T V SARAVANAN Vs. GOVERNMENT HOME TRANSPORT

JUDGEMENT

(1.) AGGRIEVED by the proceedings of the Secretary, Tamil Nadu Public Service Commission, Chennai, published in the News Paper 'dhina Thanthi', dated 07. 07. 2004, relating to the result of selection to the post of Motor Vehicles Inspector Grade-II and the consequential proceeding of the second respondent - Transport Commissioner, Chepauk, Chennai, dated 01. 02. 2005, the petitioners have filed the above Writ Petitions to quash the same and issue direction to respondents-2 and 3 to select 38 persons from among the candidates selected for the post of Motor Vehicles Inspector, Grade-II, in the Tamil Nadu Motor Transport Subordinate Service 1999-2000.

(2.) SINCE the issue raised in all these Writ Petitions is one and the same, viz. , questioning the decision of the Government in confining the selection with only 20 persons to the post of Motor Vehicles Inspector Grade-II when advertisement made was for recruitment against 38 vacancies, the Writ Petitions are being disposed of by the following common order.

(3.) FOR the purpose of convenience, we shall refer the case of the petitioner in Writ Petition No. 6621 of 2005. According to him, the third respondent/tamil Nadu Public Service Commission issued advertisement to fill up 38 posts of Motor Vehicles Inspector Grade-II in the Tamil Nadu Transport Subordinate Service. The advertisement was given in the Newspaper on 31. 07. 1999. Pursuant to the same, he applied to the third respondent. Selection to the said post was made on the basis of written test and oral interview. The petitioner obtained higher marks then the cut off marks in the written examination and he was called for the interview by the third respondent. The interview took place on 09. 06. 2004. The third respondent published the marks obtained by each candidate in the Written Test as well as oral interview in the Newspaper on 07. 07. 2004. Thereafter, the second respondent, by his proceedings dated 01. 02. 2005, appointed 16 persons as Motor Vehicles Inspector Grade-II. On coming to know the same, the petitioner made enquiries and also requested the third respondent to recruit persons as per the Notification dated 31. 0 7. 1999. In the said Notification, it was specifically mentioned that the vacant posts were 38. The selection was completed by the third respondent on 09. 06. 2004 and this was published on 07. 07. 2004. since there was no proper response and no other remedy, he filed W. P. No. 6 621 of 2005.