M. SATHEESH KUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) A batch of writ petitions has been filed to seek a direction on the respondents to implement the rule of reservation for women horizontally and not vertically.

(2.) The prayer aforesaid has been made by referring to the arrangement made by the Tamil Nadu Public Service Commission (TNPSC) so as the State while filling up various posts in the State service. The batch of writ petitions refers to different posts to which selections were made or are under process. We would be addressing the basic question raised by the petitioners on the application of the rule of reservation for women to all the selections to different posts in the State service.

(3.) For convenience, we would be referring the facts giving rise to the filing of W.P.No.6201 of 2013. The said writ petition pertains to a notification issued by the TNPSC on 29/12/2010, pursuant to which the selection was to be made after holding preliminary examination, followed by the main examination and, lastly, the oral interview.