B VEERAKUMAR Vs. SECRETARY TAMIL NADU PUBLIC SERVICE

JUDGEMENT

(1.) THE petitioner is blind. By means of this writ petition, the petitioner prayed for a writ of certiorari to quash the impugned order dated 30. 6. 2003 and has also prayed for a mandamus directing the respondents to allow the petitioner to participate in the selection for the post of Civil Judge held by the Tamil Nadu Public Service Commission.

(2.) HEARD the learned counsel for the parties. By the order dated 30. 6. 2003, the petitioner's application for appearing in the written test for recruitment to the post of Civil Judge (Junior Division/judicial Magistrate, First Class) in Tamil Nadu State Judicial Service Examination - 2003 was rejected on the ground that he does not possess four years experience as a lawyer on 1. 7. 2003 inasmuch as he is neither an Advocate nor coming under the service category enumerated in the relevant High Court order.

(3.) ADMITTEDLY, the petitioner was enrolled as an Advocate in the Bar Council of Tamil Nadu on 31. 7. 1991. He practised as an Advocate at Cuddalore in Tamil Nadu for ten years i. e. till November 2001 and thereafter he applied for and was selected and appointed as Law Officer in Allahabad Bank on 19. 11. 2001.