A. JEGAN Vs. THE STATE OF TAMIL NADU

JUDGEMENT

(1.) In view of the fact that the issue involved in these Writ Petitions are one and the same, both the cases are taken up together and disposed of by a common order.

(2.) The Writ Petition in W.P.(MD)No.2982 of 2017 has been filed challenging the notification dated 23.01.2017 issued by the second respondent with regard to recruitment of Grade-II Police Constable wherein and whereby the cut-off date was fixed as 01.07.2017 and to direct the respondents to consider the petitioner's application dated 16.02017.

(3.) The Writ Petition in W.P.(MD)No.2081 of 2017 has been filed seeking issuance of a Writ of Mandamus, directing the respondents herein to consider the petitioner for selection and appointment to the post of Grade-II Police Constable (Armed Force) notified by the second respondent under "Tamil Nadu Uniformed Service Selection Committee, Grade-II Police (District & Town Armed Force-Men-Women-Third Sex) Grade II Police (Tamil Nadu Special Police Force - Men), Grade-II Prison Police (Men and Women) & Fire Service (Men) Post General Selection - 2017 (Selection Mark No.1), Advertisement No.117" published in the Tamil Daily "Dinathanthi" dated 201.2017, giving relaxation to her age as a last chance to participate in the public employment.