L. UDHAYAKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed praying for issuance of a writ of Mandamus directing the 2nd respondent to treat the petitioner in the category of person, who studied in Tamil Medium, and consequently, to select and appoint the petitioner to the post, to which he is found eligible as a person who studied in Tamil Medium, from amongst the posts, which were advertised/notified vide Advertisement No.257, dated 29.12.2010 to the Group-I service.

(2.) The case of the petitioner in brief is as follows:-

(3.) (1)Opposing the claim of the petitioner, a counter affidavit has been filed on behalf of the Commission stating that the Commission in its Notification dated 29.12.2010 had invited applications from the candidates for appointment by direct recruitment to the posts included in Group-I services, for the year 2007-2008, 2009-2010 and 2010-2011, to fill up 131 vacancies. The petitioner is one among the candidates who applied to the Commission for the said recruitment. Totally 268 candidates had appeared for the oral test for the said posts held on 01.02.2013, 02.02.2013, 04.02.2013 and 05.02.2013. Among them 131 candidates have been called for counselling on 14.02.2013 to fill up the 131 vacancies and selection memo have been issued to 126 candidates, who had chosen the post, based on the option exercised by them. Hence, the 2nd phase of counselling for the above said recruitment was conducted on 28.03.2013 to fill up the 5 unfilled vacancies in the post of Deputy Superintendent of Police (Category-I). The selection memos have been issued to five candidates, who have chosen the post of Deputy Superintendent of Police.