- (1.) With the consent of counsel on either side, the writ petition is taken up for disposal.
(2.) The prayer in the writ petition is for a mandamus to direct the respondent to add 2 marks, one for N.C.C and one for sports and consequently to direct the petitioner for medical fitness examination for Grade II Police Constable for the year 2009.
(3.) The petitioner applied for the selection to the post of Grade II Police Constable pursuant to the advertisement issued by the respondent in Advertisement No. 1 of 2009. According to the petitioner, he has enclosed all the requisite documents for the purpose of securing additional marks which are assigned for NCC/NSS/Sports, the petitioner enclosed 2 certificates namely;1 ) certificate issued by the Deputy Director General National Cadet Corporations, Salem, certifying that the petitioner has passed the certificate 'A' examination held in 1997 issued under the authority of Ministry of Defence, Government of India, and the petitioner has secured grade 'B'. 2) the other certificate is for sport which has been certified by the Tamil Nadu State Volleyball Association, affiliated to Volleyball Federation of India & Tamil Nadu Olympic Association, that the petitioner who hails from Dharmapnri District has participated in the senior Inter-District Championship 2003. The certificate has been signed by the President and General Secretary of the association. Based on these 2 certificates, the petitioner was confident of securing 2 additional marks and since the petitioner had secured 55 marks in the written test conducted for the said post and 15 marks far physical education test the petitioner was confident of being selected since he would have secured 72 marks and the cut-off marks for Schedule Caste candidates was 70.50, However, to the utter shock of the petitioner, he was not selected and therefore he has come up with the present writ petition before this Court.;