D. RAMGANESH (WP. NO.37769 OF 2016) Vs. TAMIL NADU PUBLIC SERVICE COMMISSION, REP.BY ITS JOINT SECRETARY, CHENNAI

JUDGEMENT

(1.) All these four writ petitions raise a common question relating to the recruitment to the post of Civil Judge (Junior Division) in the Tamil Nadu State Judicial Service, are heard together as can be disposed of by this common judgment.

(2.) Heard Mr. V. Raghavachari, Mr. R. Singaravelan for Mr. P.S. Amalraj, Mr. V. Lakshminarayanan, Mr. G. Sankaran, learned counsel for the respective petitioners, Mr. P.S. Sivashanmugasundaram, learned Special Government Pleader and Mr. R. Prashal Kumar, learned Additional Government Pleader for the State in the respective writ petitions, Ms. C.N.G. Niraimathi, learned Standing Counsel appearing for the Tamil Nadu Public Service Commission and Mr. C.T. Mohan, Mr. R. Vijayakumar and Mr. V. Vijay Shankar, learned Standing Counsel appearing for the High Court in the respective writ petitions.

(3.) Tamil Nadu Public Service Commission (henceforth called the Public Service Commission) has notified on 26.8.2014 the process of recruitment to the post of Civil Judge (Junior Division) proposing to fill up 162 vacancies. The written examination was relatively conducted on 01.11.2014 and 02.11.2014. Applications were invited only through online mode upto 21.9.2014. The application form contained the following column :