M PRAGALATHAN Vs. COMMANDANT TAMILNADU SPECIAL POLICE

JUDGEMENT

(1.) The petitioner was an aspirant for the post of Grade II Police Constable recruited for the year 2009. According to the petitioner, he had excellent marks in the examination. But, despite his being higher marks, he was not selected. Therefore, he has filed the present Writ Petition seeking for a direction to the respondents to give appointment for the post of Grade II Police Constable.

(2.) When the matter came up on 8.4.2010, this Court directed the learned Additional Government Pleader to get instructions. Accordingly, the learned Additional Government Pleader produced a copy of the verification roll filled up by the petitioner at the time of the selection. As against the column numbers, the petitioner has given the following answers:

(3.) A similar issue came to be considered by a full Bench judgment of this Court in Manikandan and others vs. the Chairman, Tamil Nadu Uniformed Services Recruitment Board, Chennai and others reported in 2008(2) CTC 97, dated 28.2.2008, the Full Bench confirmed the order of the learned Judge in upholding the proviso introduced to Rule 14(b) of the above Rules, wherein even an acquittal on technical grounds can be considered as having criminal background and it is open to the authorities to deny employment under such circumstances.