VIJAYA KUMAR Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE petitioner has applied for the post of Band Man Constable for the year 2007. He was successful in the written test, physical efficiency test and he was also found fit in the medical examination. He was selected for the post. Before giving the appointment order police verification was conducted. However, on the police verification it was found that the petitioner was involved in a criminal case in S.C.No.62 of 2002 on the file of the Additional Sessions Judge, Fast Track Court No.1, Madurai and he was acquitted by the said Court on 18.10.2002, giving benefit of doubt. Based on the police verification, the impugned order dated 09.12.2009, was passed and respondent declined to give appointment order to the petitioner stating that as per Rule 14(b) of the Tamil Nadu Special Police Subordinate Service Rules, 1978, he is not eligible for the appointment of the post of Band Man Constable.

(2.) THE petitioner has filed the present writ petition to quash the aforesaid order dated 09.12.2009 of the respondent and sought for a direction to appoint him in the post of Band Man Constable in pursuant to the Band Man Recruitment for the year 2007.

(3.) HEARD both sides.