Madras High Court
Prabhu vs The State Of Tamil Nadu on 14 June, 2024
W.P.(MD)No.12772 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 14.06.2024
CORAM:
THE HONOURABLE MS.JUSTICE R.N.MANJULA
W.P.(MD)No.12772 of 2024
Prabhu ... Petitioner
vs.
1.The State of Tamil Nadu,
Rep. by its Secretary,
Home Department,
Fort St.George,
Chennai.
2.The Director General of Police,
Tamilnadu, Santhom,
Chennai - 600 004.
3.The Tamilnadu Uniformed Services Recruitment Board,
Rep. by its Chairman,
Pandeon Road,
Egmore, Chennai. ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Certiorarified Mandamus to call for the records
pertaining to the impugned order passed by the second respondent in
C.No.D1/1313/2024 dated 22.05.2024 and quash the same as illegal and
consequently direct the first respondent to create 112 Supernumerary
vacancies to the posts of Sub Inspectors of Police exclusively for the
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W.P.(MD)No.12772 of 2024
dependents of the servicing police personal and the wards/dependents of
retired, deceased and medically invalidated police personal in the
recruitment to the post of Sub Inspectors of Police Tamil Nadu - 2019 and
2022.
For Petitioner : Mr.V.Angusamy
For Respondents : Mr.L.Lingadurai
Special Government Pleader
ORDER
Heard Mr.V.Angusamy, learned counsel appearing for the petitioner and Mr.L.Lingadurai, learned Special Government Pleader appearing for the respondents.
2. The petitioner has filed this writ petition seeking to quash the impugned order of the second respondent in C.No.D1/1313/2024 dated 22.05.2024 and consequently direct the first respondent to create 112 Supernumerary vacancies to the post of Sub Inspector of Police exclusively for the dependents of the servicing police personal and the wards/dependents of retired, deceased and medically invalidated police 2/5 https://www.mhc.tn.gov.in/judis W.P.(MD)No.12772 of 2024 personal in the recruitment to the post of Sub Inspector of Police, Tamil Nadu - 2019 and 2022.
3. Earlier, the petitioner had filed a writ petition in W.P. (MD)No.8938 of 2024 to create 112 Super Numerical posts of Sub Inspector of Police and this Court vide order dated 10.04.2024, directed the first respondent therein to consider the representation of the petitioner.
Subsequently, on the representation of the petitioner, the Inspector General of Police / Member Secretary, Tamil Nadu Uniformed Services Recruitment Board [herein after referred as 'TNUSRB'] has passed an order informing that Super Numerical vacancies for ward quota is not possible at the end of TNUSRB, which is only a recruiting Agency. Even in the orders passed by this Court in the earlier writ petition, a direction has been given only to the Secretary, Government of Tamil Nadu, Home Department, Fort St.George, Chennai knowing pretty well that TNUSRB does not have any power to decide the issue. The writ petition itself is misconceived and is liable to be dismissed.
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4. In view of the above stated reasons, the writ petition is dismissed. No costs.
14.06.2024 NCC: Yes/No Index : Yes/No Speaking/Non-Speaking order mbi To
1.The Secretary, Home Department, Fort St.George, Chennai.
2.The Director General of Police, Tamilnadu, Santhom, Chennai - 600 004.
3.The Chairman, Tamilnadu Uniformed Services Recruitment Board, Pandeon Road, Egmore, Chennai.
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