Madras High Court
J.Arun Kumar vs The Member Secretary on 1 March, 2021
Author: S.Vaidyanathan
Bench: S.Vaidyanathan
W.P.No.3044 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 01.03.2021
CORAM:
THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
W.P.No.3044 of 2021 and
W.M.P. No.3431 of 2021
J.Arun Kumar ... Petitioner
-vs-
1. The Member Secretary,
Tamil Nadu Uniformed Services Recruitment Board,
Old Commissioner of Police Office Campus,
Panthen Road, Egmore,
Chennai – 600 008.
2. The Director General of Police,
O/o. The Director General of Police,
Mylapore, Chennai – 600 004. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for issuance
of a Writ of Mandamus, directing the 1 st respondent to consider the petitioner under the
sports quota for the recruitment of Sub Inspector of Police (Taluk) in Notification
No.2/TNUSRB/2019, dated 08.03.2019 following recruitment rules.
For Petitioner : Mr.R.Kumaravel
For Respondents : Mr.V.Kadhirvelu
Special Government Pleader
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W.P.No.3044 of 2021
ORDER
This Writ petition is filed, seeking a direction to the 1st respondent to consider the petitioner under the sports quota for the recruitment of Sub Inspector of Police (Taluk) in Notification No.2/TNUSRB/2019, dated 08.03.2019 following the recruitment rules.
2. The grievance of the petitioner is that his candidature has got to be considered under the sports quota for recruitment to the post of Sub Inspector of Police (Taluk) in Notification No.2/TNUSRB/2019, dated 08.03.2019. According to the petitioner, he is duly qualified to be selected and appointed in the TNUSRB (Tamil Nadu Uniformed Services Recruitment Board). But unfortunately, the candidature of the petitioner has been considered under general quota instead of Sports Quota. The petitioner has also furnished the Sports Certificate issued by the College, However it did not bear the signature and the date etc.,
3. Mr.V.Kadhirvelu, learned Special Government Pleader appearing for the respondents would submit that the petitioner is eligible to participate in the interview and further selection process under the general quota, as he is fully qualified even without reference to the sports quota.
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4. In reply, the learned counsel for the petitioner would submit that if he is selected and appointed under sports quota, he would carry weightage with regard to other benefits in his Service and hence he need not be deprived of other benefits on the ground that he has been selected under general quota.
5. Considering the submissions made by both parties, it is clear that the petitioner is a sports person, which is not in dispute. Merely because the Certificate issued by the College, does not bear the details, it cannot be rejected. Unless and otherwise, the certificate is found to be false, the certificate has to be looked into, for the purpose of selection. Hence, the respondent ought not to have deprived a sports person to get into service, if he is eligible to be considered for appointment in the uniform service. The Certificate produced by the petitioner shall be taken note of for Certificate verification and interview and further selection, if he is found eligible to be considered for appointment.
6. With the above observation, this Writ petition is disposed of. No costs. Consequently, connected miscellaneous petition is closed.
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1. The Member Secretary, Tamil Nadu Uniformed Services Recruitment Board, Old Commissioner of Police Office Campus, Panthen Road, Egmore, Chennai – 600 008.
2. The Director General of Police, O/o. The Director General of Police, Mylapore, Chennai – 600 004.
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