C. ILAYARAJA Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The prayer made in this Writ petition is to issue a mandamus directing the first respondent to consider the petitioner's Petition dated 15.11.2013 seeking reinstatement in service as Police Constable Grade II.

(2.) The case projected in the writ petition is as follows:

(3.) Upon notice, the respondents filed a detailed counter affidavit, wherein, it is inter alia stated that the petitioner was selected to the post of Grade II Police Constable; however, after examination about his past conduct, it was found that he was implicated as one of the accused in criminal case viz., Cr.No.425 of 1998 registered on the file of Belukurichi Police Station, for the offences punishable under Sections 147, 148, 506(2) and 387 IPC, which was wantonly suppressed by him in the verification Roll and such act was serious in nature and against the rules in force; and hence, he was removed from service. It is further stated therein that the members of the Police force are entrusted with an important responsibility of upholding the rule of law, maintenance of public order, prevention and detection of Crime, collection of intelligence, etc and they are expected to do the same with honestly and sincerely in the public interest, whereas the petitioner, who has wantonly suppressed the details regarding his involvement in criminal case and furnished a false declaration, becomes unworthy of becoming a member of the Police force; and therefore, he is not eligible for continuance of his service in the Tamil Nadu Police Department.