G MALATHY Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE writ petition has been filed for the issuance of a writ of Mandamus to adopt and carryout the recruitment for Pharmacists in Siddha Medicine in accordance to the Employment Seniority maintained by the District Employment Office (Technical), Chennai. The brief facts of the case, as stated by the petitioner, are as follows:

(2.) THE petitioner, after having completed her S. S. L. C. Course, had registered with the District Employment Exchange with general qualifications. Later, she had also done her graduation and registered the additional qualifications in the same Registration No. W/8509/90. The petitioner had also qualified herself for Diploma in Pharmacy in Indian Systems of Medicine (Siddha) in the year 1994, with distinction. The Course period was from 1992 to 1994. After completing the Diploma in Pharmacy in Siddha medicine, she had approached the Employment Office for registration. She had registered her name in the District Employment Office (Technical) in Chennai during the year 1996 and had renewed the same upto the year 2008 with the Register No. EW/14/96, dated 5. 1. 1996.

(3.) THE Director of Indian Medicine and Homeopathy had proceeded to make appointments in an arbitrary and illegal manner, by way of counseling, without calling for candidates from the Directorate of Employment or the District Employment (Technical ). The petitioner claims that the recruitment for the Government Departments should be by the Tamil Nadu Public Service Commission after issuing Public Notification and Advertisement in the Media calling for applications from the qualified candidates eligible for such recruitments or through the Employment Exchanges in accordance with their seniority.