D DEVAGNANAM SURESH JAYAKUMAR Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) HEARD both sides.

(2.) THIS writ petition arose out of O.A.No.1882 of 1998 filed by the petitioner before the Tamil Nadu Administrative Tribunal. In view of the abolition of the Tribunal, it was transferred to this court and was renumbered as W.P.No,36128 of 2006.

(3.) IN the present case, it is an admitted case that the petitioner got relaxation from having the educational qualification prescribed under the adhoc rules framed for the post of Laboratory Assistant issued in G.O.Ms.No,2258 Agriculture Department, dated 19.9.56. Rule 5.3 reads as follows: