SWAATHI PRIYA G Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Dr.B.R.Ambedkar said "However good a Constitution may be, if those who are implementing it are not good, it will prove to be bad. However, bad a Constitution may be, if those implementing it are good, it will prove to be good".

(2.) The question of Legal importance advanced in these writ petitions are that, whether the respondents have followed the Rules of Reservation with reference to Section 27 of the Tamil Nadu Government Servants(Conditions of Service)Act, 2016 as well as the 200 point roster system as contemplated in Schedule V of the said Act.

(3.) The second question raised is that whether the division of subjects without following the 200 point roster in its real letter and spirit can be allowed to be implemented, which is otherwise in violation of the Rule of Reservation as contemplated under Section 27 as well as Schedule V of the Act.