T SENTHIL MURUGAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) (This writ petition has been preferred under Article 226 of the Constitution of India praying for the issue of a writ of certiorarified mandamus to call for the records of the second respondent in letter No.C.No.D1/2704/2001, dated 8.12.2005 and to quash the same and consequently direct the second and third respondents to consider the petitioner's name for selection and appointment to the category of Sub Inspector of Police meant for direct recruitment under BC quota for the year 1997 with due seniority. ) Invoking the writ jurisdiction of this court, the petitioner has brought forth this petition seeking for the issue of a writ of certiorarified mandamus to quash the order of the second respondent in letter No.C.No.D1/2704/2001, dated 8.12.2005 and consequently, direct the second and third respondents to consider the petitioner's name for selection and appointment to the category of Sub Inspector of Police meant for direct recruitment under BC quota for the year 1997 with due seniority.

(2.) THE affidavit filed in support of the petition and the counter affidavit are perused. THE materials available are also looked into. THE court heard the learned counsel on either side.

(3.) THE learned counsel for the respondents, in short, would submit that even as per the order of this court, an interview was conducted on 14.10.2005; that when the petitioner appeared for the interview, no certificate was placed before the authority, but he appeared for viva voce; that out of 10 marks, he secured 6.5 marks; that in respect of extracurricular activities, no marks were given, in view of the non production of any certificate; that the non production of the certificates would be clear from the subsequent communication addressed by the petitioner on 21.11.2005, where he has referred to the fact that all certificates were annexed therein and thus, it would be quite clear that at the time of interview, he did not produce any certificates at all; that having failed to bring necessary certificates at the time of interview held on 14.10.2005, the petitioner cannot now come forward to complain the department that he has not been selected and hence, the writ petition does not carry any merit whatsoever and it has got to be dismissed.