N SURESH Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Heard both sides.

(2.) The Petitioner was an aspirant for the post of Grade-II Police Constable. He was successful in his test and interview held on 17.10.2008. He was selected under the Sports Quota by the Respondent. Before his formal appointment, he was sent for medical examination by the Medical Board at the Government Headquarters Hospital, Dindigul. At the time of filling up the attestation form, the Petitioner was asked to fill up the following questions:

(3.) The Petitioner, instead of giving the correct particulars, did not disclose the pendency of a criminal case in Crime No. 462/2004, registered on the file of the Dindigul Taluk Police Station, under Section 341 of the Indian Penal Code. Therefore, by relying upon Rule 14(b) of the Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1978, the Petitioner was denied employment. The Petitioner has now come up with the present Writ Petition seeking for a direction to the Respondent to offer an employment.