N.GOVINDAMMAL Vs. MEMBER SECRETARY

JUDGEMENT

(1.) The order of disqualification of the writ petitioner for appointment to the post of Sub Inspector of Police (Women), in proceedings dated 18.07.2015, is under challenge in the present writ petition.

(2.) The writ petitioner is now serving as Police Constable Grade-II in Armed Reserve, Pudukkottai. Pursuant to the recruitment notification No.1 of 2015, dated 08.02.2015, inviting applications for direct recruitment to the post of Sub Inspector of Police (Men and Women), the writ petitioner participated in the process of selection under the departmental quota. The writ petitioner was successful in the written examination. She participated in the physical efficiency test and endurance test. However, the writ petitioner was not appointed. Under those circumstances, the writ petitioner has chosen to file the present writ petition.

(3.) The writ petitioner states that as per the cut off mark list published by the respondent, the cut off mark for S.C. women under sports quota is 25.50 and the cut off mark of the writ petitioner is 33.5. In spite of the fact that the writ petitioner was within the cut off mark, she was not selected. Thus, the writ petitioner was constrained to move the present writ petition.