M.SELVANAYAKI Vs. CHAIRMAN

JUDGEMENT

(1.) All the petitioners herein had participated in the recruitment for the post of Grade-II Constable [Men, Women, Transgender], Grade II Jail Warders [Men, Women] and Firemen [Men] in the Tamil Nadu Uniformed Services Recruitment Board, 2019. The petitioners herein, after having qualified themselves in the physical measurement test, were subjected to physical endurance test of 200 Mtrs., running. The event of 200 Mtrs., Running was held on 20.11.2019 at Seethakathi Sethupathy Stadium Collectorate Complex, Ramanathapuram, in which 225 candidates participated. Among 225 candidates, 134 had qualified, by completing the aforesaid event within 38 seconds.

(2.) It is stated that based on certain complaint that the ground at Seethakathi Sethupathy Stadium Collectorate Complex, Ramanathapuram, was not suitable in view of unprecedented rain, the respondents had chosen to cancel the event conducted on 20.11.2019 and had called upon all the candidates to participate in 200 Mtrs., running event on 21.11.2019 at Raja Higher Secondary School Playground. Among 225 candidates, who had participated in 200 Mtrs., running event on 21.11.2019, 115 of them were qualified and 35 candidates, who had earlier qualified in 200 Mtrs., Running event on 20.11.2019, were disqualified. It would be pertinent to point out here that among 91 disqualified candidates in the 200 Mtrs., Running event held on 20.11.2019, 16 of them had qualified themselves on the subsequent event held on 21.11.2019. All the petitioners herein are among the candidates, who were disqualified in the second event held on 21.11.2019.

(3.) It is the case of the petitioners that they had qualified themselves in the first event held on 20.11.2019 and the respondents were not justified in subjecting them to second event on 21.11.2019, since they had already qualified themselves on 20.11.2019.