P. MURUGAPERUMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard the learned Senior Counsel appearing for the Writ Petitioners and the learned Additional Government Pleader appearing for the First Respondent and the learned Standing Counsel appearing for the Second Respondent.

(2.) The Writ Petitioners are holders of Diploma in Civil Engineering The Second Respondent Commission had issued the impugned Notification calling for applications from eligible candidates for the post of Overseer/Junior Draughting Officer in the Rural Development and Panchayat Raj Department. Clause 5-B of the Notification reads as follows:

(3.) The grievance of the Writ Petitioners is that when the special rules specifically prescribe holding of Diploma in Civil Engineering as an essential qualification, the Second Respondent Commission has erred in permitting even those candidates having Degree in Civil Engineering to participate. The learned Senior Counsel appearing for the Petitioners reiterated all the contentions set out in the affidavit filed in support of the Writ Petition and called upon this Court to restrain the Respondents from allowing the Degree holders from participating in the recruitment process if they do not have the essential qualification of Diploma in Civil Engineering.