M. VIGNESHWARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) In all these writ petitions, a common issue is involved and accordingly, they are taken up together and are disposed of by a common order.

(2.) The respondent Board, namely, Tamil Nadu Uniformed Services Recruitment Board (TNUSRB) invited applications from the eligible candidates for Direct Recruitment to the post of Sub-Inspector for 969 vacancies, vide notification No.2/2019, dated 08.03.2019. The basic qualification for the post of Sub-Inspector is a Bachelor Degree from a recognized university. The mode of selection is by way of a written examination, followed by physical examination and viva-voce.

(3.) In pursuant to the notification, 13,425 persons applied under the Persons Studied in Tamil Medium (PSTM) category, out of the general applications made for about 1,42,243. All the candidates were subjected to the main written examination and the marks secured in the written test for each category has been taken into consideration. The candidates have been called for at the ratio 1:5 for the physical endurance test. Similarly, 1:2 ratio has been fixed for viva-voce.