Madras High Court
S.Bama vs The Chairman on 8 January, 2021
Author: M.S.Ramesh
Bench: M.S.Ramesh
W.P.(MD)No.4404 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 08.01.2021
CORAM
THE HONOURABLE MR.JUSTICE M.S.RAMESH
W.P.(MD)No.4404 of 2020
and
W.M.P.(MD)Nos.3702 to 3704 of 2020
S.Bama : Petitioner
Vs.
1.The Chairman,
Tamil Nadu Uniformed Services Recruitment Board,
Old Commissioner of Police Office Campus,
Pantheon Road, Egmore, Chennai-08.
2.The Member Secretary,
Tamil Nadu Uniformed Services Recruitment Board,
Old Commissioner of Police Office Campus,
Pantheon Road, Egmore, Chennai – 08.
3.The Chairman,
Sub Committee,
Tamil Nadu Uniformed Services Recruitment Board,
Madurai Centre, Madurai. : Respondents
PRAYER:- Petition filed under Article 226 of the Constitution of India seeking
a Writ of Certiorarified Mandamus, to call for the records pertaining to the
impugned provisional Selection list published by the first and second
respondents website in RC.No.850/R2/TNUSRB/2019, dated 04.02.2020 in
respect of the selection process on the Notification No.01/TNUSRB/2019, dated
06.03.2019 issued by the second respondent calling for the applications for the
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W.P.(MD)No.4404 of 2020
post of Police Constable Grade-II (Men, Women and Transgender), Jail Warders
Grade II (Men and Women) and Fireman (Men) 2019 and quash the same as
illegal and consequently to direct the first and second respondent to appoint the
petitioner (Roll No.7400219) to the post of Grade-II Police Constable (Women),
Jail Warder Grade-II (Women) by adding the Special Marks for having studied
in Tamil Medium upto 10th Standard.
For Petitioner :Mr.V.Muthukamatchi
For Respondents :Mr.K.Chellapandian
Additional Advocate General
****
ORDER
This Writ Petition has been filed challenging the impugned provisional Selection list published by the first and second respondents dated 04.02.2020 in respect of the selection process on the Notification No.01/TNUSRB/2019, dated 06.03.2019 and for a direction to the first and second respondent to appoint the petitioner (Roll No.7400219) to the post of Grade-II Police Constable (Women), Jail Warder Grade-II (Women) by adding the Special Marks for having studied in Tamil Medium upto 10th Standard.
2.Heard the learned Counsel for the petitioner and the learned Additional Advocate General appearing for the respondents.
3.The grievance of the petitioner is that 20% reservation for the PSTM http://www.judis.nic.in 2/5 W.P.(MD)No.4404 of 2020 candidates has not been followed and that the petitioner has not been extended with the benefit of the marks under SC (General)(PSTM) category.
4.In the written instructions submitted by the respondents herein, it is stated that the petitioner, who belongs to SC community under General category, had claimed PSTM in her application. The petitioner had secured 38 marks in the written test, 6 marks in the physical efficiency test and in total, she has secured 44 marks and she was ranked at 3271. The last selected candidate under SC General (PSTM) category has secured 49 marks and ranked at 2314 and the last selected candidate under SC General category has secured 49 marks and ranked at 2325.
5.Apparently, the petitioner has not qualified herself within the cut off marks. Hence, I do not find any merits in the claim made by the petitioner. Accordingly, this Writ Petition is dismissed. No costs. Consequently, connected miscellaneous petitions are closed.
Index : Yes/No 08.01.2021
cmr
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W.P.(MD)No.4404 of 2020
To
1.The Chairman,
Tamil Nadu Uniformed Services Recruitment Board, Old Commissioner of Police Office Campus, Pantheon Road, Egmore, Chennai-08.
2.The Member Secretary, Tamil Nadu Uniformed Services Recruitment Board, Old Commissioner of Police Office Campus, Pantheon Road, Egmore, Chennai – 08.
3.The Chairman, Sub Committee, Tamil Nadu Uniformed Services Recruitment Board, Madurai Centre, Madurai.
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