SHINOS KUMAR T T Vs. STATE OF KERALA

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 decision 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.