STATE OF TAMILNADU Vs. G SATHISH KUMAR

JUDGEMENT

(1.) AGGRIEVED by the order of the Tamil Nadu Administrative Tribunal, dated 21. 09. 2001, made in O. A. No. 4266 of 1999, directing the Director General of Police to issue appointment order to the applicant Sathish Kumar (first respondent herein) as Grade-II Police Constable, the Government of Tamil Nadu, Home Department; Director General of Police, Chennai-4 and the Chairman, Tamil Nadu Uniformed Services Recruitment Board, Chennai, have filed W. P. No. 2265 of 2002. Questioning similar direction issued in O. A. No. 3903 of 1999, in the case of the applicant therein by name G. Spencer (first respondent herein), the very same Officers have filed another Writ Petition, that is, W. P. No. 2266 of 2002.

(2.) SINCE both the Writ Petitions relate to similar order passed by the Tamil Nadu Administrative Tribunal, they are being disposed of by the following common order.

(3.) IN the light of the order to be passed here under, it is unnecessary to refer all the factual matrix as averred in the affidavit and counter affidavit by the respective parties. However, it is to be noted that though both the applicants were successful in respect of the Physical and Medical Test for the post of Grade-II Police Constable, inasmuch as they did not refer their antecedents, namely, involvement in any criminal case, in Column-15 of the Application, they were not considered and their claim was rejected. Questioning the same, both of them preferred separate Original Applications before the Tamil Nadu Administrative Tribunal.