J. HARINATH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Assistant Government Pleader for Services-II.

(2.) The present Writ Petition is being filed to issue an appropriate writ, order or direction more particularly one in the nature of a Writ of Mandamus or any other writ order or directions declaring the arbitrary rejection of the petitioner for selection to the post of Food Safety Officer by the 1st respondent and non ascertaining the 1st respondent the equivalency of BDS and MDS degree to that of a Degree in Medicine as illegal, arbitrary and violation of Articles 14 and 16 of the Constitution of India and consequently direct the respondents to treat the qualification of BDS possessed by the petitioner as equivalent to that of degree in Medicine and consider the petitioner for Selection of 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: