S ELANGOVAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) (THE Order of the Court was made by S. J. Mukhopadhaya,j)The Writ Petition has been preferred by the petitioners against the proceedings dated 1. 7. 2009 issued by the second respondent-Principal District Judge, Coimbatore, whereby and whereunder, the respondents 3 to 13 have been appointed and thereby retained as Reader and Examiner in different Courts of Coimbatore.

(2.) AS the case can be disposed of on a short point, it is not necessary to discuss all the facts except the relevant one.

(3.) NUMBER of posts of Junior Assistants in the Tamil Nadu Judicial Ministerial Service were lying vacant in different Courts within the District of Coimbatore under the control of the Principal District Judge, Coimbatore. As per the Rules, such posts can be filled up by selection, by calling for the names from the eligible persons on the recommendation of the Tamil Nadu Public Service Commission (for short, 'the TNPSC' ). There being urgent need, the Principal District Judge, Coimbatore, took steps by way of ad-hoc arrangement to fill up the post of Junior Assistant till the names are recommended by the TNPSC. For the purpose of ad-hoc arrangement, the names were called for from the District Employment Exchange, Coimbatore, which was forwarded by the District Employment Officer, Coimbatore. The names of the petitioners and respondents 3 to 13 and some others were forwarded by the Employment Exchange, Coimbatore and they were appointed temporarily as Junior Assistants, by proceedings in A. No. 236/2006, D. No. 3884, dated 26. 5. 2007. The petitioners and respondents 3 to 13 and some others were posted against such posts on temporary basis in different Courts.