Madras High Court
P.Muthupandi Raja vs The Chairman on 17 August, 2017
Author: T.Raja
Bench: T.Raja
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 17.08.2017 CORAM THE HONOURABLE MR.JUSTICE T.RAJA W.P.(MD)No.14674 of 2017 and W.M.P.(MD)Nos.11499 and 11500 of 2017 P.Muthupandi Raja ... Petitioner Vs. 1.The Chairman, Tamil Nadu Uniformed Services Recruitment Board, Old Commissioner of Police Office Campus, Pantheon Road, Egmore, Chennai 600 008. 2.The Chairman, Sub Committee, Madurai Centre, Tamil Nadu Uniformed Services Recruitment Board, Madurai. 3.The Deputy Inspector General of Police, Madurai Range, Madurai. ... Respondents PRAYER: Writ Petition filed under Article 226 of the Constitution of India, praying for issuance of a Writ of Certiorarified Mandamus, calling for the records in connection with the letter issued by the 2nd and 3rd respondents in C.No.R2/150/2017 dated 28.07.2017 and quash the same as illegal, consequently direct the the respondents to permit the petitioner to participate in the next level selection process such as 1500 meter running, rope climbing etc., in pursuant of TNUSRB combined recruitment for Grade II Police Constables / Gr.II Jail Warders / Firemen - 2017, if the petitioner found eligible in chest measurement during re-measurement. !For Petitioner : Mr.M.Boopathi Pandiyan For Respondents : Mr.B.Pugazhendhi, Additional Advocate General Assisted by Mr.A.K.Baskara Pandian, Special Government Pleader. :ORDER
By consent of both sides, this writ petition itself is taken up for final disposal.
2.The petitioner, having passed S.S.L.C, applied for the post of Grade
-II Police Constables / Grad-II Jail Warders / Fireman ? 2017, when applications were called for by the respondent Police Department. Subsequently, after passing the written examination, the petitioner was called for for the Physical Endurance Test.
3.Now, the grievance of the petitioner appears to be that the respondents have not measured the chest of the petitioner properly. As a result, he has been found disqualified.
4.In view thereof, when the matter was earlier listed before this Court, this Court directed the respondents to produce the video recordings taken at the time of measurement.
5.As per the said direction, the learned Additional Advocate General appearing for the respondent Police Department produced the video recordings and the same was played before me in the presence of the learned counsel on either side and also the petitioner.
6.A perusal of the same would go to show that the petitioner's chest measurement is found to be 79 c.m. normally and during expansion it is found to be 85 c.m. As he did not meet the minimum requirement, i.e., 81 cm before expansion, the petitioner opted for an appeal. In that second chance, his chest is found to be 80 c.m., before expansion and 85 c.m., after expansion, which is also less than that of the actual minimum level for being qualified. Hence, the petitioner is rightly found disqualified by the respondent Police Department.
7.This Court does not find any illegality or error in the impugned order of rejection. Accordingly, this Writ Petition is dismissed. No costs. Consequently, connected Miscellaneous Petitions are closed.
To
1.The Chairman, Tamil Nadu Uniformed Services Recruitment Board, Old Commissioner of Police Office Campus, Pantheon Road, Egmore, Chennai 600 008.
2.The Chairman, Sub Committee, Madurai Centre, Tamil Nadu Uniformed Services Recruitment Board, Madurai.
3.The Deputy Inspector General of Police, Madurai Range, Madurai.
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