R THIRUMAL Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) IN all these cases the petitioners, who have either applied for Grade II Police Constable for the year 2001-2003, 2003-2004 and post of Sub-INspector for 1997-1998, have challenged the orders passed by the respondents rejecting their applications on the ground that they have failed to disclose some of the criminal cases, in which, they were involved and their conduct and character are not satisfactory based on Rule 14(B) of the Tamil Nadu Special Police Subordinate Service Rule, 1978.

(2.) THE petitioners, pursuant to the advertisement issued by the Tamil Nadu Uniformed Services Recruitment Board, have applied for the recruitment to the post of Grade II Tamil Nadu Police Subordinate Service in the years stated above and for Sub-Inspector of Police and they were fully qualified for the post of Grade II Police Constable and Sub-Inspector of Police respectively.

(3.) IN W.P.No.25260 of 2006 wherein also the petitioner was an applicant for Grade II Police Constable for year 2001-2003. The petitioner was involved in a criminal case in Vasudevanallur Police Station in Crime No.282 of 1999 under Section 341, 323 and 307 IPC and was acquitted by the Judicial Magistrate cum District Munsiff, Sivagiri under Section 320 Cr.P.C. on 09.07.1999, which was much before the application was filed for the present recruitment and therefore he has not disclosed the same. He has also informed about the acquittal in the criminal case by his representation dated 12.12.2003. IN spite of the same the impugned order came to be passed against him.