A KARTHIKEYAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner applied for appointment to the post of Police Constable Grade II. His application was rejected by the order impugned in the writ petition on two grounds viz., (i) that he was implicated in a criminal case and (ii) that he had suppressed the said fact in his application form. Therefore he has come up with the above writ petition, challenging the order. Heard Mr. D. Ravichander, learned counsel for the petitioner. Mr. V. Subbiah, learned Special Government Pleader takes notice for the respondents.

(2.) The Special Rules for Tamil Nadu Police Subordinate Services were amended and an explanation was inserted under Rule 14(b)(iv). The validity of the said amendment came up for consideration before a Full Bench of this Court in Manikandan and Others v. The Chairman, Tamilnadu Uniformed Services Recruitment Board, Chennai, 2008 2 CTC 97. The amendment was upheld by the Full Bench, to which I was a party.

(3.) In the case on hand, the petitioner does not dispute the fact that he was implicated as an accused in a complaint in Crime No. 606 of 2009 for the alleged offences under Sections 147, 148, 294(b), 324, 323, 336 and 307 I.P.C. It appears that he was subsequently acquitted by judgment dated 23.6.2010 by the II Additional Sessions Judge, Cuddalore, in S.C. No. 41 of 2010.