S.PRASANTH Vs. CHAIRMAN

JUDGEMENT

(1.) The prayer in this writ petition is for a writ of Mandamus, directing the respondents to reconsider the petitioner's Secondary School Leaving Certificate (Certified Copy of Marks) and certified extract of Date of Birth certificate given by Department of Government Education, Chennai and appoint him in any post of Grade-II Police constable at Armed Reserve Police Force, Fire man in Fire Department and Jail warder in Jail Department in the very same recruitment by considering his representation dated 23.03.2020.

(2.) The short facts, leading to filing of this writ petition, are as follows:

(3.) Heard the learned counsel appearing for the petitioner, who would submit that, the petitioner has missed the 10th standard original mark statement during travel and therefore, subsequently, he made a complaint to the concerned police station, who after tracing the same, has given a certificate i.e. lost document report on 19.10.2019. Based on which, he was able to get a certificate from the Tahsildar concerned on 20.01.2020 and pursuant to these developments, the petitioner, on 20.02.2020 has made a request to the educational authorities through the Headmaster concerned, where the petitioner studied 10th standard to get a duplicate mark statement. However, the said duplicate mark sheet is yet to be given to the petitioner. Therefore, at the time of certificate verification, the petitioner could not produce the original. However, the petitioner is having photocopy of the mark statement as well as the certified mark statement of SSLC and on the strength of these photocopies, the respondents should have considered the candidature of the petitioner for selection to the post of Police Constable Grade II. But, since such action has not been taken, the petitioner has approached this Court, he contended.