PARAMANANDAM Vs. GOVT. OF TAMIL NADU

JUDGEMENT

(1.) The prayer in the present Writ Petition is to direct the ninth respondent herein to appoint the petitioner in an appropriate post for the vacancies, which arose due to non-joining/joining and leaving of selected candidates in pursuance of Notification No. 1/2014, dtd. 6/2/2014 and Supplementary Notification No. 9/2014 dtd. 16/4/2014 issued by the ninth respondent.

(2.) According to the petitioner, he belongs to S.C. Community. The ninth respondent, vide Notification No. 1/2014, dtd. 6/2/2014, invited applications for admission to written examination for direct recruitment against the vacancies for the year 2013-2014 for the post of Assistants and Personal Clerk in various departments of the Tamil Nadu Government, which are included in Combined Civil Services Examination-II (Non-interview Posts) (Group-II-A Services) (Service Code No. 004). The total number of vacancies is 2,269 and the major vacancies are from the department of the respondents 2 to 8 herein. The ninth respondent also advertised supplementary notification bearing No. 9/2014, dtd. 16/4/2014 to the above said Notification No. 1/2014, dtd. 6/2/2014. Pursuant to the same, the petitioner applied for the written examination and was issued with a hall ticket, based on which, he appeared for the written examination held on 29/6/2014 at Thanjavur Centre.

(3.) It is the further case of the petitioner that the ninth respondent published a list of register numbers of the candidates who have been selected provisionally for II Phase of Certificate Verification, in which, the petitioner's register number was found place, but, he has not been appointed in any post. Thereafter, his register number was also found in the list of candidates published by the ninth respondent who were provisionally admitted for appointment for the above recruitment, V-Phase of Certificate verification and counselling. Based on the same, the petitioner was called for by Memorandum No. 1173/PSD-C1/2014, dtd. 6/6/2016, for V Phase Certificate verification and counselling. Only 3 candidates from SC category were called for in that counselling for a single Assistant post. The petitioner is only an undergraduate. Since another candidate possessed Postgraduate degree, the said post was offered to him and the petitioner was orally informed that he will be again called for to fill up the remaining vacancy. But, he was not yet called for by the ninth respondent.