ABUBAKAR SITHIK Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) All these Writ Petitions have been filed, challenging the Provisional Selection List that has been published by the third respondent, and seeking for a direction to the respondents to consider the names of the petitioners, who are Diploma Holders in Radiotherapy Technology, for the post of Radiotherapy Technician.

(2.) The main issue that has been raised in all these Writ Petitions is that Notification No.05/MRB/2018, dated 06.03.2018, was issued by the third respondent, calling for applications to fill up the post of Radiotherapy Technician. Clause 6 (B) of the said Notification prescribes the Educational Qualification. The Procedure for Selection was also prescribed in Clause 7 of the Notification. The Notification was issued to fill up 25 posts of Radiotherapy Technicians.

(3.) The grievance of the petitioners is that they possessed the qualification as prescribed in the Notification and, in spite of it, out of the 25 posts, 23 posts were allotted in favour of the persons, who had completed Degree course in B.Sc.(Radiotherapy Technology) and only 2 posts were allotted to Diploma Holders. It is submitted that the Diploma Holders were completely sidelined and the Degree Holders were given preference illegally.