AKBAR M Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The petitioner has been advised for recruitment as Police Constable by the Public Service Commission. The grievance of the petitioner is that the petitioner is not being deputed for training on the ground that a criminal case is pending against him. According to the petitioner, such stand is against the decisions of this Court in Christopher Jose v. State of Kerala [(1999) (3) KLT 285] and other similar cases. The petitioner also submits that relying on those judgments, similar cases have been disposed of. The petitioner, therefore, seeks the following reliefs:

(2.) I have heard the learned Government Pleader also.

(3.) I find that relying on the above said decision relied on by the petitioner, a learned Judge of this Court has issued certain directions in a writ petition filed by an identically situated person. But the training has already started on 11.10.2010. The learned Government Pleader admits that the Commandant has authority to grant leave of absence upto 45 days for valid reasons. Accordingly, following that decision, this writ petition is disposed of as follows: