P. PRAVEENKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Since all these writ petitions have been filed challenging the respective impugned orders rejecting the candidature of each of the writ petitioner by the respondents concerned for appointment to the post of Gr. II Police Constable, Grade II Jail warden or Fireman for the year 2017 and the relief sought for in all these cases are almost same or similar and the issue raised in all these writ petitions is one and the same, all these writ petitions are disposed of by this common order.

(2.) Before dwell into the factual matrix of these cases, the legal position, pursuant to the relevant service rule and a series of Judgments made by the Hon'ble Apex Court as well as this Court, are to be taken note of.

(3.) Under the rule making power of the State Government under the Tamil Nadu District Police Act, 1859 and Chennai City Police Act r/w proviso to Article 309 of the Constitution of India, the State Government framed the rules called Tamil Nadu Special Police Subordinate Service Rules 1978 (herein after referred to as "the said Rule").