K ARULKUMAR Vs. CHAIRMAN CUM DIRECTOR GENERAL OF POLICE TAMILNADU UNIFORMED SERVICES RECRUITMENT BOARD

JUDGEMENT

(1.) THE petitioner is an aspirant for the post of Grade II Police Constable or Fireman for the selection held in the year 2010. THE petitioner went through the selection process. As he was not selected for the post applied for, he has come forward to file the present Writ Petition seeking for a direction to award One Mark for the NSS Certificate as per the Information Brochure issued by the respondent Uniformed Services Recruitment Board.

(2.) THE contention of the petitioner was that the information brochure was furnished along with the application providing the guidelines for the Board to award marks and in respect of the persons who have gone through NSS, NCC and Sports, special marks to be awarded has been furnished in the brochure. For any candidates who produced NSS certificate, one mark will be awarded and even that one mark was divided and for the NSS Volunteer, half mark and those who participated in the Republic Day Parade at New Delhi National Integration Camp, Inter State Youth Exchange Programme another half mark will be given and those for rendering leadership under the NSS Scheme, one mark is awarded. According to the petitioner, he had produced a NSS Certificate showing his participation in the NSS and inasmuch as he is not awarded mark for such additional qualification, this Court should come to his rescue and grant the necessary mark.

(3.) SINCE, in the counter affidavit, it was stated that the certificate was not enclosed by the petitioner in accordance with the G.O.Ms.No.8, the petitioner having produced a copy of the Certificate along with the typed set of papers, this Court directed the learned Government Advocate to produce a copy of the G.O.Ms.No.8, dated 21.2.2002. Accordingly, a copy of the said Government Order has been produced.