GANESAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Mr. V. Rajasekaran, learned Special Government Pleader takes notice on behalf of the respondents. By consent of both sides, the Writ Petition is taken up for final disposal at the stage of admission.

(2.) The petitioner was selected for the post of Sub Inspector of Police for the recruitment year 2006-2007 and subsequently he was denied appointment on 31.12.2007 on the ground that he was involved in a criminal case and the conduct of the petitioner was not satisfactory to the department. It is stated that the petitioner was involved in a criminal case in S.C. No. 100 of 2003 on the file of the III Additional Sessions cum PCR court, Madurai, and the petitioner along with others were acquitted by an order dated 01.04.2004 by giving the benefit of doubt.

(3.) It is seen that as against the order, the petitioner along with others preferred a criminal revision case in Crl.R.C. No. 369 of 2008, in which by an order dated 01.04.2004, this Court has modified the judgment of acquittal on benefit of doubt to that of acquittal honourably. The petitioner, in the mean time, filed a Writ Petition challenging the earlier order in W.P. Nos. 199 etc of 2008 batch and there was an interim direction permitting the petitioner to go for training for the post and subsequently when the Writ Petition came up for final disposal, the Writ Petition was dismissed on 28.11.2008 holding that as per Rule 14(b) of the Tamil Nadu State Police Subordinate Service Rules (hereinafter referred to as 'the Rules') along with explanation contained therein, namely,