D.MURUGAN Vs. THE CHAIRMAN CHENNAI

JUDGEMENT

(1.) The appellant has come up with the above appeal challenging the order of the learned Judge dismissing his writ petition seeking appointment to the post of Jail Warder.

(2.) Heard Mr.R.Alagumani, learned Counsel for the appellant and Mr.N.Manoharan, learned Special Government Pleader for the respondents.

(3.) Admittedly the appellant was involved in a criminal case in C.C.No.248 of 2007 for the offences under Sections 294(b), 427 and 324 I.P.C. Though he was acquitted by a judgment dated 01.07.2008, his application for recruitment to the post of Police Constables Grade -II/Jail Warder Grade -II was rejected on the basis of the criminal antecedents, relying upon the explanation to Rule 14(b) of the Tamil Nadu Police Subordinate Service Rules, 1998.