POOVANDHARAJ Vs. CHAIRMAN

JUDGEMENT

(1.) Since the issue involved in all these writ petitions is one and the same, they are taken up together for final disposal. For the sake of brevity, the facts are being taken up from W.P.(MD) No.19235 of 2018, in which, the petitioner seeks to quash the impugned disqualification slip vide C.No.R2/5474/2018 dated 03.090.2018 on the file of the 1st respondent in connection with the Common Recruitment for the post of Gr.II Police Constable (Men, WomenTransgender), Gr.II Jail Warder (MenWomen) and Fireman for the year 2017-18 with the consequential direction to the respondents to conduct re-measurement of the petitioner's chest and proceed with the further selection process.

(2.) The case of the petitioners is that pursuant to the notification for the common recruitment for the post of Grade II Police Constables (Men)/Grade II Jail Warders (Men) and Firemen for the year 2017-2018, applications were called for and the petitioners also applied for the same. According to them, all of them have participated in the physical test and some of them were allowed to participate in the endurance test apart from sports. The candidatures of the petitioners stood rejected for the lack of height, chest measurement (5cm expansion and above) and for their failure in long jump and rope climbing.

(3.) Though the respondents have filed a counter affidavit in W.P.(MD) No.19235 of 2018, common argument has been advanced. The case of the respondents is that pursuant to the notification fixing the last date of receipt of applications as 27.01.2018, as many as 3,26,561 applications have been received and all the eligible candidates have been called for written test on 11.02018 and the results were declared on 11.08.2018. The candidates at the ratio of 1:5 were called for to appear for the physical measurement and endurance tests as per which, 33,233 candidates were qualified in those tests as on date.