K. MUTHUSAMY Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is to call for the records from the second respondent vide letter C.No.D1/004125/2017 dtd. 11/10/2017, quash the same and consequently, direct the second respondent to give appointment of Sub-Inspector of Police in Tamil Nadu Uniform Services, in pursuant to the order made in WP No.23537 of 2005 dtd. 27/1/2016 passed by this Court.

(2.) The petitioner states that he is working as Special Sub Inspector in Tamil Nadu Police Department. The Tamil Nadu Uniformed Services Recruitment Board invited applications from the eligible candidates for appoint to the post of Sub Inspector of Police Category-I under 20% quota from departmental candidates. The petitioner submitted his application and participated in the process of selection in Chennai Range in all the three stages, namely, physical efficiency test, written test and viva voce.

(3.) The grievance of the petitioner is that the similarly placed persons, whose cases were not considered for appointment to the post of Sub Inspector of Police, approached the Tamil Nadu Administrative Tribunal and thereafter High Court and thereafter the Honourable Supreme Court. The Apex Court passed an order directing the Department to extend the benefits granted by the High Court to all the similarly placed persons, if they are otherwise eligible and qualified based on the marks secured by them in the selection process. The Apex Court further held that the benefits granted to the similarly placed persons need not be restricted to the persons, who approached the Court, but it is to be extended to the persons, who have not approached the Court, but eligible for selection and appointment.