TAHSEEN NISHATH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and Learned Government Pleader appearing for the 1st respondent, learned standing counsel for respondent Nos.2 and 3.

(2.) The present Writ Petition is being filed seeking to issue a Writ of Mandamus declaring the arbitrary rejection of the Petitioner for selection to the post of Food Safety Officer by the 1st respondent and non ascertaining by the 1st respondent the equivalency of the BDS and MDS degree to that of a Degree in Medicine as illegal and consequently direct the respondents to treat the qualification of BDS possessed by the petitioner as equivalent to that of degree in Medicine and also consider the Petitioner for Selection to the post of Food Safety Officer notified vide notification no. 10/2019 as per merit and eligibility.

(3.) The case of the petitioner, in brief, is as follows: