S NANDHIVARMAN Vs. J KUMARAN

JUDGEMENT

(1.) These Review Applications are filed by the third parties seeking review of the order passed by this Court in a writ petition filed by the first respondent herein.

(2.) We have heard Mr.V.Raghavachari and Mr.L.S.M.Hassan Faizal, learned counsel for the applicants/third-parties, Mr.J.Kumaran, first respondent appearing in person, Mr.T.Murugesan, learned Senior Counsel and Government Pleader of Pondicherry, Mr.V.Ayyadurai, learned counsel appearing for the High Court, Mr.K.S.Ilangovan, learned counsel appearing for the Puducherry Bar Association and Ms.C.N.G.Niraimathi, learned counsel appearing for the Tamil Nadu Public Service Commission.

(3.) A notification for recruitment to 8 posts of Civil Judges in the Puducherry Judicial Service was issued on 23.11.2014. Out of the 8 posts, 1 was reserved for Scheduled Castes, 2 for other Backward Classes and 5 were unreserved. Paragraph 2 of the notification stated that the reservation of posts for Scheduled Castes/Scheduled Tribes/Other Backward Classes shall be in accordance with the orders issued by the Central Government from time to time.