P RAMASAMY Vs. TAMIL NADU PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner.

(2.) THE petitioner in this writ petition has sought for a writ of certiorarified mandamus calling for the records relating to Memorandum No. 6746/APD-CJA/98 dated 11.9.1998 on the file of the respondent, quash the same and further direct the respondent to treat the petitioner's application as valid application as per notification dated 2.7.1998 and pass such further order as it may deem fit.

(3.) APPLICATIONS are invited for recruitment by the respondent under the Tamil Nadu State Judicial Service (Cadre and Recruitment) Rules, 1995. The relevant portion of Rule 5 of the above said rules reads : 5. Method of appointment, qualification and age : In respect of each category of posts specified in column (1) of the Schedule below, the method of appointment and the qualification shall be specified in the corresponding entries in columns (2) and (3) thereof :