S SOMASUNDARAM Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Heard the learned counsel for the writ petitioner and the learned Additional Advocate General appearing for the respondents.

(2.) Even though, initially, the petitioner has filed writ petition seeking a writ of Mandamus, subsequently, the third respondent issued rejection order against the petitioner. Therefore, the petitioner has filed W.M.P.(MD) No.19534 of 2017 to amend the prayer seeking a writ of Certiorarified Mandamus. In view of the subsequent development, the said petition is allowed and the prayer is ordered to be amended accordingly.

(3.) The writ petitioner was one of the candidates, who took part in the recruitment process conducted by the Tamil Nadu Uniformed Services Recruitment Board for the post of Grade-II Police Constables/Grade-II Jail Warders/Fireman for the year 2017. The writ petitioner was successful in the selection process. But, he was denied appointment by invoking Rule 14(b)(ii)and (iv) of the Tamil Nadu Special Police Subordinate Service Rules. Therefore, the writ petitioner has filed this writ petition.