M ARUL MANIMARAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE Writ Appeals relate to the appointment to the post of Sub-Inspector of Police. THE appellants/Writ Petitioners applied for appointment to the said post, pursuant to the Notification in question, but having not been recommended for appointment, they preferred these Writ Appeals, either challenging the total selection or praying for their appointment or for similar other reliefs. THE Writ Petitions were dismissed by the learned single Judge in W.P.Nos.14482 of 2007 etc. batch cases, by the impugned common order dated 20.11.2007, giving rise to the present Writ Appeals filed by the appellants/Writ Petitioners. In the aforesaid background, the Writ Appeals were heard together and disposed of by this common judgment.

(2.) AS the learned Senior Counsel/counsel appearing for the appellants limited their arguments with regard to the direct interview (viva-voce test) and marks allotted towards special certificates/sports/games, it is not necessary to discuss all the other submissions as were raised before the Writ Court and for that, we are referring only the following relevant facts for proper adjudication of the Writ Appeals: (i) Pursuant to Notification in Na.Ka.A1.No.2626/2006, calling for applications for appointment of male/female Sub-Inspectors of Police (for shot, S.I. of Police) in the Tamil Nadu Police Service, the appellants/Writ Petitioners applied along with others. In the advertisement/prospectus, the respondents prescribed the procedure for selection, which consisted of the following stages:

(3.) FROM the impugned common order passed by the learned single Judge in W.P.Nos.14482 of 2007, etc. batch cases, dated 20.11.2007, it would be evident that the appellants/Writ Petitions challenged the selection on the ground that the written examination was not conducted properly or the quota of each category was not followed or proper marking for certificate including sports, has not been made, which were classified by the learned single Judge, as follows: