A B NATARAJAN Vs. S MADHAVAN

JUDGEMENT

(1.) COMMON Order:In all the above writ petitions, the issue involved relates to the selection of candidates for Group-I Services by the Tamil Nadu Public Service Commission (TNPSC) for the year 2000-01, the result of which was published on 25.8.2004. W.P.No.30885 of 2004 has been filed by one A.B. Natarajan, who appeared for Group I Examinations, having been selected in the preliminary examinations held in 2001 and in the main examinations held in February, 2002, declared as not selected in the oral test conducted between 21.6.2004 to 24.6.2004 by the TNPSC, challenging the selection as published on 25.8.2004. He has subsequently filed WP.M.P.No.218 of 2007 for impleading one of the selected candidates viz., T.Jayaseelan and the said petition was ordered on 16.2.2007. Then, he impleaded other selected candidates as respondents 3 to 92 as per order passed in WP.M.P.No.789 of 2008 dated 22.4.2008. As per the direction of Court, he served notice on the respondents 3 to 92 privately out of whom respondents 2, 4 to 6, 11, 14, 16 to 18, 20, 21, 23, 27, 33 to 36, 39, 43, 44, 46, 51 to 55, 57, 61 to 64,67 to 70, 73 to 75, 78,79, 90 and 91 were served and proof of affidavits were filed. However, in respect of remaining respondents, the covers were returned.

(2.) SUBSEQUENTLY, by order passed in WP.M.P.187 of 2009 dated 11.6.2009, the prayer in the writ petition was amended to challenge the abovesaid selection as published in the Tamil daily, 'Daily Thanthi' dated 26.8.2004 and to direct the first respondent, TNPSC to redraw the selection list in accordance with law and to consider the name of petitioner for selection and to appoint him.

(3.) LIKEWISE, W.P.No.17969 of 2004 has been filed by another batch of 18 unselected candidates challenging the selection and the prayer in the said writ petition was subsequently amended as per order in WP.M.P.No.2202 of 2007 dated 6.10.2007 to challenge the selection and for direction to the respondent to consider the petitioners' claim for appointment in Group-I Services. Out of the said 18 petitioners, except the first petitioner S.Madhavan, all other petitioners have chosen to withdraw from the said writ petition which was ordered by this Court on 30.8.2007 and the writ petition was dismissed in respect of petitioners 2 to 18 and hence, the first petitioner S.Madhavan, alone is maintaining the said writ petition.