Madras High Court
Karthigai Selvan vs The Chairman on 17 March, 2025
Author: J.Nisha Banu
Bench: J.Nisha Banu, S.Srimathy
W.A(MD)No.1090 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 17.03.2025
CORAM :
THE HONOURABLE MRS.JUSTICE J.NISHA BANU
and
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
W.A(MD)No.1090 of 2024
and
CMP(MD)No.8230 of 2024
Karthigai Selvan ... Appellant
vs.
1. The Chairman,
Tamil Nadu Uniformed Services Recruitment Board,
Old Commissioner of Police Office Campus,
Pantheon Road, Egmore,
Chennai - 600 008.
2. The Chairperson,
Tamil Nadu Uniformed Services Recruitment Board,
Sub Committee,
Dindigul Centre, Dindigul. ... Respondents
PRAYER : Writ Appeal filed under Clause 15 of the Letters
Patent, against the order dated 18.03.2024 made in W.P(MD)No.3027 of
2024.
For Appellant : Mr.R.Venkatesan
For Respondent : Mr.Veera Kathiravan
https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/03/2025 12:16:11 pm )
1/6
W.A(MD)No.1090 of 2024
Additional Advocate General, assisted by
Mr.M.Sarangan
Additional Government Pleader
JUDGMENT
(Judgment of the Court was made by J.NISHA BANU, J.)
This writ appeal is filed against the order dated 18.03.2024
made in W.P(MD)No.3027 of 2024.
2. Earlier on 17.02.2025, when the batch of writ appeals came
up for hearing, considering the submission made by the learned counsel
appearing for the writ petitioners that the digital measurement was not
done in a proper manner, we directed the appellants to re-do the process
of digital measurement for measuring the height of the writ petitioners.
The said order is extracted hereunder:
''The batch of writ appeals in WA(MD)Nos.1090 to 2497 &
2406 of 2024 have been preferred against the order of the writ Court
passed in WP(MD)No.2971 of 2024 batch, dated 18.03.2024, thereby
directed the officials to relax the required height measurement to an
extent of 0.5 cm for the purpose of height measurement in the
physical measurement test and to qualify them for the purpose of
recruitment.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/03/2025 12:16:11 pm )
2. Other two writ appeals in WA(MD)Nos.1070 and 1090 of
2024 have been preferred against the same order of the writ Court
passed in WP(MD)No.2971 of 2024 batch, dated 18.03.2024, thereby
dismissed the relevant writ petitions holding that the petitioners
therein would not come within the zone of consideration by acquiring
required height of 170 cm on relaxation, even if they would be given
with relaxation to the extent of 0.5 cm with respect to height
measurement.
3. When the matter is taken up for hearing, the learned
Additional Advocate General appearing for the Tamil Nadu
Uniformed Services Recruitment Board (TNUSRB), would state that
digital measurement has been followed to have accurate height
measurement, to all the candidates who have participated in
recruitment process.
4. At this juncture, the learned counsel appearing for the
candidates / writ petitioners, would state that the digital
measurement was not done in a proper manner and would pray to do
the same once again.
5. The Additional Advocate General would state that if the
Court so directs, then the said procedure would be done once again.
6. Considering the submissions made on either side, this Court
hereby directs the Chairman of the Tamil Nadu Uniformed Services
Recruitment Board (TNUSRB), to do digital (height) measurement
once again for all the writ petitioners, who are aggrieved before this
Court and file a report before this Court on or before 17.03.2025. The
https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/03/2025 12:16:11 pm )
authorities shall fix a place in Chennai and shall communicate the re-
doing process of digital (height) measurement to all the writ
petitioners, who are before this Court. In the meanwhile, the writ
petitioners shall not precipitate the contempt petition till the report is
filed by the Government.
7. Post the matter on 17.03.2025.''
3. Today, the learned Additional Advocate General has filed a
compliance report stating that as per the orders of this Court, the digital
measurement has been done to re-measure the height of the appellant.
On re-measurement, the height of the appellant herein/writ petitioner
was found to be 169.1 and he has not come within the zone of
consideration.
4. Recording the said submission, the Writ Appeal is
dismissed. No costs. Consequently, connected miscellaneous petition is
closed.
[J.N.B, J.] [S.S.Y, J.]
17.03.2025
Index : Yes / No
Neutral Citation : Yes / No
https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/03/2025 12:16:11 pm )
bala
To
1. The Chairman,
Tamil Nadu Uniformed Services Recruitment Board,
Old Commissioner of Police Office Campus,
Pantheon Road, Egmore,
Chennai - 600 008.
2. The Chairperson,
Tamil Nadu Uniformed Services Recruitment Board,
Sub Committee,
Dindigul Centre,
Dindigul.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/03/2025 12:16:11 pm )
J.NISHA BANU, J.
AND
S.SRIMATHY, J.
bala
JUDGMENT MADE IN
DATED : 17.03.2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/03/2025 12:16:11 pm )
