M.SOUNDARAPANDIYAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The instant writ petition has been filed by an aspirant to the post of Grade-II Constable who applied for selection pursuant to a notification issued by Tamil Nadu Uniformed Services Recruitment Board in the year 2020.

(2.) The petitioner herein had cleared the written examination and other physical tests but when the character and antecedents were verified by the Department before issuing the appointment order, it was found that the petitioner was involved in a criminal cases in Crime No.674 of 2013 for the alleged offence under Sec. 294(b), 323, 452, 355 and 506(i) I.P.C. A charge sheet had been laid before the Judicial Magistrate Court, Tirumangalam in C.C.No.18 of 2014 and the petitioner was acquitted on 14/9/2017 on the ground of benefit of doubt.

(3.) The fourth respondent herein, who had passed the impugned order had relied upon Sec. 14(b) of Tamil Nadu Special Police Subordinate Service Rules and had rejected the candidature of the writ petitioner on the ground that the petitioner's character and antecedent are not satisfactory and therefore, he is not entitled to seek an appointment as a Grade-II Constable. This order is under challenge in the present writ petition.