(1.) The order of rejection dated 29.05.2014, rejecting the claim of the writ petitioner for appointment to the post of Constable in Tamil Nadu Special Police Youth Brigade, is under challenge in the present Writ Petition.
(2.) Pursuant to the recruitment notification, the writ petitioner participated in the process of selection for appointment to the post of Constable in Tamil Nadu Special Police Youth Brigade. The writ petitioner was successful in the written examination conducted on 10.11.2013 and he was called for physical eligibility test and endurance test. The writ petitioner participated and was successful in all the tests.
(3.) The learned counsel appearing on behalf of the writ petitioner states that the writ petitioner was an innocent of the allegation and the criminal case was also ended with an order of acquittal. He further states that in view of the order of acquittal passed by the competent Court of law in C.C.No.162 of 2002, the case of the writ petitioner ought to have been considered for appointment to the post of Constable in Tamil Nadu Special Police Youth Brigade.
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