NAGARAJU TANNERU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the Party in Person for the Petitioners and Learned Government Pleader for Respondent No.1, Learned Standing Counsel for Respondent No.2 and 3.

(2.) This Writ Petition is filed to issue a Writ of Mandamus, declaring the arbitrary rejection of the case of the petitioners for selection to the post of Food Safety Officer by the 1st respondent and non ascertaining by the 1st respondent the equivalency of BDS and MDS to that of a degree in medicine as illegal and consequently, direct the respondents to treat the qualification of BDS and MDS possessed by the Petitioners for selection to the post of Food Safety Officer notified vide Notification no. 10 of 2019 as per merit and eligibility.

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