M RAYMOND SINGH Vs. CHAIRMAN

JUDGEMENT

(1.) THE petitioner is a Livestock Inspector Grade-II, who wants to undergo B.V.Sc. Degree Course. He was not permitted to join the Course on the ground that the Prospectus does not allocate ten seats for inservice candidates. According to the petitioner, there should be ten seats allocated for this category and therefore, he seeks a mandamus.

(2.) THE chronological order of the Government Orders issued in this regard may help us. G.O. Ms. No.731 , Agri. (A.H.6) dated 28.3.1981 was issued on the request of the Tamil Nadu Livestock Inspectors' Association for permission to enable them to study B.V.Sc. Course so that they become Veterinary Assistant Surgeons. THE Government accepted the proposal of the Director of Animal Husbandry, who was authorised to select 10 Livestock Inspectors every year for admission to the Course. THEy are all erstwhile S.S.L.C. Candidates, who will not satisfy the minimum educational qualification criteria prescribed and a request was, therefore, made that the Government should not insist upon this condition and also seeking age concession. By G.O. Ms. No.2273, Agri. (A.H.6) dated 13.10.1981, the Government felt that by relaxing the minimum educational qualification, the quality and standard of B.V.Sc. Degree Course is liable to come down and therefore, they decided to relax only the rule relating to age and all other conditions specified in G.O. Ms. NO.731 remained unaltered. One of the conditions stipulated in that G.O. was that the Livestock Inspectors have to seek admission to the Course along with other regular candidates. By G.O. Ms. No.307, Agri. (A.H.6) dated 11.3.1987, the Director of Animal Husbandry agreed to depute two Livestock Inspectors for undergoing B.V.Sc. Degree Course with full pay and dearness allowance. On 5.11.1992, G.O. Ms. No.1053, Education (V.I) Department came to be issued, by which the Government decided to accept the request of the Livestock Inspectors, permitting them to appear for Plus Two Examinations. By G.O. Ms. No.154, Animal Husbandry & Fisheries (A.H.6) Department dated 24.11.1996, the individual cases of some Livestock Inspectors were considered and orders already issued deputing candidates to study B.V.Sc. Degree Course at Government cost were cancelled, and the Director of Animal Husbandry was instructed that no candidate will be deputed to study B.V.Sc. Degree Course at Government's cost in future. Secretariat Letter Na. Ka. No.79844/E2/93-2 dated 12.10.1996 was issued to all the Directors, informing them that any Livestock Inspector wishing to undergo B.V.Sc. Degree Course should undergo the Course at their own cost.

(3.) FOR all these grounds, a writ of mandamus cannot be issued. The writ petition is dismissed. No costs. Consequently, M.P. No.1 of 2006 is closed.