P.MUTHURASU Vs. MEMBER SECRETARY

JUDGEMENT

(1.) This Writ Petition has been filed seeking to quash the order passed by the third respondent in No. 3583/EW. 1/2017-22, dated 17.11.2017 and consequently to direct the respondents to appoint the Petitioner as Grade-II Police Constable(Men)/Grade-II Jail Warder(Men)/Firemen for the year 2017 in the common Recruitment for the posts of Grade-II Police Constables(Men, Women and/Third Gender)/ Grade-II Jail Warders(Men and Women) and Firemen for the year 2017.

(2.) Heard the learned counsel appearing on either side and perused the materials placed before this Court.

(3.) Pursuant to the Recruitment Notification, dated 23.1.2017, the Petitioner herein had completed all the tests and was provisionally selected for the post of Grade-II Jail Warden. Thereafter, on Police verification, he was found to have been involved in a criminal case registered in Crime No. 127 of 2017 for the offence of kidnapping under Section 366 of IPC at Palamedu Police Station, Madurai and in view of the same, the impugned order, darted 17.11.2017 came to be passed stating that the Petitioner had suppressed the pendency of the criminal case foisted against him. Challenging the same, the present Writ Petition has been filed.