S RAJAVELU Vs. CHAIRMAN UNION PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) THE above writ petition is filed as against the order-dated 28. 4. 2005 passed in O. A. No. 720 of 2004 of the Central Administrative Tribunal, madras Branch.

(2.) THE petitioner has filed an application before the tribunal seeking a direction as against the respondents 1 and 2 to furnish the records pertaining to the interview for the post of Superintending archaeologist and consequently direct them to call for the applicant for the interview to the post of Superintending Archaeologist. THE Union Public service Commission (hereinafter called as Commission) issued notification to fill up the post of Superintending Archaeologist in the Department of archaeological Survey of India in respect of four posts and for a consequential relief. Out of four posts, one post was reserved for OB C to which the petitioner belongs to One of the qualification as prescribed in the said notification is as follows:- "diploma in Archaeology from the archaeological Survey of India with three years field experience or field experience of at least five years in Archaeology and knowledge of Monuments and antiquities. "

(3.) PER contra, learned counsels appearing for the respondents contended that the field of Epigraphy is distinct from the field of archaeology and as such, the applicant has not fulfilled the necessary qualifications and his application was rightly rejected by the Commission.