S.CHURCHIL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The order of rejection dated 04.05.2018, rejecting the claim of the writ petitioner to select and appoint him to the post of Grade - II, Police Constable is under challenge in the present writ petition.

(2.) The writ petitioner states that pursuant to the notification for recruitment to the post of Grade - II, Police Constable, he submitted an application and participated in the written examination conducted by the respondent. The writ petitioner was successful in the written examination and participated in the physical verification test and other tests conducted by the respondents. The writ petitioner is awaiting for the order of appointment. The respondents issued the impugned proceedings dated 04.05.2018, stating that the writ petitioner was involved in a criminal case in Crime No.12 of 2010, under Sections 341, 323, 324, 506 (ii) I.P.C. The writ petitioner has suppressed the fact regarding the involvement of criminal case in his application.

(3.) In this regard, the impugned order states that while filling up Verification Roll form on 02.11.2012, i.e., prior to his provisional selection, he has furnished the following details: