K NEHRU Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner in both the writ petitions is the same person and in view of the inter-connectivity of both the writ petitions, they are taken up together.

(2.) I have heard the arguments of Mr. S. Ayyathurai, learned counsel appearing for the petitioner, Mrs. Bhavani subbarayan, learned Assistant Government Pleader representing the first respondent and Mr. Ramanlal, learned counsel appearing for the second respondent and have perused the records.

(3.) W. P. No. 27647 of 2007 has been filed seeking for a direction to the second respondent to appoint the petitioner in the post of Assistant Engineer on the basis of the written test held on 11. 3. 2007. W. P. No. 27847 of 2007 is filed seeking for a declaration declaring the selection of Assistant Engineer in the second respondent tamil Nadu Pollution Control Board [for short, 'board'] on the basis of the interview held on 27. 7. 2007 by calling for candidates from the Employment Exchange in the ratio of 1:1 by superseding the written test held on 11. 3. 2007, as violative of Articles 14 and 16 of the Constitution of india.