S MAHESH KUMAR Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) PETITIONER seeks Writ of Certiorarified Mandamus to quash the order passed by the Respondent in Na.Ka. SC.2.No.323/Rect/2006-Appn-Rejn. dated 15.06.2007, rejecting the PETITIONER's Application for the post of Sub-Inspector of Police under the Sports quota and to direct the Respondent to allow the PETITIONER to participate in the requirement of Sub-Inspector of Police.

(2.) BRIEF facts, which led to the filing of the Writ Petition are as follows:

(3.) MR. N. Senthilkumar, learned AGP would submit that Petitioner's application was rejected as he is not a deserving candidate as per the norms stipulated in the Government Order and Notification. Learned AGP would further submit that only in cases of exemplary achievements, Respondent would consider the case for relaxation and the Petitioner's case was not a deserving case for any relaxation.