K. SYED SULTHAN IBRAHIM AND ORS. Vs. THE CHAIRMAN, TAMILNADU UNIFORMED SERVICES RECRUITMENT BOARD AND ORS.

JUDGEMENT

(1.) THE petitioners applied for the recruitment to the post of Sub Inspector of Police in pursuance to the notification dated 08.02.2015 under the B.C. Muslim General category. The petitioners were below the cut -off level and thus, could not proceed to the Physical Endurance Test stage nor did they approach the Court with any grievance. It is only after the Physical Endurance Test stage was over that the petitioners have approached this Court with the grievance that the cut -off marks post the Physical Endurance Test is less than the cut -off marks post just the first stage of written examination.

(2.) AT first blush, it seemed to us to be strange as to how cut -off would come down, since the candidates would obtain some marks at the Physical Endurance Test and that is the reason we asked the respondents to file an affidavit.

(3.) A detailed explanation of this is given in the following terms: