A. MATHIARASI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) SINCE common issues are involved, these writ petitions are heard together and are disposed of by this common order. The Tamil Nadu Public Service Commission issued advertisement No. 258 calling for applications for direct recruitment to the posts included in Combined Subordinate Services Examination -I (Examination/Service Code No. 004). There were as many as 37 posts included in the various departments. Clause 4(B) of the Prospectus speaks of the educational qualification. According to the same, the candidate must possess a degree of B.A. or B.Sc., or B.Com. of any University or institution recognized by the UGC or BOL of Annamalai University or B.B.A. of Madurai Kamaraj University or B.Litt. of Madras University or B.B.M. or B.Litt of Barathiar University. As per Clause 19 of the table given under paragraph No. 4(B) of the Prospectus, for the post of Assistants in Registration, Highways, Prison, Police, Transport, Medical and Rural Health Services and in the Divisions of Commercial Taxes Department, the qualification required is any degree. Clause 22 of the said Prospectus states that the qualification for the post of Assistant in Finance Department, in the Tamil Nadu Secretariat, is a Bachelor's degree in Commerce or Economics or Statistics of any University or Institution recognized by the University Grants Commission.

(2.) THE petitioners are graduates in various subjects other than Commerce or Economics or Statistics. Therefore, they are not eligible for being considered as against the post of Assistant in Finance Department, Tamil Nadu Secretariat Service. But they are eligible for being considered for the post of Assistant in the Department of Registration, Highways, Prison, Police, Transport, Medical and Rural Health Services and in the Divisions of Commercial Taxes Department.

(3.) THE petitioners herein participated in the written examination and secured the written marks as detailed below. Their community and their ranks are also given below (vide counter paragraph No. 2)