RAVISANKAR Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The order of rejection issued by the first respondent in proceeding, dated 8.1.2010 in respect of non-selection of the Writ Petitioner to the Post of Grade-II Police Constable in Tamil Nadu Police Service, is under challenge in this Writ Petition.

(2.) The Writ Petitioner had participated in the selection of Grade-II Police Constable in the Tamil Nadu Police Service for the year 2007-2008. The Petitioner had successfully passed in the written examination. Thereafter,his selection was rejected on the ground that the Petitioner had involved in a Criminal case and further, it is stated that the Petitioner had suppressed the material facts in his application form. The rejection order was passed on 8.1.2010 stating that the antecedents and the character of the Writ Petitioner was verified by the Police Department and as per the verification, the Writ Petitioner had involved in a criminal case registered in Crime No.130 of 2008 under Sections 294(b) and 323 of IPC. He was arrayed as second accused and the criminal case was registered by Nadukavery Police Station, Thanjavur District. The Petitioner was acquitted by the Judicial Magistrate, Thiruvaiyaru on 30.12008, on benefit of doubt, more specifically, the witness turned hostile. Further, it is stated in the impugned order that in the Declaration Form, the Writ Petitioner had suppressed the fact in respect of the registration of the criminal case against him. Thus, the suppression of fact is in violation of instructions given to the candidates along with the application form. Thus, the Writ Petitioner is not entitled for any appointment as per the selection made to the post of Grade-II Police Constable.

(3.) The learned Special Government Pleader appearing for the respondents states that it is a case of suppression of material facts in the Declaration Form submitted by the Writ Petitioner. Therefore, the Petitioner is not entitled for any relief as such sought for in this Writ Petition.