TAMIL NADU PUBLIC SERVICE COMMISSION Vs. N.SANTHI

JUDGEMENT

(1.) These appeals have been filed by the Tamil Nadu Public Service Commission (for brevity "TNPSC") against the common order of the learned single Judge dated 31.3.2015 made W.P.Nos.6214 and 6668 of 2015.

(2.) The respondents herein are the writ petitioners. They are Diploma Holders in Mechanical Engineering and Automobile Engineering respectively. They were holding licence to drive both transport and non transport vehicles. The said licences expired on 19th March 2012 and 26th April 2012 respectively. It was renewed on 12th July 2012 and 11th July 2012 respectively. Pursuant to the notification issued by the TNPSC on 25th June 2012, the respondents applied for the post of Motor Vehicle Inspector Grade II. They appeared for the examination and based on the marks obtained by them, they were directed to appear for certificate verification on 4th March 2015 and for oral test on 5th March 2015. The respondents appeared for certificate verification on 4th March 2015. However, they were not permitted to appear for oral test on the ground that they did not possess valid driving licence as on 25th June 2012, namely the date of notification. Hence, the respondents filed writ petitions.

(3.) Based on the interim order granted by the learned Single Judge in the writ petition, the respondent in W.A.No.909 of 2015 appeared before the Interview Board. However, the result was not published due to the pendency of the writ petition.