SUPERINTENDENT OF POLICE Vs. S. RAJESHKUMAR

JUDGEMENT

(1.) This is a Review Petition filed by the State to revise the order passed in W.A.No.2759 of 2018, dtd. 11/1/2019 by this Court.

(2.) It is a case of the Review Applicant/State that the Respondent herein who is the Writ Petitioner/Rajeshkumar from Villupuram District was selected as Police Constable. He had suppressed the fact that there was criminal case against him. In the application form, for the Post of Police Constable, there were columns regarding pending criminal cases or cases in which the candidates were involved. In those columns, the Respondent/Writ Appellant/Candidate had stated "no case pending".

(3.) Before admitting the candidate, after the selection, on verification by the Police, it was found that the Respondent/Writ Appellant was involved in a criminal case for the offences under Ss. 294 (b), 355, 353 and 506(i) of IPC in Cr.No.471 of 2013 on the file of the Ulundurpet Police Station, Villupuram District. Therefore, the Inspector of Police of Ulundurpet Police Station had sent a report regarding adverse remarks against the Respondent/Writ Appellant.