GOKUL GANESH Vs. DIRECTOR GENERAL OF POLICE, CHENNAI

JUDGEMENT

(1.) The instant review petition has been filed seeking to review the order of this Court, dtd. 5/6/2023 in W.A(MD)No.474 of 2022.

(2.) The petitioner is an aspirant to the post of Grade-II Police Constable. His candidature was rejected by the authorities by an order, dtd. 6/5/2020 on the ground that the petitioner was involved in a criminal case and he had suppressed the same at the time of filing his application. The petitioner had challenged the said order in W.P(MD)No.6493 of 2020. The said writ petition was dismissed by the Writ Court on 21/4/2022. Challenging the same, the petitioner had filed W.A(MD)No.474 of 2022. This Court by an order, dtd. 5/6/2023 had dismissed the writ appeal on the ground that the petitioner had not mentioned about the filing of the charge sheet at the time of police verification on 12/9/2017. Though the charge sheet was quashed by this Court on 28/9/2018, this Court has found that he would be eligible for being considered only for the next selection. Seeking to review the said order, the present review application has been filed.

(3.) According to the learned counsel appearing for the petitioner, in FIR registered in Crime No.139 of 2017 on the file of Thirukkokarnam Police Station, the petitioner was not arrayed as an accused. Even at the time of police verification on 12/9/2017, no criminal case was pending and till 24/4/2018, no charege sheet was laid before the concerned Court.