C. DINESH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed challenging the impugned order passed by the 3rd respondent in Na.Ka. No. A1/3731/2021 dtd. 25/5/2021 and quash the same as illegal, incompetent and ultra vires and consequently direct the respondents to appoint the petitioner in the post of Sub-Inspector.

(2.) The 4th respondent Recruitment Board issued a Notification No. 2/2019 dtd. 8/3/2019 calling for common recruitment to the post of Sub-Inspector of Police (Taluk Armed Reserve and Tamil Nadu Special Police). The petitioner has applied in response to the notification and was permitted to participate in the selection process. The petitioner passed the initial written examination and has also come out successfully in the physical test conducted by the Board. When he was awaiting appointment order to be issued, the impugned order was passed on 25/5/2021, rejecting the candidature of the petitioner on the ground that he had suppressed the criminal case which was registered against him earlier to his participation in the selection.

(3.) According to the petitioner, a case in Crime No. 289 of 2014 was registered on the file of the Inspector of Police, Kangeyam Police Station for the alleged offences under Sec. 323, 294(b) and 506(i) of I.P.C. The said case was taken on file as C.C. No. 132 of 2017 on the file of the learned Judicial Magistrate, Kangeyam. After the trial, the petitioner was acquitted from the charges vide order dtd. 25/4/2018.