(1.) The third respondent / Thiruvalluvar University, Vellore, issued the impugned Notification Nos.8393, 8394 and 8395 dated 17.07.2014, published in the Tamil Daily "Thinathanthi" on 17.07.2014, notifying the vacancies for the posts of Superintendent, Assistant-cum-Computer Operator and Office Assistant. Challenging the said Notification dated 17.07.2014 issued by the Thiruvalluvar University, Writ Petition Nos.21975 to 21977 of 2014 were filed to quash the said Notification on the ground that the Thiruvalluvar University failed to reserve any post of Superintendent to the category of Destitute Widow. The petitioners in the said Writ Petitions being Destitute Widows took a ground that they were not even able to apply since the said posts were not reserved for Destitute Widow.
(2.) After some arguments by both sides in the aforesaid Writ Petitions, the learned Additional Advocate General appearing for the Thiruvalluvar University wrongly conceded that there was failure on the part of the Thiruvalluvar University in issuing the Notification without reserving any post of Superintendent in favour of Destitute Widow. Since the Additional Advocate General submitted that if permission is granted, the respondents would withdraw a part of the above said categories, viz., Superintendent, Assistant-cum-Computer Operator and Office Assistant and thereupon, they would issue a new Notification in accordance with law. This Court accepting the statement made by the learned Additional Advocate General appearing for the Thiruvalluvar University issued direction to the Thiruvalluvar University to issue fresh notification with regard to the above posts as submitted by the learned Additional Advocate General.
(3.) Based on the order dated 25.02.2016 passed in Writ Petition Nos.21975 to 21977 of 2014, the third respondent issued a fresh Notification Nos.8393, 8394 and 8395 dated 29.02.2016 reserving 3 posts for Destitute widows to the category of Superintendent. Challenging the said Notification dated 29.02.2016, Mrs.R.Lalitha, filed W.P.No.26869 of 2017.