J DURAIMUNUSAMY Vs. STATE

JUDGEMENT

(1.) The Petitioners are A1 to A5 and A28 in C.C. No. 10 of 2009 on the file of the learned Special Judge [IX Additional Judge, City Civil Court] for CBI Cases, Chennai. Seeking to quash the charges framed against them on 23.08.2010 by the learned Special Judge, the Petitioners have come up with these original petitions.

(2.) Since all these petitions arise out of the same case and there are also common grounds, all these petitions were heard together and they are disposed of by means of this common order.

(3.) The brief facts of the prosecution case would be as follows: The Government of Tamil Nadu in G.O. Ms. 1080, Home [Police-III] Department dated 08.09.2004 directed the Tamil Nadu Uniformed Services Recruitment Board [in short, "the TNUSRB"] to recruit 1997 Grade-II Police Constables. Based on the same, the TNUSRB issued a notification calling for applications from eligible aspirants. After the receipt of the applications, physical measurements, endurance test and physical efficiency test were conducted between 21.02.2005 and 07.03.2005. The qualified candidates were called for written test which was held on 27.03.2005. After the examination was over, it was suspected that there had been leakage of question paper relating to general knowledge. Therefore, the Government in its letter No. SC/2062/2005 dated 26.04.2005 ordered for a re-test in General Knowledge. Accordingly, the re-test was conducted on 01.06.2005. It came to light that there was again leakage of question of paper relating to General Knowledge examination held on 01.06.2005 also. Therefore, the examination held on 01.06.2005 was again cancelled.