R JAYENDHAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) IN majority of the cases, in the present batch of writ petitions, the petitioners, who either claim to have been appointed, selected or proposed to be appointed, challenge the validity of G.O.Ms.No.41 Transport (C1) Department, dated 13.07.2006 and for the consequential direction against the respondents to permit the petitioners to join duty forthwith either as Conductors or Drivers in the respondent Transport Corporations, pursuance to the orders earlier issued by the respective Transport Corporations. Those are the cases in W.P.Nos.26195, 26196, 26197, 26198, 26199, 26188, 26194, 26189, 26190, 26191, 26192, 26193, 29269, 29270, 39292, 27849, 30332, 34833, 39516, 39517, 39518, 39519, 34700, 25520, 25521, 25522, 25523, 25524, 25525, 25526, 25527, 25528, 24723, 24724, 24725, 41278, 23559, 25167, 25168, 25169, 25387, 25699, 25700, 25007, 25008, 25009, 25447, 25448, 25449, 25450, 25451, 33517, 24285, 30687, 30688, 28015, 28016, 28017, 28018, 28019, 28020, 28021, 28022, 28023 of 2006 and in W.P.Nos.38216, 45043, 45062, 45081, 47719, 42523, 43040, 43041 of 2006.

(2.) SOME petitioners have filed writ petitions challenging cancellation of the selection order issued to them by the respective Transport Corporations. Even though there are no reference in these cases about the impugned G.O.Ms.41, admittedly, the cancellation is pursuant to the said impugned G.O.Ms.No.41 Transport (C1) Department, dated 13.07.2006. They are in W.P.Nos.27081, 27082, 41290, 24805, 24806, 24807, 24808, 24809, 24810 of 2006.

(3.) AS I have stated earlier, in respect of the batch of writ petitioners, like the writ petitioner in W.P.No.23559 of 2006, the respective second respondent and in that case, it was the Tamil Nadu State Transport Corporation Ltd., Coimbatore Division, by the letter dated 25.02.2006, has stated that the second respondent proposed to give employment to the petitioner as Driver based on the sponsorship of the list by the respective Employment Exchange and the subsequent interview, in which the concerned petitioners have participated.