M.POOVENDRA RAJA Vs. PRINCIPAL/COMMANDANT

JUDGEMENT

(1.) This writ petition has been filed challenging the order passed by the 1st respondent terminating the service of the petitioner and cancelling the appointment order given to the petitioner.

(2.) It is seen from records that the petitioner was appointed as a youth Brigade in the year 2014 in the selection that was conducted by TNUSRB on 10.07.2015. On 09.01.2016, there was a wordy quarrel between the victim and the accused persons, in which the petitioner was shown as A2 and, he is said to have been abused in filthy language and attacked with stones. An FIR came to be registered in crime No.71 of 2016 for the offences under Sections 341, 294 (b) and 326 of IPC. After investigation, a final report came to be filed as against the petitioner and the same was taken on file in C.C.No.2632 of 2016.

(3.) The case ended in acquittal, since the defacto complainant himself did not support the case of the prosecution. The petitioner made an application in the year 2017 for selection to the post of Grade II Constable. The petitioner was also appointed as a Grade II Constable on 25.11.2017. Ultimately, a show cause notice came to be issued against the petitioner on 05.01.2018 on the ground that he was involved in a criminal case and as to why his appointment should not be cancelled. The petitioner gave his explanation and the 1st respondent passed an impugned order cancelling the appointment order. The said order has been made the subject matter of challenge in this writ petition.