N VASUKI Vs. DIRECTOR OF MEDICAL EDUCATION

JUDGEMENT

(1.) THE petitioner, after qualifying her SSLC in March 1980, acquired the qualification of Diploma in Pharmacy in September, 1985. The petitioner got herself registered with the District Employment Exchange, Madurai in the year 1985. The family of the petitioner thereafter shifted to Chennai, therefore, she got her name registered with the Employment Exchange, Chennai.

(2.) THE petitioner was called for interview for considering her candidature for appointment as Pharmacist in the year 1991, 1995 and 2001. It is admitted case of petitioner, that she was not selected in the interview, thus, not offered the appointment.

(3.) IT is pleaded case of petitioner, that since the year 1999, the post of Pharmacist was filled up on the basis of District Employment Exchange's seniority, therefore, she was entitled to be appointed and that the decision of the respondents not to consider her candidature, because of her age was contrary to the rules, which did not prescribe any age or appointment in case of persons possessing qualification of Diploma.