M.SAKKARAICHAMY Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The reply given by the first respondent under the Right To Information Act in letter dated 17.12.2013, is under challenge in the present Writ Petition.

(2.) The learned counsel appearing on behalf of the writ petitioner states that the writ petitioner has completed B.E., in Mechanical Engineering in the year 1999 and pursuant to the recruitment notification issued in Advertisement No.219, dated 15.11.2009, the writ petitioner participated in the process of selection for appointment to the post notified. The notification was issued for Combined Subordinate Services Examination-I. The selection was conducted in two successive stages. Firstly, written examination, secondly, oral test. The writ petitioner was successful in the written examination and further, attended the oral interview. The case of the writ petitioner was not considered, on account of the fact that the writ petitioner is a B.E., degree holder and he secured degree in the subject of Mechanical Engineering.

(3.) It is further contended that with reference to the notification, qualification prescribed for the post of Revenue Assistant in various districts is that a degree of B.A., or B.Sc., (other than in Professional Subject) or B.Com., of any University or Institution recognized by the University Grants Commission for the purpose its grants or B.O.L., of Annamalai University or B.B.A., of Madurai Kamaraj University or B.Lit., of Madras University or B.B.M., or B.Lit., of Bharathiar University. Under these circumstances, the writ petitioner was declared as not possessing the requisite educational qualifications with reference to the notification issued.