K ANANDAKUMAR AND ORS Vs. CHAIRMAN, TAMIL NADU UNIFORMED SERVICE RECRUITMENT BOARD; SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioners were all the applicants to the post of Sub-Inspector of Police. The said selection was conducted by the first respondent Board constituted by the State Government.

(2.) When the petitioners went for the selection in Madurai District, they were asked to undertake as per the notification of the first respondent viz., physical measurement test, then endurance test and thereafter, physical efficiency test. After getting through these tests, there will be a written test and after qualifying in the written test, there will also be an interview on the basis of the communal roster. The petitioners having accepted these conditions, went to participate in the selection process.

(3.) Except in W.P.(MD) No. 4026 of 2007, in all these case, the petitioners have failed in the rope climbing test. In the case of W.P.(MD) No. 4026 of 2007, the petitioner B. Suresh Kumar, he did not got through jump event.