(1.) Challenge in the writ appeal is to an order made in W.P(MD)No.3300 of 2015 dated 27.01.2016, by which, the Writ Court has dismissed a prayer for issuance of a Writ of Certiorarified Mandamus to call for records in Na.Ka.No.N.3/7466/2015, dated 02.03.2015, passed by the Superintendent of Police, Nagercoil, Kanyakumari District.
(2.) In the said writ petition, the appellant has also sought for a consequential direction to the Superintendent of Police, Kanyakumari District, to issue 'No Objection Certificate' (NOC) to him, to participate in the selection process for the post of Sub Inspector of Police (Taluk) under 20% quota, for the employees working in the Police Department, in response to the Notification No.1/2015 dated 08.02.2015 of the Tamil Nadu Uniformed Services Recruitment Board, Chennai.
(3.) Short facts leading to the writ appeal are that the Tamil Nadu Uniformed Services Recruitment Board issued a Notification No.1/2015, dated 08.02.2015, calling for applications from eligible persons for the post of Sub Inspector of Police. The appellant is in service and to enable him to participate in the selection process for the post of Sub Inspector of Police (Taluk) under 20% quota, he made a representation to the Commissioner of Police, to issue 'No Objection Certificate'.