Madras High Court
The State Of Tamil Nadu vs /5 on 27 February, 2025
Bench: J. Nisha Banu, S.Srimathy
W.A.(MD)No.1300 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 27.02.2025
CORAM:
THE HON'BLE MRS JUSTICE J. NISHA BANU
AND
THE HON'BLE MRS JUSTICE S.SRIMATHY
W.A.(MD)No.1300 of 2023
and
C.M.P.(MD)No.9881 of 2023
1.The State of Tamil Nadu,
Rep. by its Secretary to Government,
Home Department, Secretariat, Chennai.
2.The Chairman,
Tamil Nadu Uniformed Services Recruitment Board,
Old Commissioner of Police Office Campus,
Egmore, Chennai-8
3.The Director General of Police,
Mylapore, Chennai-09
4.The Additional Director General of Police,
(Armed Police), Head Quarters,
Kilpack, Chennai-10
5.The Inspector General of Police,
Trichy Range, AP Head Quarters,
Kilpauk, Chennai-10
6.The Commandant,
TSP 6th Battalion,
Reserve Line, Madurai-14 ...Appellants
-Vs-
1/5
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W.A.(MD)No.1300 of 2023
1.P.Sekar
2.D.Martin Rathnaraj ...Respondents
PRAYER: Writ Appeal is filed under Clause 15 of the Letters Patent Act, to set
aside the order dated 11.10.2022 made in WP(MD).No. 7511 of 2020 and allow
this writ appeal.
For Appellants : Ms.D.Farjana Ghoushia
Special Government Pleader
For Respondents : Mr.H.Mohammed Imran
for M/s.Ajmal Associates
JUDGMENT
(Judgment of the Court was made by J.NISHA BANU, J.)
This Writ Appeal is filed against the order of this Court dated
11.10.2022 made in W.P.(MD)No.7511 of 2020, wherein the appellants herein
were directed to fix the seniority of the writ petitioner by considering the marks
obtained by him in the police recruitment School.
2.This Court in a similar circumstances has dismissed the writ appeal
filed by the Department in W.A.(MD)No.1624 of 2023 vide judgment dated
27.09.2023. For easy and ready reference, the relevant portion of the said
judgment is extracted hereunder:
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“8. As a matter of fact it is now the admitted position that
several orders of this Court have already been passed reiterating that
only the final marks obtained in the police training college shall be the
criteria for the fixation of seniority. As a matter of fact Rule 24 of the
Tamil Nadu Special Police Subordinate Service Rules clearly and
categorically lays down the same and absolutely there can be no doubt
whatsoever with respect to the same. The seniority list was sought to be
fixed for the first time during 2017-18 and therefore, after objecting to the
same the petitioner had approached this Court. In view thereof, no
exception whatsoever can be taken for the various findings and
conclusions reached by the learned Single Judge.”
4.In view of the above decision, we are not inclined to interefere with
the order passed in the writ petition. Accordingly, Writ Appeal is dismissed. No
costs. Consequently, connected miscellaneous petition is closed.
(J.N.B.,J.) (S.S.Y.,J.)
27.02.2025
Index : Yes/No
Internet : Yes/No
ta
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To
1.The Secretary to Government,
Home Department, Secretariat, Chennai.
2.The Chairman,
Tamil Nadu Uniformed Services Recruitment Board,
Old Commissioner of Police Office Campus,
Egmore, Chennai-8
3.The Director General of Police,
Mylapore, Chennai-09
4.The Additional Director General of Police,
(Armed Police), Head Quarters,
Kilpack, Chennai-10
5.The Inspector General of Police,
Trichy Range, AP Head Quarters,
Kilpauk, Chennai-10
6.The Commandant,
TSP 6th Battalion,
Reserve Line, Madurai-14
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J. NISHA BANU,J.
and
S.SRIMATHY.J
ta
27.02.2025
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