S S SEETHAVASAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD both sides. The four writ petitions are filed by four different persons.

(2.) IN W. P. No. 28739 of 2007, the petitioner, who was a Law Graduate got enrolled in the roll of the Bar Council of Tamil Nadu on 27. 10. 1995. After getting selected for the post of Audit Inspector, he joined the service on 24. 1. 2003. He has challenged the notification issued by the Tamil Nadu Public Service Commission (for short TNPSC) by their advertisement No. 122, dated 01. 08. 2007 calling for applications to the posts of Assistant Commissioner in the Hindu Religious and Charitable Endowment Department (for short HRandce ).

(3.) WITH reference to educational qualification, in paragraph 6 (B) (2) of the notification, it was stated that a candidate must be actually a practising Advocate or a Pleader in Courts of civil and criminal jurisdiction for a period of not less than three years.