V.SASIKUMAR Vs. DIRECTOR GENERAL OF POLICE,

JUDGEMENT

(1.) The order of rejection dated 02.11.2018, issued by the District Superintendent of Police, Dharmapuri District, rejecting the candidature of the writ petitioner for appointment to the post of Gr-II Police Constable, is under challenge in the present writ petition.

(2.) Pursuant to the recruitment notification issued for appointment to the post of Grade-II Police Constable, Grade-II Jail Warden and Firemen for the year 2017-18, the writ petitioner submitted his application and appeared in the written examination.

(3.) The learned Special Government Pleader appearing on behalf of the respondent states that a candidate against whom the criminal case is registered is not qualified as during the verification of character and antecedent, the Competent Authorities found that it was not satisfactory. Thus, the writ petition is liable to be rejected.