S.THANIGASALAM Vs. SECRETARY TO GOVT

JUDGEMENT

(1.) THE petitioner has approached this Court with the prayer for issuance of a writ in the nature of declaration, to declare that the provisional select list published by the 2nd respondent on 17.7.2007 for recruitment of Sub Inspector of Police(Men-20% departmental quota) 2006 is null and void and to direct the respondents to select and appoint the petitioner as sub Inspector of Police under 20% departmental quota with all consequential benefits.

(2.) THE petitioner belongs to Adi dravida community, who after obtaining decree in Science, entered the service as Grade II Police Constable in Tamil Nadu Special Police Battalion in Kovai Pudur. After serving Tamil Nadu Special Police Battalion for some years, the petitioner was transferred to Coimbatore City Armed Reserve in the year 2005. During his service, the petitioner has received 30 rewards, without any adverse entry.

(3.) THE petitioner applied for the post of Sub Inspector of Police (men) and was subjected to physical measurement test, endurance test and physical efficiency test held on 6.11.2006, where he was declared successful and was directed to appear for written examination on 20.5.2007. The petitioner was declared successful in the written examination and thereafter, subjected to interview on 11.6.2007, wherein the petitioner claimed to have answered all the questions. In the result published in the internet, the cut-off mark for SC candidates was fixed at 67 and the result declared by the Tamil Nadu Uniformed Services Recruitment Board, showed that the petitioner obtained 67 marks. Inspite of securing cut-off marks, the petitioner was not shown in the select list, because of age tie.