G SARAVANAN Vs. SECRETARY, FORT ST GEORGE

JUDGEMENT

(1.) The matter is with regard to selection to the post of Sub-Inspectors of Police by way of direct recruitment during the years 1998, 1999, 2000 and 2001. Several applications were filed before the Tamil Nadu Administrative Tribunal, which went up to the Hon'ble Supreme Court of India and a decision was rendered on 07.08.2014 in C.A.Nos.7667/2014 etc. batch by the Hon'ble Supreme Court. Thereafter, a batch of writ petitions were filed before this Court in W.P.Nos.26325 of 2015 etc.batch in this connection.

(2.) The Tamil Nadu Uniformed Services Recruitment Board invited applications for selection to the post of Sub-Inspectors of Police by way of direct recruitment from open market as well as from departmental candidates for the year 1997-1998 and since the selection was made on range wise basis and lot of resentment emanated, Original Applications were filed in O.A.Nos.9825/1998 etc. batch before the Tamil Nadu Administrative Tribunal. The primordial challenge made to range-wise basis of selection was that though the applicants, who had approached the Tamil Nadu Administrative Tribunal, secured very high marks, were not selected, whereas the candidates, who had secured lower marks in other ranges, got selected. After formulating the points for consideration, the Tribunal found that selection made on zone-wise basis is contrary to the judgment of the Hon'ble Supreme Court of India in Radhey Shyam Singh and Others v. Union of India, (1997) 1 SCC 60]. The Tribunal, taking note of the fact that number of years had elapsed from the date of announcement of the selection made on zone-wise basis, was not inclined to set aside the selection and further taking note of the fact that most of the applicants had secured higher marks than the persons selected from other ranges, thought fit to direct the State to give them orders of appointment as the number was limited to 1

(3.) Insofar as selection of candidates under departmental quota, the Tribunal has observed that the applicants who have appeared for selection while serving in the department as Police Constables/Head Constables, are to be selected and appointed as Sub-Inspectors of Police in the same manner as that of the applicants who have been directed to be appointed by way of direct recruitment. The Tribunal has passed this common order on 19.07.2001.