SECRETARY TAMIL NADU PUBLIC SERVICE COMMISSION Vs. SECRETARY TO GOVERNMENT DEPT OF PERSONNEL AND ADMN REFORMS

JUDGEMENT

(1.) THOUGH these cases were heard separately, but common question of law involved, they are disposed of by this common judgment.

(2.) THE contesting respondents/writ petitioners (hereinafter referred to as 'writ petitioners') of each of the writ appeals preferred writ petitions for their appointment against non-joining vacancies out of the reserved list (waiting list) (hereinafter referred to as 'waiting list'). Learned single Judge having allowed the writ petitions by two separate judgments, the present appeals have been preferred by Tamil Nadu Public Service Commission (hereinafter referred to as TNPSC').

(3.) IN the notice by which reserved list (waiting list) was published in the newspaper on 20th Feb., 2007, the TNPSC informed the candidates as follows:--The candidates in the reserved list from the respective categories will be considered for allotment in the place of the candidates in the selected list, who fail to join duty. The reserved list is valid till the finalization of selected list of the subsequent recruitment to this post.-By the said communique it was also informed that the selection of candidates therefrom will be made against the vacancies caused due to any of the following reasons:--a) non-joining of selected candidatesb) selected candidates who joined duty but left thereafterc) cancellation of provisional selection of selected candidates for any reason.-