P.PARASURAMAN 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. There was a clash in which the petitioner along with three other persons are said to have attacked with wooden log and iron rod and caused grievous injuries. An FIR came to be registered in crime No.175 of 2014 for offences under Sections 294 (b), 295 (a) and 506 (2) of IPC. After investigation, a final report came to be filed and as against the petitioner who has shown as A2, charges were framed for the offences under Sections 294 (b), 341, 323, 295 (A), 298 and 506 (ii) of IPC.

(3.) The case ultimately ended in acquittal as against all the accused persons, since none of the witness supported 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.