D RATHINAVEL PANDIAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) INVOKING the writ jurisdiction of this Court, the petitioners who are serving as Executive officers at different temples attached to the Hindu Religious and Charitable Endowments Department (hereinafter referred to as HR and CE) State of Chennai, have brought forth this writ petition seeking to issue a writ of Certiorified Mandamus to quash the Notification/advertisement No. 122 of the third respondent , Public Service Commission, Tamil Nadu, made On 1. 8. 2007, and also to issue a direction to the respondent to re-notify by permitting the petitioners who are serving as Executive officers and having B. L. Degree and five years experience as Executive Officers and without any age stipulation.

(2.) AFFIDAVIT filed in support of the writ petition along with the grounds and the counter affidavits filed by the respondents are looked into.

(3.) THE Court heard the learned counsel on either side.