M.JAISHANKAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the respondent to accept the Degree Certificate of the petitioner for applying to the Post of Sub-Inspector.

(2.) The respondent issued a Recruitment Notification No.2/2019 dated 08.03.2019, inviting applications from the eligible candidates for Recruitment to the Post of Sub Inspector of Police. The writ petitioner submitted his application pursuant to the Notification. However, he was not permitted to participate in the process of selection on account of the fact that the writ petitioner admittedly has completed his S.S.L.C. Course and thereafter, completed Under Graduation course and then studied +2 course i.e., 10+3+2. In view of the fact that the writ petitioner had undergone the Under Graduation course through Open University System, the authorities competent has not permitted the writ petitioner to participate in the process of selection. Thus, the writ petitioner is constrained to move the present writ petition.

(3.) The learned counsel for the writ petitioner states that the Open University Degrees are approved by the University Grants Commission and therefore, the respondents ought to have permitted the writ petitioner to participate in the process of selection for Recruitment to the Post of Sub Inspector of Police.