Madras High Court
K.Ajith Kumar vs The Chairman on 21 August, 2017
Author: T.Raja
Bench: T.Raja
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 21.08.2017 CORAM THE HONOURABLE MR.JUSTICE T.RAJA W.P.(MD)No.15124 of 2017 and W.M.P.(MD)Nos.11929 and 11930 of 2017 K.Ajith Kumar ... Petitioner Vs. 1.The Chairman, Tamilnadu Uniformed Services Recruitment Board, Old Commissioner of Police Office Campus, Pantheon, Road, Egmore, Chennai ?08. 2.The Chairman, Sub Committee, Virudhunagar Centre, Tamilnadu Uniformed Services Recruitment Board, Virudhunagar. ... 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 second respondent in C.No.R2/150/2017, dated 31.07.2017 and quash the same as illegal, consequently direct the respondents to permit the petitioner to participate in the next level selection process such as further chest measurement, 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 height measurement during re-measurement. !For Petitioner : Mr.A.Rajaram 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 height 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 no doubt, the petitioner's height is found to be 169.5 c.m., which is less than the actual level for being qualified. Hence, the petitioner is rightly found disqualified by the respondent Police Department.
7.Accordingly, this Writ Petition is dismissed. No costs. Consequently, the connected Miscellaneous Petitions are closed.
To
1.The Chairman, Tamilnadu Uniformed Services Recruitment Board, Old Commissioner of Police Office Campus, Pantheon, Road, Egmore, Chennai ?08.
2.The Chairman, Sub Committee, Virudhunagar Centre, Tamilnadu Uniformed Services Recruitment Board, Virudhunagar.
.