B.SELVARAJ Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This Writ Petition has been filed for the issue of Writ of Mandamus directing the respondents to consider the representation made by the petitioners and to revise and grant their seniority along with those persons who were appointed in the first batch of Grade-II Police constables during the year 2001-2003.

(2.) The case of the petitioners is that there was a common recruitment that was conducted by the Tamil Nadu Uniformed Service Recruitment Board. The petitioners had also participated in the said selection and had come out successful after the physical efficiency test and the written test. According to the petitioners, the Recruitment Board selected as many as 8431 candidates. When the results were published, the names of the petitioners were found in the provisional list. Only 7900 persons were sent for training to two Training Centres and the remaining 510 were not sent for training due to administrative reasons. The petitioners also fall within the 510 candidates. These candidates were ultimately sent for training at a later point of time.

(3.) In view of the above, the petitioners are claiming seniority with all the other candidates, who were also recruited along with petitioners but who were sent for training before the petitioners. In this regard, a representation has been given by the petitioners on 26.03.2018. Since the said representation was not considered, the present Writ Petition has been filed before this Court.