S.RAJENDRAN Vs. THE DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The appellant has come up with the above appeal, challenging the order of the learned Judge, passed in the writ petition filed by the appellant questioning the correctness of the order, cancelling his selection to the post of Police Constable Grade -II.

(2.) Heard Mr.ST.Sasidharan Tamilkani, learned Counsel for the appellant and Mr.N.Manoharan, learned Special Government Pleader for the respondents.

(3.) The appellant was selected provisionally for appointment to the post of Police Constable Grade -II in the year 2006. He was also issued with an appointment order directing him to report for training on 29.02.2008.