Madras High Court
Muthukaruppu vs The Member Secretary on 31 October, 2019
Author: V.M.Velumani
Bench: V.M.Velumani
W.P(MD)No.21566 of 2019 batch case
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 31.10.2019
CORAM:
THE HONOURABLE MS.JUSTICE V.M.VELUMANI
W.P.(MD)No.21566, 21573, 21556, 22318, 22394 and 22425
of 2019
and
W.M.P(MD)Nos.18240, 18241, 18247, 18248, 18230, 18227,
19089, 19087, 19189, 19215 and 19216 of 2019
W.P(MD).No.21566 of 2019
Muthukaruppu ... Petitioner
Vs.
1.The Member Secretary
Tamil Nadu Uniformed Services Recruitment Board
Old Commissioner of Police Office Campus
Pantheon Road
Egmore, Chennai 600 008
2.The Director General of Police
Office of the Director General of Police
Chennai 4 ... Respondents
PRAYER in W.P(MD).No.21566 of 2019: Writ Petition is filed
under Article 226 of the Constitution of India, to issue a Writ of
Certiorarified Mandamus, calling for the impugned rejection order
issued by the first respondent in Petitioner's User I.D.USRB 196513
to the petitioner and quash the same and consequently directing
the respondents herein to publish the petitioner cut off mark in the
1/7
http://www.judis.nic.in
W.P(MD)No.21566 of 2019 batch case
written examination and issue Hall Ticket and allow the petitioner
(Reg.No.2412867) to participate in the PMT-ET-PET for the post of
Grade II Police Constables, Grade II Jail Warder and Fire Man
2019.
In W.P(MD).No.21566 of 2019
For Petitioner : Mr.R.Venkatesan
For Respondent : Mr.K.Chellapandian
learned Additional Advocate General
Assisted by
Mr.V.R.Shanmuganathan
learned Special Government Pleader
COMMON ORDER
Since the issues involved in these Writ Petitions are one and the same, these Writ Petitions are heard together and disposed of by way of this common order.
2.These Writ Petitions have been filed to direct the respondents to publish the petitioners' written exam result and allow them to participate in the physical test. 2/7 http://www.judis.nic.in W.P(MD)No.21566 of 2019 batch case
3.The learned Additional Advocate General appearing for the respondents submitted that out of 4576 candidates, 407 candidates have secured the required cut-off marks. Their applications alone were considered and they were informed to attend the physical test along with the certificates, which were not properly uploaded at the time of submitting the on-line application. The same was informed to the petitioners through E-mail and telephonic message. The respondents have filed a counter affidavit, in which, paragraph Nos. 7 and 8, read as follows:
“7.It is further submitted that around 4576 candidates were rejected by the TNUSRB for not uploading the required necessary certificates. Out of 4576 candidates 4169 candidates did not secure the required cut-off marks in their respective community and hence they are ineligible for the next stage of selection process and the remaining 407 candidates have secured the required cut-off marks for the physical test.
8.It is further submitted that TNUSRB has now resolved to give one more opportunity to the 407 eligible candidates to appear for the physical test subject to 3/7 http://www.judis.nic.in W.P(MD)No.21566 of 2019 batch case production of required necessary certificates which they had failed to upload in their online application.
Accordingly, the TNUSRB has informed the 407 eligible candidates through registered email id and registered mobile number to produce the necessary certificate to TNSURB on or before 25.10.2019, failing which, their candidatures will not be considered for further process of selection.
9.It is submitted that TNUSRB has also resolved to publish marks of the 4169 candidates on the TNUSRB web site who did not secure the required cut off marks and also published their result. It is further submitted that the aforesaid 6 writ petitioners have secured the required cut-off marks and hence, they will be allowed to appear for the physical test subject to the production of necessary required certificates within the stipulated time period”.
4/7 http://www.judis.nic.in W.P(MD)No.21566 of 2019 batch case
4. The learned Additional Advocate General further submitted that the Government has taken a decision in this issue and permitted the candidates, who got eligible marks in the written examination, to participate in the subsequent selection process and the petitioners were also issued with Hall Tickets for the Physical Test.
5.The learned counsel appearing for the petitioners submitted that the petitioners have received the message and they were informed to participate in the Physical Test.
6.Recording the above said submissions of the learned Additional Advocate General appearing for the respondents and the learned counsel appearing for the petitioners, these Writ Petitions are closed. No costs. Consequently, connected miscellaneous petition is closed.
31.10.2019 Index:Yes/No Internet:Yes/No msa 5/7 http://www.judis.nic.in W.P(MD)No.21566 of 2019 batch case To
1.The Member Secretary Tamil Nadu Uniformed Services Recruitment Board Old Commissioner of Police Office Campus Pantheon Road Egmore, Chennai 600 008
2.The Director General of Police Office of the Director General of Police Chennai 4 6/7 http://www.judis.nic.in W.P(MD)No.21566 of 2019 batch case V.M.VELUMANI,J., msa W.P.(MD)No.21566, 21573, 21556, 22318, 22394 and 22425 of 2019 and W.M.P(MD)Nos.18240, 18241, 18247, 18248, 18230, 18227, 19089, 19087, 19189, 19215 and 19216 of 2019 31.10.2019 7/7 http://www.judis.nic.in