Madras High Court
A.Elumalai vs The Director General Of Police on 17 October, 2024
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
Writ Petition No.29806 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 17.10.2024
CORAM
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
Writ Petition No.29806 of 2024
A.Elumalai
S/o.Ammavasai ... Petitioner
Vs.
1.The Director General of Police,
Tamil Nadu Uniformed Services Board,
Egmore, Chennai - 600 008.
2.The Superintendent of Police,
Tamil Nadu Uniformed Services Board,
Egmore, Chennai - 600 008.
3.The State of Tamil Nadu
represented by its
Additional Chief Secretary,
Home (Police) Department,
Fort St.George, Chennai - 600 009. ... Respondents
Writ Petition filed under Article 226 of the Constitution of India
seeking issuance of a Writ of Certiorarified Mandamus calling for the
records relating to the order of the second respondent made in
Na.Ka.No.R4/174/2095/2024 dated 16.07.2024, to quash the same and
to consequently, direct the respondents 1 to 3 to arrive at the Selection
List by preparing the list of candidates under General Turn (GT) at the
first instance in consideration of meritorious candidates irrespective of
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Writ Petition No.29806 of 2024
community followed by communal vacancies in accordance with the ratio
laid down by Hon'ble Supreme Court in State of Tamil Nadu Vs.
K.Shobana reported in 2021 (4) SCC 686, thereby to consider the claim
of the petitioner for selection to the post of Sub-Inspector of Police under
category reserved for ST.
For Petitioner : Mr.L.Chandrakumar
For Respondents : Ms.Sowmi Dattan
Standing Counsel [R1 & R2]
Mr.K.Tamilvendan
Government Advocate [R3]
*****
ORDER
This writ petition has been filed challenging the impugned
proceedings of the second respondent dated 16.07.2024 and for a
consequential direction to respondents 1 to 3 to prepare the selection list
by including all the meritorious candidates under General Turn
irrespective of community in line with the judgment of the Apex Court in
State of Tamil Nadu Vs. K.Shobana [2021 (4) SCC 686], and thereby,
consider the claim of the petitioner for selection to the post of Sub-
Inspector of Police under ST category.
2. Heard Mr.L.Chandrakumar, learned counsel appearing for
petitioner, Ms.Sowmi Dattan, learned Standing Counsel appearing for
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Writ Petition No.29806 of 2024
respondents 1 and 2 and Mr.K.Tamilvendan, learned Government
Advocate appearing for third respondent.
3. In the considered view of this Court, the petitioner is
questioning a recruitment process, which has already come to an end in
July'2022. Thereafter, yet another recruitment process took place in the
year 2023. In view of the same, the relief sought for by the petitioner is
clearly hit by laches and if any interference is made at this length of time,
it will completely dislodge the earlier selection process, which came to an
end more than two years back.
4. In the light of the above discussion, this Court is not inclined
to grant the relief sought for by the petitioner.
Accordingly, this Writ Petition is dismissed. No costs.
17.10.2024
Neutral Citation: Yes/No
Index: yes/no
Speaking Order/Non-Speaking Order
gm
https://www.mhc.tn.gov.in/judis
Writ Petition No.29806 of 2024
N.ANAND VENKATESH, J
gm
To
1.The Director General of Police,
Tamil Nadu Uniformed Services Board,
Egmore, Chennai - 600 008.
2.The Superintendent of Police,
Tamil Nadu Uniformed Services Board,
Egmore, Chennai - 600 008.
3.The Additional Chief Secretary,
Home (Police) Department,
Fort St.George, Chennai - 600 009.
Writ Petition No.29806 of 2024
17.10.2024
https://www.mhc.tn.gov.in/judis
