(1.) The petitioners in W.P.No.12817 of 2010 have filed the writ petition in the nature a Writ of Mandamus, directing the respondents to grant appropriate age relaxation/remove the maximum age limit to the petitioners for the appointment to the post of Pharmacists in various Government Hospitals and Primary Health Centres in the State of Tamil Nadu as given to other communities such as BC, MBC, DNC, SC & ST pursuant to the certificate verification held on 24.05.2010 and 22.05.2010.
(2.) The petitioners in W.P.No.23109 of 2012 have filed the writ petition in the nature a Writ of Mandamus, directing the respondents to complete the selection for appointment to the post of Pharmacist pursuant to the interview call letter in Naka.No.20/MSRB/2012 dated 19.06.2012 issued by the sixth respondent without getting influenced by G.O.(2D) No.55 dated 06.07.2012 and to consider the case of the petitioners for appointment to the post of Pharmacist in the State of Tamilnadu.
(3.) W.P.No.12817 of 2010 had been filed by 8 petitioners. However, by orders dated 20.02.2014 and 19.11.2014, it was directed that the writ petition stood withdrawn in respect of petitioners 6 to 8 and 1,2,4 & 5. Consequently, the writ petition is being agitated only by petitioner No.3, namely, M.Rajendran.