N SUBRAMANIAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) K. Chandru, J.

(2.) W.P.No,36522 of 2005 is filed by one Subramanian and 14 others against the order of the Tamil Nadu Administrative Tribunal made in O.A.No,3078 of 1994 dated 20.11.2003.

(3.) THE State Government by G.O.Ms.No,61, CT & RE Department, dated 02.3.1994 directed amendments to the special rules for the Tamil Nadu Hindu Religious and Charitable Endowments Administration Service (for short 'HR & CE' service). THEse amendments were issued pursuant to the representation received by the Government. Originally, the HR & CE service rules provided for 40% of the post of Assistant Commissioner to be filled up by direct recruitment and 60% to be recruited from among the service candidates. By G.O.No,61, the direct recruitment quota was reduced to 20% and the balance 20% of the post of Assistant Commissioner to be filled up among the law graduates of ministerial service and subordinate service of the HR & CE department with 15 years of regular service and apart from graduation, they must also possess a degree in law as an essential qualification.