J ARUN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE Original Applications in O.A.No,385 of 2002 and O.A.No,7247 of 2001 before the Tamil Nadu Administrative Tribunal (hereinafter referred to as the "Tribunal") are the present writ petitions.

(2.) THE Original Applications in O.A.No,385 of 2002 (W.P.No,8437 of 2007) and O.A.No,7247 of 2001 (W.P.No,2258 of 2007) are inter-connected and therefore, both the writ petitions are disposed by a common order.

(3.) THEREFORE, they sought to quash of the Special Rules for the Tamil Nadu Stationery and Printing Service, relating to direct recruitment to the post of Assistant Works Manager, since the same does not make eligible the fresh B.E. Graduates, for appointment to the post of Assistant Works Manager. While seeking to quash the Rule, they sought a consequential direction to consider them for appointment to the post of Assistant Works Manager in the Tamil Nadu Stationery and Printing Service, based on the aforesaid notification.