S. MAHALAKSHMI Vs. TAMIL NADU PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The present batch of writ petitions have been filed by the respective petitioners whose selection and the consequential appointment have been set at naught by cancelling the provisional selection and allotment made by the Commission/Tamil Nadu Public Service Commission (for short 'the Commission') citing malpractice alleged to have been committed by the petitioners in securing their appointment and also the impugned order removing the petitioners from service is put in issue before this Court.

(2.) Shorn of unnecessary details, the brief facts necessary for considering the present issue could be summarised thus :-

(3.) The learned counsel appearing for the respective petitioners in unison submitted that the recruitment process relating to selection and allotment of the candidates had come to an end by 2018 and the petitioners, who were selected and allotted to the various departments have been appointed in the posts way back in the year 2018 and their probation was approved in the year 2020 and their services were regularised. However, out of blue, the order of suspension has been passed in the year 2020, much after regularisation on the ground of alleged malpractice alleged to have been committed by the respective petitioners in the selection process.