P ELANGO Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner claims to be qualified for the post of Pharmacist holding a degree in Bachelor of Pharmacy and also had registered his name with the Tamil nadu Pharmacy Council. He had also registered his name in the Employment exchange. He claims that he is also having sufficient experience in the field of drug manufacturing and inspection of manufacturing units.

(2.) HE applied for the post of Drug Inspector and was once called for an interview by the Union Public Service Commission, New Delhi. He was not selected on merits. He is now 42 years old and had crossed the age for making any application for the post in the State service.

(3.) THE petitioner after coming to know of advertisement given by the Tamil Nadu public Service Commission, namely the 4th respondent vide its notification/advertisement No. 198 published in THE HINDU newspaper dated 5. 4. 2009 has filed the present Writ Petition.