S.M.SUBRAMANIAM,J. - (1.) The case on hand is for a writ of declaration to declare the appointment of respondents 4 to 11 as Junior Engineer Mechanical in the second respondent office / The Government of Tamil Nadu State Transport Corporation Limited (Kumbakonam) as illegal and void and to direct the second respondent to conduct interview for the candidates sponsored to the second respondent office by giving equal opportunity and appoint the writ petitioner in the post of Junior Engineer Mechanical as per the order passed in W.P.(MD) No.8798 of 2009 dated 20.08.2010.
(2.) Earlier, the writ petitioner has filed W.P.(MD) No.8798 of 2009 and this Court had passed an order in a batch of writ petitions on 20.08.2010. The relief sought for in the earlier writ petition was to quash the rejection order passed by the Transport Corporation and direct the respondents to sponsor the name of the writ petitioner for the post of Junior Engineer (Trainee) / Technical Assistant.
(3.) There was a ban for pubic employment between the years 2001 and 2006. However, the ban was lifted on 07.02.2006, vide G.O.Ms.No.14. In view of the ban imposed for about 5 years, the Government had granted age relaxation of upper age limit for entering into the Government service for 5 years to the unemployed persons, who are deprived of securing public employment during the ban period in G.O.Ms.No.98 dated 17.07.2006. The second respondent issued a notification for recruitment to the post of Junior Engineer (Trainee) / Technical Assistant, on 09.07.2009. The application submitted by the writ petitioner was negatived on 28.07.2009 and the same was challenged by the writ petitioner in the earlier W.P.(MD) No.8798 of 2009.;