P. PERUMALSAMY Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) These Writ Petitions are based on common set of facts and involve common questions of law. To avoid rigmarole, these Writ Petitions are decided by a common Judgment.

(2.) The Writ Petitions filed in the year 2011 (except W.P. Nos.25147 and 24848 of 2011) assail G.O.Ms. No.98, Personnel and Administrative Reforms (M) Department, dtd. 9/8/2011, by virtue of which, the Government brought the Chairman and Members of the Tamil Nadu Public Service Commission (TNPSC) under the purview of the State Vigilance Commission and the Director of Vigilance and Anti-Corruption. W.P. Nos.25147 and 24848 of 2011 are filed seeking cancellation of various examinations conducted by the TNPSC. The Writ Petition of the year 2016 assails the Amendment incorporated by virtue of Regulation 7-D in the Tamil Nadu Public Service Commission Regulations, 1954 (for short, "TNPSC Regulations, 1954"), so also amending Regulation 7-A. Under the said Amendment, the Chairman and Members of the TNPSC are brought under the purview of the State Vigilance Commission and the Director of Vigilance and Anti-Corruption with effect from 9/8/2011.

(3.) The Petitioners herein are Chairman and Members of the TNPSC, respectively.