M.VIJAYA BASKAR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS judgement shall dispose of the following writ petitions, viz., <FRM>JUDGEMENT_462_TLMAD0_2013html1.htm</FRM> as the common question of law is raised in all these writ petitions. However, for the sake of brevity, the facts are being taken from W.P.No.2795 of 2013.

(2.) THE petitioners in all these writ petitions have prayed for issuance of a writ in the nature of Certiorari to quash the impugned orders of the respondents in rejecting the claim of petitioners for appointment as Grade-II Police Constables inspite of their selection and having been found medically fit.

(3.) THE minimum eligibility qualification prescribed under the notification was 10th class pass, age between 18 and 24 years as on 01.07.2012. For candidates belonging to Scheduled Caste, there was age relaxation till 29.