G. BALAJI Vs. SECRETARY

JUDGEMENT

(1.) Heard Mr.S.Vijayajumar, learned counsel appearing for the appellant and Mr.K.K.Senthil, learned Standing Counsel appearing for the respondent in these Writ Appeals.

(2.) These Writ Appeals have been filed by the unsuccessful writ petitioners against the common order dated 20.06.2016, made in W.P.(MD) Nos.5975 an 5976 of 2016.

(3.) The Writ Petitions were filed by the writ petitioners, challenging the communications sent by the respondent TNPSC dated 16.09.2014, informing the appellants herein that they are not eligible for being accommodated in the General Turn (General) category as they do not possess the required technical qualifications prescribed for the post. With regard to the three unfilled vacancies in General Turn (Ex. Service Men), the appellants were informed that there are sufficient Ex. Service Men available in the rank list, who are to be called for next phase of counseling under GT (Ex-Servicemen). The Writ Petitions were dismissed by the impugned common order and challenging the same the present appeals have been filed.