V SARAVANAN Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) The petitioner has filed the present writ petition seeking for a direction to the respondents to appoint him as a Police Constable Grade II for which a special recruitment for Sports persons were held and applications were called for.

(2.) The writ petition was admitted on 14.5.2009. Pending the writ petition, in the application for interim direction, only notice was ordered. On notice from this court, the respondents have filed a counter affidavit, dated 14.09.2010 together with supporting typed set.

(3.) It is admitted that the petitioner had gone for selection to the post of Grade II Police Constable under 5% sports quota for the year 2007-2008. The petitioner was successful in the selection process. But during the course of verification of his antecedents, it was found that the petitioner was involved in a crime under Section 75 of the City Police Act in E-3 Teynampet Police Station Crime No. 2488/2008 and he came out on bail. A case was pending against him. A report received from the Inspector of Police, dated 18.01.2009 and a letter received from the Deputy Commissioner of Police, Intelligence section, dated 21.1.2009 were relied upon. It was sent to the Director General of Police. It was stated that since the petitioner was involved in a criminal case and the case was pending, he was not selected for the post of Grade II Police Constable under the sportsman quota.