TAMIL NADU PUBLIC SERVICE COMMISSION Vs. K PACKIALAKSHMI

JUDGEMENT

(1.) Heard the Learned Counsel for the Appellant/Service Commission and the Learned Counsel for the Respondent.

(2.) It comes to be known that on 12.12.2013, the Learned Single Judge, while passing the impugned order in W.P.(MD)No.2860 of 2013 (filed by the Respondent/Writ Petitioner), at Paragraph Nos.5 to 7, had observed the following:

(3.) Questioning the order passed by the Learned Single Judge in W.P.(MD)No.2860 of 2013, dated 12.12.2013, the Appellant/Service Commission has filed the instant Writ Appeal, by taking a plea that the Learned Single Judge had failed to consider the fact that the Tamil Nadu Public Service Commission, in its Advertisement No.258, dated 30.12.2010 and Supplemental Notification issued in Advertisement Nos.265 and 280, had invited applications for direct recruitment to the posts included in CSSE-I 2009-2011 and 3475 vacancies in Oral Test posts and 3171 vacancies in Non-Oral Test posts were announced in the said Notifications. In General Information of the Notification/advertisement, it was mentioned as follows:-