B BALASUBRAMANIYAN Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) MR.Rm.Muthukumar, learned Government Advocate takes notice for the respondents.

(2.) THE prayer in the writ petition is to quash the order dated 6.4.2010 and to direct the respondents to select and appoint the petitioner as Grade-II Police Constable and depute him for training.

(3.) THE learned counsel appearing for the petitioner submitted that the issue as to whether a person involved in criminal case can participate in the subsequent selection after acquittal, was considered by the Full Bench of this Court in the decision reported in 2008 (2) CTC 97 (Manikandan v. Chairman, T.N.Uniformed Services, Recruitment Board). In the said decision the Full Bench held that if a person who is aspiring for police selection, who is involved in criminal case, need not be considered for the first selection and if acquitted in the criminal case, he can be considered for the next selection. The Full Bench has considered the bar contained in Rule 14(b) of the Tamil Nadu Special Police Subordinate Service Rules, 1978. Placing reliance on the said decision the learned counsel submitted that in the light of the said decision of the Full Bench, petitioner cannot be disqualified for second selection, that too after his acquittal in the criminal case.