EZHILVENTHAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE Tamil Nadu Public Service Commission (for short TNPSC) issued Advertisement No.248 dated 21.07.2010 inviting applications for direct recruitment to the post of Village Administrative Officer in Tamil Nadu Ministerial Service (2009 -2011) and Village Administrative Officer (Shortfall vacancies for SC/ST). Under the first category, 1576 vacancies were notified and under the second category viz., shortfall vacancies for SC/ST, 1077 vacancies were notified.

(2.) SUBSEQUENTLY , TNPSC issued Advertisement No.256, dated 16.12.2010 modifying the vacancy position, thereby, notifying a total number of 3484 vacancies in the Tamil Nadu Ministerial Service for the post of Village Administrative Officer.

(3.) THE TNPSC published the list of Register Numbers of candidates selected provisionally for appointment by direct recruitment to the said post, for which written examinations were held on 20.02.2011. Along with the same, a list of Register Numbers of candidates, who have been placed in the Reserve List under various categories was also published. The petitioners were all in the Reserve List.