GANESAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the arguments of Mr. L. Chandrakumar, learned counsel appearing for Mr. R. G. Narendiran, learned counsel for the petitioners and Mr. A. Arumugam, learned Special Government Pleader appearing for the respondents.

(2.) IN all the four writ petitions, the petitioners have described the third respondent as ''the Director of Tamil Nadu Uniform Civil Code Recruitment Board". On being pointed out that there is no such post exists, the petitioners have filed a memo, dated 19. 11. 2008 seeking for amendment of the third respondent's description as ''the Director, Tamil Nadu Uniformed Services Recruitment Board, Anna Salai, Chennai-600 002". Accordingly, the name of the third respondent will stand amended.

(3.) WHILE W. P. Nos. 199 and 15755 of 2008 were filed by one G. Ganesan, W. P. Nos. 200 and 15756 were filed by one G. Prabhu and both of them are brothers and are the residents of Chokka Thevan Patti of Madurai District. In the first set of writ petitions, viz. , W. P. Nos. 199 and 200 of 2008, the prayer of the petitioners is to set aside the order dated 31. 12. 2007 passed by the second respondent Director General of Police. By the aforesaid order, dated 31. 12. 2007, the petitioners were informed that though they were selected to the post of Sub-Inspector of Police during the year 2006, on verifying their character and antecedents, it was found that they were involved in a criminal case in Crime No. 80 of 2002, Valandor Police Station and charged under Sections 147, 148, 341, 323, 324, 506 (ii), 307, I. P. C. r/w. Section 3 (1) of the TNPBDL Act and under Section 3 (i) (x) of the SC/st (Prevention of Atrocities) Act, 1989, they will not be appointed to the said posts.