NARAYANASWAMY AND OTHERS Vs. MANAGING DIRECTOR, THE DIRECTOR (PERSONNEL) AND THE CHIEF PERSONAL MANAGER (RECRUITMENT)

JUDGEMENT

(1.) HEARD learned counsel for the parties. The petitioners in the present writ petitions seek the following reliefs:

(2.) RESPONDENT No. 3 vide notification dated 06.12.2012, invited applications from in -service candidates for the posts of Assistant Administrative Officer (Grade -II) and Labour and Welfare Officer. In response to the advertisement, the petitioners applied for the said posts, being in -service candidates. They also appeared for the examination which was held in May, 2013 for their selection as in -service candidates.

(3.) LEARNED counsel for the petitioners, submitted that the impugned Notification discriminates in -service candidates who hold Masters degree in the said subjects. The impugned Notification issued for the in -service candidates prescribes only a Bachelor's Degree from University established by law and not the Masters degree as prescribed vide Notification dated 13.07.2011.