G RAJARAM Vs. T K RAJENDRAN

JUDGEMENT

(1.) Petitioner, who is a Scheduled Caste, was appointed as Grade II Police Constable in Chennai City Range and thereafter he was promoted as Grade I Police Constable. He acquired Bachelor Degree in History in the year 1996. The Tamil Nadu Uniformed Services Recruitment Board (hereinafter referred to as ?the Board?) invited applications for recruitment to the post of Sub Inspector of Police for the year 1997-98. After the said advertisement, the Board issued another memorandum indicating that the Graduate Head Constables and Constables are to be selected under the 20% quota: The procedure for selection contemplates three stages, namely, (i) physical efficiency test, (ii) written test and (iii) oral interview. To become eligible to take the written test, the candidates should pass physical efficiency test. Similarly, for a candidate to be called for oral interview, he should pass the written test. The selection was zonal wise.

(2.) The selection process was questioned by various candidates before the Tamil Nadu Administrative Tribunal on the ground that the zonal wise selection was invalid. The Tribunal allowed those original applications holding that the zonal wise selection procedure was impermissible under the special rules for Tamil Nadu Police Subordinate Service Rules. That common order of the Tribunal was questioned in a batch of Writ Petition Nos. 17639 to 17660 of 2000 etc., before this Court and the same were disposed of with certain directions by order dated 25.2.2005. Though the Division Bench held that the zonal wise selections were invalid, it did not interfere with the selections already made, as they were made in the year 1999. The Division Bench also directed in paragraph 73(vi) of the order as follows:

(3.) As the Petitioner was also not called for oral interview, he filed O.A. No. 51 of 2003 questioning the selection to the post of Sub Inspector of Police for the year 1997-98 under 20% quota for departmental candidates as well as 80% quota by way of direct recruitment. He also prayed that he should be called for oral interview for 80% quota. That application came to be transferred to the High Court and was re-numbered as W.P. No. 36003 of 2005. The said writ petition was allowed on 10.11.2005 following the earlier Division Bench order dated 25.2.2005 made in W.P. No. 17639 to 17660 of 2000 etc., batch.