M.AMUDHA Vs. TAMIL NADU PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Heard both sides.

(2.) According to the Petitioner, she is a B.Com Graduate and qualified Steno-Typist. She is a married woman. Her family consists of her Husband, three Minor Children and an aged Father-in-Law and Mother-in-Law. She was appointed as temporary Steno-Typist firstly in the Judicial Magistrate Court, Thirukoilur on 28.10.2013. Later, she was transferred to the Principal Sub Court, Villupuram on 29.08.2014. She was lastly transferred to the Court of Judicial Magistrate No.I, Villupuram on 03.09.2014.

(3.) The version of the Petitioner is that while serving as temporary Steno-Typist in the Court of Judicial Magistrate No.I, Villupuram, she appeared for the Written Examination on 06.11.2016 for the selection to the post of Steno-Typist Grade III conducted by the First Respondent/Tamil Nadu Public Service Commission. The Counselling for the said selection, took place on 06.09.2017 at the Office of the First Respondent/Service Commission. She had successfully cleared the Examination and obtained an Order of Appointment dated 09.08.2017 and the same was issued by the First Respondent. As per the said Appointment, she was posted to the Departmental Unit viz., Steno-Typist Grade III in the Office of the Principal District Judge, Dindigul, in the Tamil Nadu Judicial Ministerial Service.