T.SELVAKUMAR Vs. THE SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner in this case was in service under the respondent and had applied to the post of Sub -Inspector in the Police Subordinate Service in the year 2006. The petitioner applied for selection as a department candidate as he satisfied all the qualifications and eligibility criteria. He appeared for physical measurement test, endurance test and physical efficiency test in 2006, the details of which are not in dispute. The petitioner also appeared for the interview on 12.6.07. There was also a written examination (objective type).

(2.) THE grievance of the petitioner is that answers to most of the questions are correct and, therefore, he is entitled to higher marks and, consequently, he should get higher marks over and above the cut off mark and therefore he is entitled to appointment as Sub -Inspector of Police.

(3.) THE respondents, on notice, have filed counter affidavit primarily contending that the writ petition is hit by delay and laches and this Court is inclined to accept the plea in view of the decision of a Division Bench of this Court in W.A. No. 1719/10 dated 23.12.10, which reads as under: -