Kasi Rajan vs The Under Secretary to Gover

WP(MD) No. 29306 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 14-10-2026
CORAM
THE HON'BLE MR JUSTICE B.PUGALENDHI
WP(MD) No. 29306 of 2026
CNR:{HCMD011452842026}
Kasi Rajan
..Petitioner(s)
Vs
1. The Under Secretary to Government of India,
Staff Selection Commission,
Ministry Of Personnel,
Public Grievances And Pensions,
Department Of Personnel And Training
Block No. 12, CGO Complex
Lodhi Road, New Delhi - 110 003
2. The Directorate General,
CRPF (Recruitment Branch),
East Block 07, Level – 4,
Sector 01, R.K. Puram,
New Delhi - 110 066.
3. Regional Director (Southern Region),
Staff Selection Commission,
2nd Floor, EVK Sampath Building,
DPI Campus, College Road,
Chennai - 600 006.
4. Second in Command,
(IRLA-6065), Range BLR, CRPF,
Presiding Officer Of PET/PST Board,
Recruitment Of CT/GD – 2025,
In CAPFs, SSF, And Assam Rifles,
Recruitment Centre Group Centre,
CRPF, Avadi, Chennai - 600 065.
..Respondent(s)
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WP(MD) No. 29306 of 2026
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Certiorarified Mandamus,
calling for records relating to the impugned PET/PST rejection slip dated
25-08-2025 issued by the 4th respondent in respect of the Petitioner
(Roll No. 8207002732) and quash the same as null and void and
consequentially direct the respondents to conduct a fresh Physical
Efficiency Test (PET) and Physical Standard Test (PST) for the Petitioner
for the post of Constable (GD) in CRPF/CAPFs - Examination 2025 on a
suitable track.
For Petitioner(s): Mr.V.S.Rishikesh
For Respondent(s): Mr.G.Vidhya Maheswaran
CGSPC for R1
Mr.Karthikeya Venkatachalapathy
DySGI – i/c for R2
ORDER
The petitioner, who had successfully completed the written
st
examination conducted by the 1 respondent for the selection of
Constables, was disqualified in the physical test. According to the
petitioner, it was raining on the day and the track had been wet, therefore,
an arrangement was made by spreading M.sand over the top. In view of
this alteration made on the track the petitioner claim that he could not
perform well in the physical test.
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WP(MD) No. 29306 of 2026
2.Considering the said circumstances, this Court, in W.P.No. 33420
of 2025 etc., batch filed by similarly placed candidates, who had been
rejected in the physical test, directed the respondents to redo the physical
test afresh for those candidates, who had approached this court.
In the strength of the previous order, the petitioner has now approached
this Court seeking similar relief.
3.This Court, in W P.No. 33420 of 2025 etc., batch passed an order
on 28.10 2025 as follows :-
“22. In view of the above, the impugned PST and
PET rejection slips cannot be sustained and are liable to
be quashed. Accordingly, the impugned orders in these
writ petitions are hereby quashed, and this Court issues
the following directions:-
(i) The respondents are directed to conduct a fresh
PST and PET for the male petitioners who had completed
13 laps in the PET conducted from 20.08.2025 to
03.09.2025.
(ii) The respondents are directed to conduct a
fresh PST and PET for female petitioners who completed
4 laps in the PET from 20.08.2025 to 03.09.2025.
(iii) The respondents are directed to conduct a
fresh PST for the petitioners who challenged the PST
rejection slip alone.
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WP(MD) No. 29306 of 2026
(iv) It is made clear that the petitioners who had
not completed 13 laps in the male category and 4 laps in
the female category are not eligible for a fresh PET for
the post of Constable (GD) in the Central Armed Police
Forces (CAPFs) and SSF, Rifleman (GD) in Assam Rifles,
and Sepoy in the Narcotics Control Bureau ~
Examination 2025.
(v) It is also made clear that the fresh PST and
PET shall be conducted after completion of the rainy
season, following the guidelines, and the respondents
must ensure to provide suitable grounds for the race.
(vi) The respondents shall conduct the PST with
approved digital machinery to measure the correct height
of the petitioners.
(vii) It is made clear that the respondents are
directed to verify those who were issued PST/PET
rejection slips with their records, and only those who
challenged the rejection slip before this Court are
permitted to go for a fresh PST/PET.”
st
4.The learned standing counsel appearing for the 1 respondent
submits that as per the earlier notification, the recruitment process was
completed and the selectees are undergoing training. He further submits
that they have also commenced the subsequent recruitment process and
the written examination has also been completed.
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WP(MD) No. 29306 of 2026
5.This court has considered the rival submissions made.
6.Similarly placed persons have been granted certain reliefs.
However, this petitioner has approached this court belatedly after the
above orders of this court. Therefore, this court is not in a position to
grant the relief as prayed for in this writ petition. However, the case of
the petitioner shall be considered sympathetically in the future selection.
7.Accordingly, this writ petition is disposed of. No costs.
Consequently connected miscellaneous petitions are closed.
14-10-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
DSK
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WP(MD) No. 29306 of 2026
To
1. The Under Secretary to Government of India
Staff Selection Commission
Ministry Of Personnel
Public Grievances And Pensions
Department Of Personnel And Training
Block No. 12, CGO Complex
Lodhi Road, New Delhi - 110 003
2. The Directorate General
CRPF (Recruitment Branch)
East Block 07, Level - 4
Sector 01, R.K. Puram
New Delhi - 110 066
3. Regional Director (Southern Region)
Staff Selection Commission
2nd Floor, EVK Sampath Building
DPI Campus, College Road
Chennai - 600 006
4. Second in Command
(IRLA-6065), Range BLR, CRPF
Presiding Officer Of PET/PST Board
Recruitment Of CT/GD - 2025
In CAPFs, SSF, And Assam Rifles
Recruitment Centre Group Centre
CRPF, Avadi, Chennai - 600 065
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WP(MD) No. 29306 of 2026
B.PUGALENDHI, J.
DSK
WP(MD) No. 29306 of 2026
14-10-2026
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