Madras High Court
Vinoth vs The Chairman on 22 August, 2017
Author: T.Raja
Bench: T.Raja
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 22.08.2017 CORAM THE HONOURABLE MR.JUSTICE T.RAJA W.P.(MD)No.15800 of 2017 and W.M.P.(MD)Nos.12510 to 12512 of 2017 Vinoth ... Petitioner Vs. 1.The Chairman, Tamilnadu Uniformed Services Recruitment Board, Old Commissioner of Police Office Campus, Pantheon Road, Egmore, Chennai. 2.The Chairman, Recruitment Sub Committee, Madurai Centre & Deputy Inspector General of Police, Madurai Range, Madurai. ... 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 2nd respondent in C.No.R2/150/2017 dated 04.08.2017 and quash the same as illegal and consequently direct the respondents to permit the petitioner to participate in the next level selection process such as High Jump or Long Jump and 100 meters running or 400 meters running 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.S.Sivaprakash For Respondents : Mr.B.Pugazhendhi, Additional Advocate General Assisted by Mr.A.K.Baskara Pandian, Special Government Pleader :ORDER
By consent of both parties, 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 seen him properly while climbing on the rope and 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, the petitioner and two of the representatives of the Department.
6.From the video recording, it is clear that there is no fault on the part of the petitioner while climbing the rope. The petitioner was able to go beyond the 5 meter mark, while climbing. It is not known, why the respondents disqualified the petitioner. Hence, the petitioner is declared as qualified in the rope climbing and the respondents are hereby directed to permit the petitioner to take part in other tests.
7.The Writ Petition stands allowed and the impugned proceedings issued by the second respondent in C.No.R2/150/2017 dated 04.08.2017 is set aside. 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.
2.The Chairman, Recruitment Sub Committee, Madurai Centre & Deputy Inspector General of Police, Madurai Range, Madurai..