R RAJASEKAR Vs. SECRETARY TAMILNADU PUBLIC SERVICES COMMISSION

JUDGEMENT

(1.) PURSUANT to the Notification dated 7. 1. 1998 issued by the Tamil Nadu Public Service Commission calling for applications for direct recruitment to Group-I Services, 1998, both the petitioners have applied for the same. Both the petitioners belong to Scheduled Caste category. While sivanesan (the petitioner in W. P. No. 22940 of 2003) has given his first preference to the post of Deputy Superintendent of police, Rajasekar (the petitioner in W. P. No. 22770 of 2006), though at the first instance has given his first preference for the post of Deputy Superintendent of Police, thereafter, by way of a representation dated 15. 4. 1999, he has changed his first preference to that of Deputy Collector. The vacancies notified for the post of Deputy Collector were 16, out of which 3 vacancies were reserved for scheduled caste candidates including one woman post, while the vacancies notified for the post of Deputy Superintendent of Police were 20, out of which four vacancies were reserved for scheduled caste candidates including one woman post. Selection was to be done by conducting preliminary examination and on the performance of candidates therein, by process of elimination, persons will be called for main examination and thereafter interview cards will be sent to candidates in the ratio of 1:10 and selection to be made with reference to performance of the candidates in the main examination and marks obtained by them in the oral interview.

(2.) SINCE in the main examination results published by the 1st respondent on 5. 12. 1999, the result of Rajasekar (the petitioner in W. P. No. 22770 of 2003) was withheld, he filed O. A. No. 1480 of 2001 before the Administrative Tribunal for a direction to the Tamil Nadu Public Service Commission to publish his results in the main examination and the tribunal, by the order dated 13. 7. 2001, has allowed the said o. A.

(3.) WHILE Rajasekar (the petitioner in W. P. No. 22770 of 2003) has secured 1194. 25 marks, Sivanesan (the petitioner in W. P. No. 22940 of 2030) has secured 1138. 75 marks and accordingly, they were placed in Rank Nos. 14 and 22 respectively among the Scheduled Caste candidates and thus, they could not get any selection for the post. Therefore, they filed O. A. Nos. 7200 of 2001 and 5828 of 2001 respectively before the Tribunal praying for a direction to the respondents to select the applicants for direct recruitment Group-I services for the year 1997-98, by assessing and including the backlog vacancies for the SC candidates for the posts of Deputy Superintendent of Police and Deputy Collector and to revise the Selection List already notified on 2. 3. 2001 in such a manner corresponding to the extent of actual number of vacancies. Since the tribunal has dismissed both the Applications, the petitioners have filed these writ petitions.