J.DHANAPAL Vs. TAMIL NADU UNIFORM SERVICES

JUDGEMENT

(1.) Heard Mr.B.Rooban, learned counsel for the petitioner and Mr.K.Chellapandian, learned Additional Advocate General assisted by Mr.A.K.Baskara Pandian, learned Special Government Pleader for the respondents. By consent of both parties, this writ appeal is taken up for final disposal.

(2.) This appeal is directed against the order in W.P.(MD)No. 23410 of 2018, dated 03.12.2018. The appellant filed the writ petition praying for a direction upon the respondents to appoint him to the post of Grade II Police constable or in the post of Jail Warden by treating the appellant under SC-A-PSTM category.

(3.) The appellant participated in the recruitment process in the year 2017-18 and in the prospectus / instructions to candidates issued for the said selection in Clause 8, the following condition has been stipulated for being eligible to be considered under PSTM category:- ...[VARNACULAR TEXT UMITTED]...