M MAHENDIRAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Pursuant to the notification issued by the Tamil Nadu Uniformed Services Recruitment Board, the petitioner applied for the post of Grade II Police Constable on 26.3.2012. The second respondent issued Hall Ticket to appear for the written examination, that was held on 24.6.2012. The petitioner was successful in the written exam. Thereafter, the petitioner was directed to appear for Physical Measurement and Endurance Test and also for original Certificate verification on 22.8.2012.

(2.) The petitioner was provisionally selected for medical examination and Police verification. The provisional selection was published in the website. While so, the impugned order, dated 5.12.2012 was passed by the first respondent stating that the petitioner was not eligible for the provisional selection order for the Recruitment of Gr.II P.C. for the year 2012 due to the criminal cases registered against him.

(3.) The petitioner has filed this writ petition to quash the order, dated 5.12.2012 and for a direction to provide him appointment to the post of Gr.II P.C.