MANIRATHINAM Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) This Writ Petition has been filed challenging the impugned Order passed by the 2nd Respondent in C. No.A4/777/2020, dtd. 11/1/2022 and for a consequential direction to the 2nd Respondent to appoint the Petitioner as Grade-2 Police Constable.

(2.) When the matter came up for hearing on 6/8/2024, this Court passed the following Order:

(3.) When the matter was taken up for hearing today, Mr. P. Kumaresan, learned Additional Advocate General appearing on behalf of the Respondents 1 & 2 submitted that the impugned Order, dtd. 11/1/2022 makes reference to three documents. The first is a Memo, dtd. 2/12/2021, which stipulates that once the list of eligible candidate is prepared, the Police verification has to be made. Accordingly, the Petitioner, who was also provisionally selected and whose name was found in the Provisional Selection List, was also subjected to Police verification. The Second document that has been referred is the Report of the Inspector of Police, dtd. 20/12/2021, which informed that the Petitioner is also an Accused in Crime No.727 of 2021. The third document which is the Report of the Inspector of Police, Special Branch, dtd. 22/12/2021, confirmed the Report of the Inspector of Police, Virudhachalam Circle. Thus, it was found that the Criminal case was pending and the Petitioner was arrayed as A2 in Crime No.727 of 2021.