(1.) Instant public interest litigation has been filed for a writ of declaration declaring that Clause No.16 of the Information Brochure of Notification (No.2/2019) dated 8/3/2019 issued by the Member Secretary, T.N.Uniformed Services Recruitment Board, Chenani, the 3rd respondent herein, debarring the service personnel under 20% Departmental quota under Rule 14 of the Tamil Nadu Police Subordinate Service Rules, who have suffered punishments other than Censure, Reprimand and Black mark from participating in the process for recruitment to the post of Sub-Inspector of Police (Taluk, Armed Reserve (Men and Women/Transgender and Tamil Nadu Special Police (Men) - 2019 as null and void and to direct the respondents to permit the petitioner to participate in the process of selection under 20% Departmental quota for recruitment to the post of Sub-Inspector of Police for the year 2019.
(2.) Case of the petitioner in nutshell is as follows:-
(3.) Tamil Nadu Uniformed Services Recruitment Board, Chennai (in short TNUSRB, Chennai) issued a Notification No.2/2019, dated 8/3/2019, inviting applications from the candidates for appointment to the post of Sub-Inspector, Taluk, AR and TSP, in the scale of pay of Rs.36,900- 1,15,600. Notifications speak about the existing vacancy as 969, wherein TNUSRB, Chennai has proposed to recruit as many as 936 candidates for category I and II and 33 candidates for category - III. Out of the total vacancy of 969, 20% has been earmarked for serving police personnel working in the department and should meet the eligibility criteria, under Section 14 of the TNPSS and TNSPSS Rules. Petitioner is a graduate and serving in the department, and is eligible to apply for the post. As per the Information Brochure, Clause 16, eligibility for 20% departmental candidates has been prescribed, if the candidate meets the following eligibility criteria under Rule 14 of the TNPSS Rules, 1953 and TNPSS Rules, 1978, which reads as follows:-
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