R. LAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The impugned order of the second respondent is sought to be quashed in the present Writ Petition.

(2.) The writ petitioner is the dependant of Ex-servicemen. She participated in the process of selection for appointment to the post of B.T. Assistant (Tamil), knowing the fact that quota / priority had not been provided to the dependants of Ex-servicemen. In spite of that the writ petitioner participated in the process of selection and was unsuccessful.

(3.) The learned Special Government Pleader appearing on behalf of the respondents states that the writ petitioner was not within the zone of consideration and therefore, she filed a Writ Petition to avail quota for the dependants of the Ex-servicemen, knowing the fact that the priority was not provided under the recruitment conditions.