P. KANTHIYA @ KARTHICK Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The order of rejection dated 07.04.2010 issued by the first respondent in respect of the non selection of the writ petitioner for recruitment to the post of Grade II Constable is under challenge in this writ petition.

(2.) The learned Counsel appearing for the writ petitioner states that the pursuant to the notification issued inviting application for recruitment to the post of Grade II Constable, the writ petitioner submitted application. The writ petitioner participated in the process of selection and successfully passed in the written examinations and he was called for to attend the physical verification test and physical eligibility test and endurance test, the writ petitioner had participated in the tests. However, his selection was deferred on account of the fact that the criminal case was registered against him.

(3.) The criminal case registered against him in Crime No.275 of 2009 for the offences under sections 323, 294(b) and 506 (ii) IPC. The writ petitioner was arrayed as second accused. The learned counsel for the petitioner states that the writ petitioner was acquitted from the criminal case in judgment dated 12.02.2010. Therefore, the case of the writ petitioner ought to have been considered for selection.