M HARIKRISHNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) IN all these cases, the writ petitioners who have aspired for applying to the post of Sub-Inspector of Police, (Men and Women) in the Tamil Nadu Police Subordinate Service for the year 2006, have chosen to challenge the notification issued by the second respondent dated 19. 07. 2006 in so far it relates to Clause II (a) (2), Clause (a) (3) and Clause II (a) (4) (ii ).

(2.) ACCORDING to the said notification, which prescribes age limit for the application states that the candidates belonging to Schedule Caste (SC) and Schedule Tribe (ST) as on 01. 07. 2006 should have completed 20 years and not crossed 33 years which means they should have born either on 01. 07. 1973 or subsequently. In respect of the Ex-Servicemen as on 01. 07. 2006 they should not have completed 45 years of age that means they should have born either on 01. 07. 1961 or subsequently. That apart, such persons who were discharged from military service should not have completed 3 years after discharge. In respect of others they should have completed 28 years of age having born on 01. 07. 1978 or thereafter.

(3.) THE writ petitioner in W. P. No. 33347 of 2006 has completed 36 years of age and he belongs to Schedule Caste (SC) community. The writ petitioner in W. P. No. 33348 of 2006 who belongs to Backward Community (BC) has not completed 28 years of age, while as per stipulation in the advertisement, he should have born either on 01. 07. 1978 or subsequently.