Madras High Court
Suresh Kumar vs )The Chairman on 8 August, 2017
Author: T.Raja
Bench: T.Raja
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 08.08.2017
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
WP(MD)No.14195 of 2017
and
WMP(MD)Nos.11104 and 11105 of 2017
Suresh Kumar ... Petitioner
vs.
1)The Chairman,
Tamil Nadu Uniformed Services Recruitment Board,
Old Commissioner of Police Office Campus, Pantheon Road,
Egmore, Chennai-08.
2)The Chairman,
Sub Committee,
Virudhunagar Centre,
Tamil Nadu Uniformed Services Recruitment Board,
Virudhunagar. ... Respondents
Petition filed under Article 226 of the Constitution of India, for
issuance of a Writ of Certiorarified Mandamus, calling for the records in
connection with the letter issued by the 2nd respondent in C.No.R2/150/2017
dated 27.07.2017 and quash the same as illegal, consequently direct 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/Grade-II
Warders/Firemen (Men & Women)-2017, if the petitioner found eligible in chest
measurement during re-measurement.
!For Petitioner : Mr.M.Thirunavukkarasu
For Respondents : Mr.B.Pugalendhi
Additional Advocate General assisted by
Mr.A.K.Baskarapandian, Special Government Pleader
:ORDER
The petitioner has come to this Court seeking issuance of a Writ of Certiorarified Mandamus, calling for the records in connection with the letter issued by the 2nd respondent in C.No.R2/150/2017 dated 27.07.2017 to quash the same as illegal and consequently direct 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/Grade-II Warders/Firemen (Men & Women)-2017, if the petitioner found eligible in chest measurement during re- measurement.
2.The impugned order has been questioned on the ground that during physical efficiency test, the petitioner's chest had not been measured properly, therefore, the impugned order is liable to be set aside.
3.Considering the said submission, this Court directed the learned Additional Advocate General to produce the videographs taken during selection to the aforementioned posts.
4.Today, when the matter was taken up for hearing, the videogrpahs in respect of chest measurement of the petitioner has been displayed before this Court in the presence of the petitioner and his counsel. From the video clipping/recording I could see that chest measurement has been done in a hurried manner. I was unable to see his chest measurement, hence, the respondents are directed to re-measure the chest of the petitioner properly.
With the above direction, this Writ Petition is allowed and the impugned order is set aside. No costs. Consequently, connected miscellaneous petition is closed.
To
1)The Chairman, Tamil Nadu Uniformed Services Recruitment Board, Old Commissioner of Police Office Campus, Pantheon Road, Egmore, Chennai-08.
2)The Chairman, Sub Committee, Virudhunagar Centre, Tamil Nadu Uniformed Services Recruitment Board, Virudhunagar.
.