P.MYTHILI Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The prayer sought for in this Writ Petition is to call for the records relating to the notification vide advertisement bearing No.2/2019 dated 08.03.2019 issued by the 2nd respondent Tamil Nadu Uniformed Services Recruitment Board, Chennai - 600 008 and quash the same in so far as not including the Silambam as one of the Sports discipline in the Sports Category and provide 3% reservation as contemplated under G.O.(Ms).No.6 Youth Welfare and Sports Development (S1) Department dated 20.02.2019 issued by the 1st respondent herein and consequently direct the 2nd respondent to include the Silambam as one of the Sports discipline for selection to the sports category and consider the application of the petitioner under Sports category if otherwise eligible.

(2.) The Writ Petition has been filed challenging the notification bearing No.2/2019 dated 08.03.2019 issued by the 2 nd respondent, The Tamil Nadu Uniformed Services Recruitment Board, Chennai for the post of Police Sub-Inspector (Taluk), Police Sub-Inspector (Armed force) and Police Sub-Inspector (Tamilnadu Special Force) on the ground that Silambam is not included as one of the Sports category as per G.O.Ms.No.6, dated 20.02.2019, issued by the Youth Welfare and Sports Development (S1) Department, the 1st respondent herein and consequently include Silambam as one of the Sports discipline for selection to the Sports category and consider the application of the petitioner under Sports category.

(3.) The learned counsel for the petitioner would submit that Silambam has been recognized as one of the Sports discipline in the State and National level. However, without considering the same, the 2nd respondent issued notification calling for an application for the direct recruitment to the post of Police Sub-Inspector (Taluk), Police Sub-Inspector (Armed Force) and Police Sub-Inspector (Tamilnadu Special Force) without including Silambam in Sports category, which is discriminatory one and liable to be quashed. The learned counsel for the petitioner would further submit that though the petitioner sought for larger relief, it would be suffice if a direction is issued to the respondents to consider Silambam as one of the Sports discipline as per G.O.Ms.No.6, dated 20.02.2019, for the selection process by providing 3% quota.