SECRETARY TO GOVERNMENT HOME DEPARTMENT Vs. P RAVICHANDRAN

JUDGEMENT

(1.) AGGRIEVED by the order of the Tamil Nadu Administrative tribunal, Chennai dated 11. 4. 2002 made in O. A. No. 887 of 1999, the petitioners, namely, the Secretary to Government, Home Department, the Director General of police and the Deputy Inspector General of Police, have preferred the above writ petition.

(2.) IT is seen that the first respondent herein had applied for recruitment as Sub Inspector of Police for the year 1994-95. He had passed various tests conducted by the Tamil Nadu Uniformed Service Recruitment board prior to the recruitment. Police verification was conducted as to verify his conduct, character and antecedents to assess his suitability. During the police verification, it was found that he was facing a criminal case in Shankar Nagar police Station Cr. No. 2343 of 1994 under Section 307 I. P. C. While finalising the selection list of the candidates, his name was included in the provisional selection list. However, his name for appointment to the post of Sub Inspector of Police was withheld in order to know the result of the disposal of the criminal case against him in the first instance.

(3.) IT is not in dispute that the said criminal case ended in acquittal by judgment dated 23. 8. 1996. Based on the same and in the light of the provisional selection of the applicant subject to the result of the criminal case, we are of the view that the Tribunal is fully justified in issuing the direction for appointment of the first respondent to the post of sub Inspector of Police.