K NEHRU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE issue involved in these writ appeals and the writ petition are one and the same and therefore, they are being disposed of by this common judgment. THE parties will hereinafter be referred to in the order in which they have been arrayed in the writ appeals.

(2.) THE second respondent Tamil Nadu Pollution Control Board (hereinafter referred to as the -Board-) called for sponsorship of candidates from the Employment Exchange for recruitment of eligible candidates as per communal roster in the ratio of 1:20 for filling up 25 posts in the cadre of Assistant Engineer. In pursuance to the second respondent's requisition, the Employment Exchange is stated to have sent a list of 501 candidates. THE second respondent called upon those candidates to attend a written test to be held on 11.03.2007. Out of 501 candidates, it is stated that only 256 candidates attended the written test. Such list was called for from the Employment Exchange as per Regulation 10 of the Tamil Nadu Pollution Control Board Service Regulations, 1988 (hereinafter referred to as the -regulation-). Since as per Regulation 10(2), the Board devised a procedure to hold the written test and interview, the candidates were to be called for an interview after the written test.

(3.) WE heard Mr.N.G.R.Prasad, learned counsel for the appellants as well as the writ petitioner, Mr.Raja Kalifulla learned Government Pleader for the 1st respondent, Mr.Ramanlal, learned standing counsel for the Tamil Nadu Pollution Control Board and Mr.Balan Haridoss for respondents 3 to 12.