DIRECTOR GENERAL OF POLICE TAMILNADU Vs. J. RAGHUNEES

JUDGEMENT

(1.) The Director General of Police, Tamil Nadu, Chennai has preferred this appeal against the final judgment and order dtd. 24/4/2009 passed by the Division Bench of the High Court allowing writ appeal no. 1487 of 2008 filed by the respondent, J. Raghunees, after setting aside the judgment and order of the Single Judge dismissing the writ petition.

(2.) In short, the judgment and order of the Division Bench is of reversal. The order dismissing the writ petition of the respondent was set aside in the writ appeal by the Division Bench and the writ petition was ultimately allowed.

(3.) The respondent was selected for the post of Grade-II Constable after he qualified the written test. Upon his selection, his antecedents were inquired into and in that connection an exercise for verification of his character and other antecedents was undertaken. In the discreet inquiry conducted for the purpose of the aforesaid verification, it was revealed that the respondent was involved in a criminal case registered as case crime no. 392 of 1997 for offences under Ss. 341, 323, 324 and 506(II) of Indian Penal Code. The respondent was the third accused in the said case. He was acquitted in the said case by the Trial Court vide judgment and order dtd. 19/2/2001 but these facts were not disclosed by him.