P.PRABHU Vs. CHAIRMAN

JUDGEMENT

(1.) The Petitioner has filed this writ petition, seeking for issuance of a Writ of Certiorarified Mandamus, to call for the records pertaining to the impugned order passed in Pro. No. Memo No.183/SC/CDCII/ADM/A3/FDP/07 dated 11.07.2007 by the Fourth Respondent and to quash the same and consequently direct the Respondents to reinstate the Petitioner.

(2.) The learned counsel for the Petitioner would submit that the Petitioner is a degree holder in Civil and Rural Engineering and he has also completed B.E. Degree in Civil Engineering and as such he is qualified for the post of Draughtsmen, Grade-III in the Town and Country Planning Department as advertised by the Respondents and the Respondents permitted the Petitioner to write the written examination on being satisfied with regard to the qualification and the eligibility of the Petitioner and on verification of the certificates produced by the Petitioner and thereafter he was short-listed for oral test and he was directed to appear for the same on 16.09.2019. However to his shock and surprise, the Petitioner was not permitted to participate in the oral test on the ground that his Diploma in Civil and Rural Engineering is not valid.

(3.) The learned counsel would point out that by virtue of G.O.Ms.No. 514, dated 15.04.1971 his Diploma is valid since the said Government Order recognized Diploma in Civil and Rural Engineering awarded by the National Council for Rural Higher Education as equivalent to Diploma in Civil Engineering awarded by the State Board of Technical Education and Training, Tamil Nadu. Therefore, the learned counsel would implore this Court to direct the Respondents to issue direction to the Respondents as prayed for.