P P MURUGAN Vs. CHAIRMAN

JUDGEMENT

(1.) THE petitioners have approached this Court with a prayer for issuance of a writ in the nature of Mandamus, to direct the respondents 1 to 3 to consider the petitioners for appointment to the post of Live Stock Inspector.

(2.) THE petitioners are graduates in B.Sc., Rural Development Science with specialization in Animal Husbandry and belong to Scheduled Caste. THE petitioners got themselves registered with the employment exchange on 20.08.1990 and 08.02.1999.

(3.) THE petitioners, therefore, challenged the action of respondents in not considering the case of petitioners, on the ground of their having higher qualification, than the one advertised.