K KARUPAIAH Vs. COMMISSIONER AND SECRETARY

JUDGEMENT

(1.) Heard both sides.

(2.) The first two petitioners are working as Assistants and the third petitioner is a Junior Assistant in the third respondent office, which is coming under the control of the second respondent, the Director of Social Welfare.

(3.) According to the petitioners, apart from Ministerial service, there are also posts of Child Development Project Officer (CDPO) and Taluk Project Nutrition Officer (TPNO). The adhoc rules were framed for the said posts, which were filled up 25% by direct recruitment, 70% by recruitment by transfer from the category of Assistant District Social Welfare Officer/Superintendents, working hostel and 5% by recruitment by transfer from among the holders of the posts of Superintendents in the Tamil Nadu Ministerial Service in the Social Welfare Department. Since 5% were not given to the Ministerial service because the adhoc rule provides that only women can be eligible for appointment to the posts of CDPO and TPNO.