(1.) The subject matter that is involved in all the three writ petitions are common and therefore, all these three writ petitions are dealt together through this common judgement.
(2.) The Tamil Nadu Public Service Commission by its Notification dated 10.08.2018, had invited applications for direct recruitment to the posts included in CSSE - I, 2018 against 1338 vacancies. All the writ petitioners are Government Employees. The writ petitioner in WP No.31964 of 2019 is already working as a Assistant in the Commercial Tax and Registration Department. The writ petitioner in WP No.32708 of 2019 is working as a Village Administrative Officer in the office of the Revenue Divisional Officer, Ponneri. The writ petitioner in WP No.33374 of 2019, is working as a Village Administrative Officer in the Sub-Collector's Office, Thoothukudi.
(3.) The Notification itself permitted a candidate who is already in Government services to participate in the selection. There was also no requirement to apply through proper channel for a Government servant and they can directly apply through on-line in the selection process.
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