(1.) While W.P. No. 16553 of 2015 has been filed by the petitioner to quash the selection of respondents 3 to 7, who have been provisionally selected for appointment by direct recruitment for the post of Civil Judges in the Tamil Nadu State Judicial Service and for a further direction to the 1st respondent to republish the list of candidates excluding respondents 3 to 7 from the General Turn PSTM category and, thereby, include the name of the petitioner in the provisional selection list for appointment as Civil Judge in the Tamil Nadu State Judicial Service, W.P. No.19461 of 2015 has been filed by the petitioner to quash the selection of four women candidates bearing Regn. Nos. 170002090, 100002276, 100002148 and 100002230 with a further direction to the 3rd respondent to apply horizontal reservation in relation to women's reservation as laid down by the Supreme Court of India in Rajesh Kumar Daria's case. General Facts of the Case :
(2.) The facts, shorn of unnecessary details, as is evident from the affidavit filed in support of the petitions, are culled out herein below for a better understanding of the issue:-
(3.) Subsequent to the written examination and based on the minimum marks prescribed, 590 persons were called for certificate verification and after verification of the original documents, viva-voce was conducted. After the conduct of the viva-voce, pursuant to the orders of this Court in W.P. No.10069 of 2014, the 1st respondent published the list of marks obtained by the candidates, both in the written examination as well as oral interview. Thereafter, the 1st respondent published the list of register numbers of the candidates provisionally selected for appointment by direct recruitment to the post of Civil Judge in the Tamil Nadu State Judicial Service, provisionally selecting 151 persons along with a reserve list. Case of the Petitioner in W.P. No. 16553 of 2015:-