R. SIVANESAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The appellant is aggrieved by a judgment and order of April 27, 2019 by which his writ petition has been rejected on the ground that he had suppressed material facts in his application for being inducted into a police post.

(2.) Before noticing the impugned judgment, it may do well to see how the appellant had approached to answer the relevant question. The translated version of the question and the answer supplied by the appellant are as follows:

(3.) There is no dispute that the appellant was also involved in a further criminal case which had been instituted against him in 2011. The appellant was acquitted even in such previous case where similar charges of assault and the like had been levelled against him.