K ASAITHAMBI Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE petitioner was a candidate for direct recruitment to the post of Sub-Inspector of Police for the year 1994-1995. THE petitioner secured 55 marks. Though the cut-off mark was 55, four candidates obtained 55 marks. Hence, the petitioner was not selected. THE oldest among the four was selected. He questioned the non-selection before the Tamil Nadu Administrative Tribunal by filing O.A.No.6431 of 1997. A batch of Original Applications were filed, questioning the non-selection to the post of Sub-Inspector of Police. THE said batch was disposed by the Tamil Nadu Administrative Tribunal on 10.09.1998. THE Tribunal held that though four persons secured the cut-off mark of 55, elderly among them was selected and therefore there was nothing wrong in non-selection of the petitioner. However, the Tribunal opined that the non-selection of the petitioner was not due to his fault and therefore he should be accommodated in future vacancies.

(2.) HENCE, the petitioner made a representation dated 07.04.2000 to appoint him as Sub-Inspector of Police. The same was rejected by the Director General of Police, the respondent herein, by an order dated 25.05.2000 stating that his non recruitment for the post of Sub-Inspector of Police for the year 1994-1995 was due to medical unfitness and that therefore he could not be considered for appointment to the post of Sub-Inspector of Police.

(3.) HEARD Mr.S.Ilamvaludhi, learned counsel for the petitioner and Mrs.Lita Srinivasan, learned Government Advocate for the respondent.