V RAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Petitioner has approached this Court, with a prayer for issuance of a writ, in the nature of certiorari, to quash the impugned order rejecting the candidature of the Petitioner, for appointment as constable.

(2.) The Petitioner was selected for appointment of constable, however on verification, it was found that he was involved in a criminal case, accordingly, the Respondent rejected the candidature of the Petitioner.

(3.) The impugned order has been challenged by the Petitioner, on the ground that the Petitioner was acquitted of the charge, in the criminal court, therefore, the impugned order cannot be sustained in law.