C RAMAN Vs. M VIJAYAKUMAR

JUDGEMENT

(1.) THIS Contempt Petition has been filed alleging that the respondent/ Mr. M. Vijayakumar I.A.S., Secretary, Tamil Nadu Public Service Commission, has disobeyed the order of this Court dated 17.06.2014 made in W.P. No. 10218 of 2014. The petitioner has come up with this Contempt Petition seeking to punish him for such contempt.

(2.) THE facts of the case are as follows : - The Tamil Nadu Public Service Commission (hereinafter referred to as 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. Subsequently, another advertisement was issued under 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. The petitioners in the writ petition, numbering 24, like the other qualified candidates, made applications for the said post. Their applications were entertained and they were allowed to participate in the selection process, including the written examination. The results were published in July 2011. As per the said list, the petitioners were kept under the Reserve List. As per Rule 15 -A of the Tamil Nadu State and Subordinate Service Rules, the Reserve List shall be in force until the Regular List is drawn up subsequently in the next selection process.

(3.) AFTER the publication of the above results, the candidates who were in the main list were all called and they were appointed following the roaster. But the writ petitioners who were in the Reserve List were not called for appointment though there were number of unfilled vacancies as per the list. The unfilled vacancies should be filled up by operating the Reserve List. But, for the reasons best known to the TNPSC, the Reserve List was never operated and instead the TNPSC issued another advertisement (Vide Advertisement No.26/2012) on 09.07.2012 for recruitment for the year 2012 -2013.