K. NARESH Vs. THE STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioners, claiming to be applicants pursuant to Notification dated 08.02.2015 issued by the Tamil Nadu Uniformed Services Recruitment Board for the post of Sub -Inspector of Police (Taluk), have invoked Article 226 of the Constitution of India challenging the provisional list published by the Board and seek a direction to the respondents to implement Tamil Medium reservation in proper perspective as contemplated under the Tamil Nadu Appointment on preferential basis.

(2.) Six petitioners have joined together and have instituted the present writ proceeding jointly since their grievance is identical and reliefs sought for is also the same.

(3.) The dispute between the petitioners and the respondents revolves around the issue of reservation of posts for Backward Classes, Scheduled Castes, Scheduled Tribes, Women Candidates, Sportspersons and in -service candidates.