T. RANJITHKUMAR Vs. CHAIRMAN, TAMIL NADU UNIFORMED

JUDGEMENT

(1.) THE petitioner applied for the post of Police Constable Grade-II/Firemen/Jail Warden in Police Department pursuant to the notification in Advertisement No.210 for the year 2010 inviting applications from eligible candidates. He passed B.A. in the year 2006. He belongs to backward class community. The minimum educational qualification required for appointment to the said post is passing of S.S.L.C. Examination. The selection process consists of written test and physical efficiency test. 80 marks are earmarked for written test. The respondents conducted written test on 08.08.2010. The petitioner obtained 54 marks in the written test. The candidates, who secured a minimum of 35% in the written test are eligible to participate in the physical efficiency test. Hence, the petitioner also participated in the physical efficiency test. The petitioner obtained the entire 15 marks in the physical efficiency test.

(2.) THE third stage is special marks up to the maximum of 5 marks for possession of NCC, NSS and Sports certificates, etc. According to him, though he was in possession of NSS Certificate and also Sports Certificate, for which he is entitled to get 0.5 mark each, he was not selected for the post of jail warden/Firemen.

(3.) HENCE , he made a representation dated 22.12.2010 for appointment to the post of jail warden/Firemen. No reply was sent to the representation. Thus he has filed the present writ petition seeking for a direction to the respondents to appoint him as Firemen by awarding 0.5 marks each for NSS Certificate and Sports certificate submitted by the petitioner in accordance with information brochure and inconformity with notification issued by the first respondent for the recruitment to the post of Firemen in combined recruitment of Firemen for the year 2010.