B PANDIAN Vs. ADDITIONAL DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE petitioner has invoked writ jurisdiction of this Court with the prayer for issuance of a writ in the nature of Mandamus, directing the first respondent to issue appointment letter to the petitioner for the post of Grade II Warder " Prisons Department.

(2.) THE petitioner applied for the post of Grade-II Warders, Prisons Department. THE petitioner qualified written test and also cleared interview, and, was placed in the list of selected candidates.

(3.) THE petitioner, on enquiry, was informed that his name figured in a criminal case in Crime No. 632 of 2008 of Thammampatty Police Station. However, the petitioner was not aware of any such case.