J.SATHISH Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction the respondents to grant age relaxation to the writ petitioner in respect of the upper age limit for 35 years for SC/ST candidates for participating in the selection process for the post of Assistant Engineer(Engineering Services) in the Tamil Nadu Pollution Control Board, pursuant to the notification No.01/2019 dated 06.03.2019, and to grant preference to the petitioner in the said selection process for the post of Assistant Engineer, select and appoint him as Assistant Engineer in the light of the orders passed by this Court in W.P.No.33124 of 2014 dated 13.06.2016 and W.A.No.98 of 2017 dated 05.06.2017.

(2.) The learned Senior Counsel appearing on behalf of the writ petitioner states that the writ petitioner had completed B.E. in Chemical Engineering and M.E. in Environmental Management. He had registered his name in the Employment Exchange. The respondents issued a notification for recruitment to the post of Assistant Engineer in the Tamil Nadu Pollution Control Board. The educational qualifications prescribed for the post of Assistant Engineer is M.E. in (Environmental Engineering). The petitioner has obtained M.E.Degree in (Environmental Management). The government issued a G.O.Ms.No.190, Higher Education Department clarifying that both the degrees viz., M.E. in (Environmental Engineering) and M.E. In (Enviornmental Management) are equal. During the earlier notification issued in the year 2012, the name of the writ petitioner was not considered and accordingly, the writ petitioner filed a writ petition in W.P.No.33124 of 2014. This Court passed an order on 13.06.2016 as follows:

(3.) Challenging the order passed in the writ petition, the petitioner preferred W.A.No.98 of 2017 and the Hon'ble Division Bench passed an order on 05.06.2017 as follows: