Madras High Court
C.Princiya vs Tamil Nadu Uniformed Services on 28 January, 2016
Bench: Sanjay Kishan Kaul, Pushpa Sathyanarayana
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28.01.2016
CORAM :
The Hon'ble MR.SANJAY KISHAN KAUL, CHIEF JUSTICE
AND
The Hon'ble MRS.JUSTICE PUSHPA SATHYANARAYANA
W.P. (MD) No.20778 of 2015
C.Princiya .. Petitioner
-vs-
1.Tamil Nadu Uniformed Services
Recruitment Board, Rep. By the
Member Secretary, No.807,
P.T.Lee. Chengalvaraya Naicker Maaligai,
Anna Salai, Chennai.
2.The Director General of Police,
Beach Road, Chennai.
3.The Chairman,
Recruitment Sub-Committee,
Madurai Centrel, Tamil Nadu Uniformed
Services Recruitment Board,
Egmore, Chennai. .. Respondents
Petition filed under Article 226 of the Constitution of India praying for issue of Writ of Declaration to declare the Sub-Inspector of Police-2015 Final Cut-off Marks for SC Women category as 39.5 marks as illegal and consequently to direct the respondent no.1 to carry forward the vacancies earmarked for the SC Women Category candidates who had comparatively lesser cut-off marks after the written examination.
For Petitioner : Mr.T.Lajapathi Roy
For Respondents : Mr.P.H.Aravind Pandian,
Addl.Adv. General, assisted by
Mr.S.T.S.Murthi, Govt. Pleader,
Mr.V.R.Kamalanathan, Addl.G.P. &
Mr.V.Shanmuga Sundar, G.A.
* * * * *
O R D E R
(Order of the Court was made by The Hon'ble Chief Justice) In the recruitment process for Sub Inspectors of Police, for which notification was issued on 08.02.2015, different categories had different benefits available and the cut-off was also different. The petitioner applied under SC Women Category. The petitioner has cleared the written examination and proceeded to the next stage of Physical Endurance Test, but could not make it through to the next stage.
2.The grievance of the petitioner is that the cut-off mark post the Physical Endurance Test is less than the cut-off mark post the first stage of written examination. This very aspect has been analysed by us in W.P. Nos.27923 to 27925 of 2015 in our order dated 14.09.2015 by reference to the explanation given in the counter-affidavit filed in that writ petition. It is useful to refer to the relevant portion of the order which reads as under:
''2.At first blush, it seemed to us to be strange as to how cut-off would come down, since the candidates would obtain some marks at the Physical Endurance Test and that is the reason we asked the respondents to file an affidavit.
3.The counter-affidavit filed by the first respondent shows that though all the petitioners before us are from one category, the phenomena of a drop in cut-off percentage is not confined to this category, but to a number of other categories. The basic reason is stated to be that as against 1078 posts, 1,85,000 persons have applied. For purposes of moving to the next stage of Physical Endurance Test, a ratio of 1 : 5 was applied, i.e. about 5,500 candidates proceeded to the next stage of Physical Endurance Test and for Viva Voce, the cut-off ratio was 1 : 2. This is coupled with the fact that there would be shifting of quotas, i.e. depending on the marks obtained, for say, a Muslim candidate of B.C. Muslim Women could move to the next category of B.C. Muslim General, then to B.C. Women, then to B.C. General, then to O.C. Women and then to O.C. General. This is, in turn, depends on how many people have qualified and obtained how many marks in a particular category. It is this phenomena which results in lowering of the cut-off.
4.A detailed explanation of this is given in the following terms:
''9.It is submitted that there are multiple stages in the recruitment process and cut off marks are published in the website after each stage to ensure transparency and fairness in the selection process. a.The first cut off marks is published after written test at the ratio of 1:5 and the candidates who qualify the written exam are allowed to participate in the Physical Measurement /Endurance Test /Physical Efficiency Test. b.The second cut off marks is published after the conduct of Physical Efficiency Tests at the ratio of 1:2 (i.e) 2 times the vacancies and the eligible candidates are allowed to participate in Viva-voce. c. The final provisional select list is published after Viva-Voce.
10.It is submitted that the first cut off mark published in the ratio of 1:5 is generally quiet high for the following reasons.
a.There are larger number of candidates (i.e.) around 1.5 Lakh candidates participated in the written test and 70% of them cleared the written examination by obtaining the minimum of 25 marks (open-quota). b.There is stiff competition among candidates. Moreover there is adequate number of candidates available under each quota (General, Sports and Wards and each community and gender segment) for filling up 1:5 ratio. Hence the cut off in the written examination is quite high for general quota candidates. However, the cut off is lower for special quota (sports, Police wards and Ministerial wards) candidates in reserved communities. c.For example, for MBC woman categories under different quotas (180 General, 30 Sports and 30 Wards) we had more than 5000 MBC women candidates.
11.It is submitted that the second cut off mark is applied after completion of PET to admit the candidates for viva-voce, which is restricted to 1:2 ratio (i.e.) only 2 times of the vacancies. Generally the second cut off mark goes down in certain segments on account of the following factors. a.There are lesser numbers of candidates competing at this stage. b.Overall, only 5000 candidates compete at this stage as against 1.5 lakh candidates at the written examination stage. c.Moreover there is substantial percentage of disqualification at PMT/ET/PET stage. d. Hence the number of candidates who qualify after the second stage is reduced substantially by 50-60%.
12.It is also submitted that the reservation system followed by the TNUSRB is complex as there are a.Departmental Quota- 20% b.Sports Quota-10% c.Wards Quota -10% (10% of wards quota is being allotted to the wards of ministerial staff working in Police department) d.30% reservation for women.
e.Communal reservation (BC-MBC-is also provided within each quota.
f.Finally we have 20% reservation on preferential basis for within each quota community gender segment for candidates who had studied Tamil Medium. Overall, the vacancies are divided into 56 segments which involves special quota and community reservation within each special quota and general quota and reservation for women within each segment.
13.It is submitted that Sports and Wards Quota are parts of the open quota. These are not separate quotas and examination is the same. These are called special quotas. Open Quota (80%) General Quota (60%) Sports Quota (10%) Wards Quota (10%) Departmental Quota (20%) If a sports quota/ wards quota candidate performs better, he may be selected under general quota on merit as per the standard procedures followed by all recruiting agencies including UPSC and TNPSC. The Sports and Wards quota candidates who score higher marks in written examination than the general cut off mark are called under general quota. Hence generally the sports and wards quota have lower cut off marks due to lesser competition.
14.It is also submitted that the sequence of filling of vacancies in 1:5 ratio slots /1:2 ratio slots has to be done in a prescribed manner which is enumerated below:-
General Quota (60%) Police Ward (9%) Ministerial Ward (1%) Sports (10%) GT -General
1.
15.
29.
43. GT-Women
2.
16.
30.
44. BC -General
3.
17.
31.
45. BC -Women
4.
18.
32.
46. BCM- General
5.
19.
33.
47. BCM- Women
6.
20.
34.
48. MBC- General
7.
21.
35.
49. MBC -Women
8.
22.
36.
50. SC -General
9.
23.
37.
51. SC -Women
10.
24.
38.
52. SCA- General
11.
25.
39.
53. SCA-Women
12.
26.
40.
54. ST-General
13.
27.
41.
55. ST- Women
14.
28.
42.
56.
15.It is submitted that the general turn GT-General 31% (OC) has to be filled first. It comprises of all top meritorious candidates irrespective of Community or Gender or Special Quota. It means that even a reserved candidate who has applied under special quota if meritorious can occupy the slot meant GT General. After filling the top meritorious candidates in the General turn the vacancies for GT-Woman is filled up followed by BC-General in the sequence described in the above said table.
16.It is submitted that around 5000 candidates only took part in the second stage (PMT/ET/PET) of which around 2000 candidates only at the ratio of 1:2 were called for Viva-Voce. Moreover after disqualification in the Physical Efficiency Test the competition among the candidates got narrowed down to the next stage. Hence, it is natural that the cut off tends to reduce in certain categories where the competition is very less.
17.It is submitted that when 1:2 slots are filled as per the sequence explained in Para No.15, most of the candidates under special quotas and community reservation get adjusted against the slots of GT-General or Community General segment on account of large number of disqualifications at the PET stage. These candidates of special quotas already had lower cut off as compared to the General Quota candidates of the same community and gender. Hence, the cut offs naturally go down.
18.It is submitted that the cut off marks for PET 1:5 ratio and Viva-Voce 1:2 ratio is produced here under OPEN SPORTS POLICE WARDS MINISTERIAL WARDS 1:5 1:2 1:5 1:2 1:5 1:2 1:5 1:2 GT (General) 52.50 65.50 40.50 53.00 46.50 53.00 45.50 46.00 GT (Women) 46.00 48.00 33.00
--
30.50
----
25.50
---
BC (General) 49.50 58.50 34.50 44.50 44.00 46.50 37.00 46.00 BC (Women) 42.00 34.00 28.00
---
25.00
----
---
---
BCM (General) 46.00 45.50 27.50 42.00 40.00
----
---
---
BCM (Women) 34.50 44.50
---
---
26.00
----
---
---
MBC (General) 49.50 58.50 34.00 48.50 44.00 51.50 41.00
---
MBC (Women) 42.00 35.00 26.00
---
24.50
---
---
---
SC (General) 48.50 57.00 32.50 46.00 42.50 51.50 34.00
---
SC (Women) 41.00 32.00 25.50
----
24.50
---
---
---
SCA (General) 46.00 34.50 26.00
----
34.50
---
---
---
SCA (Women) 38.00
---
24.50
----
29.50
---
---
---
ST (General) 44.00 54.00 31.00 37.00
----
---
---
---
ST (Women) 33.00 46.50
----
----
----
---
---
---
5.In the aforesaid circumstances, as to what has happened in the case of the petitioner is set out in para 19, which reads as under:
''19.It is submitted that in the instant case the petitioner belongs to BC (Muslim) and the cut off mark for the second stage (PET- 1:5 ratio) is 46 marks. After participating in PET a candidate could secure a minimum of 6 to a maximum of 15 marks. Hence if a candidate of BC (Muslim) with 46.5 marks in written test secures 12 marks in PET he will migrate to BC General Slot with the cut off mark of 58.50 in 1:2 ratio. Similarly the candidate from BC(M) Police Wards with cut-off 40.00 marks in 1:5 ratio gets migrated to BC(M) General after getting a minimum of 6 marks in PET. The migration of reserved candidates to unreserved vacancies is explained below OC-General 52.50 65.50 OC-Women 46.00 48.00 BC-General 48.50 58.50 BC-Women 42.00 34.00 BC(M)-General Police Ward BC(M)-General BC(M)-General Sports 40.00
-
46.00 46.50 27.50 42.00 BC(M)-Women Police Ward BC(M)-Women BC(M)-Women 40.00 - 34.50 44.50 26.00 -
6.The counter-affidavit also sets out the judicial pronouncements broadly on the principle that in categories of women and handicapped, etc., persons in reserved category have two options, i.e., if they are meritorious enough to compete with the open category, they are recruited in that category and the candidates below them would be considered for appointment in the reserved category. This is what has resulted in shifting from one category to the other.
7.We may notice the judgment of the Hon'ble Supreme Court in Civil Appeal No.1099 of 2013 (between Rajya Sabha Secretariat vs. Subhash Baloda & Ors.) for the proposition that as long as such processes are applied uniformly, it cannot be said that because one method could be better than the other, the Court could substitute the method existing for what it deems as more desirable method.
8.The explanation having been offered for the position of the petitioners, no case is made out for interference under Article 226 of the Constitution of India.''
3.In the present case, the first respondent has filed a detailed counter-affidavit explaining the position of the petitioner in the selection process. The relevant paragraphs are as under:
''5.It is submitted that the petitioner C.Princiya is an open candidate with Enrolment No.3401689. She belongs to SC Women category and the detail of the mark secured by the petitioner is given below: Written Test 42.50 PET Disqualified in Long Jump The petitioner has secured a total of 42.50 marks and participated in the second stage namely Physical Measurement Test / Endurance Test / Physical Efficiency Test. She qualified the PMT / ET but was disqualified in the Long Jump.
6.It is submitted that the norms for Physical Efficiency Test for Women candidates was amended in G.O.Ms.No.998 Home (Police VI) Department, dated 27.12.2014 which has been detailed in para 4 (D)-(b) of notification and the same is reproduced hereunder:-
Sl.No. Events Events 1 Star (2 Marks) 2 Star (5 Marks) 1 Long Jump Long Jump 3.0 metres 3.75 metres 2 Shot-put throw (or) Cricket ball throw Shot-put throw Cricket ball throw 4.25 metres 17 metres 5.50 metres 24 metres 3 Running 100 metres (or) 200 metres 100 metres 200 metres 17.50 sec 38.00 sec 15.50 sec 33.00 sec Note:
i.Women Candidates will have to participate in all the events.
ii.Two chances will be given for the events of long jump, Shot-put throw / Cricket ball throw. The highest score of the two chances will be considered for qualification. iii.Only one chance will be given to the candidates in 100 metres / 200 metres run. iv.Candidates should get minimum one star in each event, failing which they will be disqualified at the same stage. v.A candidate may get a minimum of 3 Stars (6 Marks) or a maximum of 6 Stars (15 Marks).
It is evident from the above that a women candidate should get minimum one star in each of the three events failing which they will be disqualified at the same stage. In the instant case, the petitioner was disqualified in Physical Efficiency Test as she has failed to obtain a single star in Long Jump. ...
10.It is also submitted that the reservation system followed by the TNUSRB is complex as there are a. Departmental Quota 20% b. Sports Quota 10% c. Wards Quota 10% (10% of wards quota is being allotted to the wards of ministerial staff working in Police department) d. 30% reservation for women.
e. Communal reservation (BC-MBC is also provided within each quota) f. Finally we have 20% reservation on preferential basis for within each quota community gender segment for candidates who had studied Tamil Medium. Overall, the vacancies are divided into 56 segments which involves special quota and community reservation within each special quota and general quota and reservation for women within each segment.
11. ...
12.It is submitted that the general turn GT-General of 31% (OC) has to be filled first. It comprises of all top meritorious candidates irrespective of Community or Gender or Special Quota. It means that even a reserved candidate who has applied under special quota if meritorious can occupy the slot meant for GT General. After filling the top meritorious candidates in the General turn the vacancies for GT-Woman is filled up followed by BC-General in the sequence described in the above said table.
13.It is submitted that around 5448 candidates only took part in the second stage (PMT/ET/PET) of which around 1669 candidates only at the ratio of 1:2 were called for Viva-Voce. Moreover after disqualification in the Physical Efficiency Test the competition among the candidates got narrowed down to the next stage. Hence, it is natural that the cut off tends to reduce in certain categories where the competition is very less. ....
25.It is submitted that the petitioner is an unsuccessful candidate who was disqualified in Long Jump and hence ineligible to participate in further selection process. The claim of the petitioner to carry forward the vacancy of SC-Women does not arise as the slots meant for Special reservations are filled up only after filling the vertical reservations. Hence meritorious candidates occupy the General slots and respective communal category slots.''
4.In view of the explanation offered stating the position of the petitioner in the selection process, we see no case made out for interference under Article 226 of the Constitution of India.
5. In the result, the writ petition is dismissed. No costs.
(S.K.K., CJ.) (P.S.N., J.) 28.01.2016 Index : Yes/No Website : Yes/No sra To
1.The Member Secretary, Tamil Nadu Uniformed Services Recruitment Board, No.807, P.T.Lee. Chengalvaraya Naicker Maaligai, Anna Salai, Chennai.
2.The Director General of Police, Beach Road, Chennai.
3.The Chairman, Recruitment Sub-Committee, Madurai Centrel, Tamil Nadu Uniformed Services Recruitment Board, Egmore, Chennai.
The Hon'ble Chief Justice and Pushpa Sathyanarayana, J.
(sra) W.P.(MD) No.20778 of 2015 28.01.2016