K BHARATHI Vs. DISTRICT EMPLOYMENT OFFICER KRISHNAGIRI

JUDGEMENT

(1.) THE prayer in this writ petition is to direct the second respondent to select and appoint the petitioner for the post of Pharmacist in any one of the Government Hospital, Dharmapuri District and pass orders.

(2.) THE brief facts necessary for the disposal of this writ petition are as follows:

(3.) THE learned counsel for the petitioner submitted that due to non sponsoring of the petitioner's name by the first respondent, the second respondent has not selected and appointed the petitioner. The second respondent herein has filed a counter affidavit, wherein it is stated that since the petitioner's name was not sponsored by the first respondent, the petitioner was not given selection and it is the duty of the first respondent to send a list to the Employment Exchange at the time of interview with reference to rules. The first respondent herein has filed a counter affidavit, wherein it is stated that the petitioner has crossed 30 years of age as on 01. 07. 2002 as his date of birth is 05. 06. 1967. Therefore, the petitioner's name is not entitled to be sponsored in view of Rule 12 (d) of Tamil Nadu State General and Subordinate Service Rules.