four petitioners were aspirants for the post of College Librarian, for which applications were called for by the Tamil Nadu Pubic Service Commission (for short TNPSC), vide Advertisement No.233 dated 17.02.2010.

(2.) It is seen from the records that out of 810 candidates applied, 124 candidates were found eligible for the written examination, which was held on 20.06.2010. Out of 124 candidates who were eligible for written examination, only 110 candidates wrote the examination. Though the vacancies originally notified were 56, subsequently, by a communication of the Director of Collegiate Education dated 24.03.2011, it was reduced to 37 vacancies.

(3.) In the advertisement given by the TNPSC, in paragraph 4.B, it was stipulated that the vacancies which were originally notified need not be actual vacancies. The Qualification that was prescribed in the notification dated 17.02.2013 were as follows:-