(1.) The order of rejection passed by the respondent in proceeding dated 26.10.2018, rejecting the candidature of the writ petitioner for the appointment to the post of Grade-II Police Constable, at Tamil Nadu Special Police is under challenge in the present writ petition.
(2.) The selection of the writ petitioner was cancelled on two grounds. Firstly, during the verification of the character and antecedent, it was found that the criminal case was registered against the writ petitioner before the Kangeyam Police Station in Crime Number.251/17 under Sections 143,283,341 IPC. The writ petitioner is arrayed as accused No.13. Secondly, the writ petitioner has suppressed the fact in application in respect of the registration of a criminal case against him. Under these circumstances, the selection of the writ petitioner for appointment to the post of Grade-II Police Constable, was rejected on these grounds. Challenging the impugned order, the present writ petition has been filed.
(3.) The learned counsel for the writ petitioner vehemently contended that, the offences against the writ petitioner are trivial in nature. On account of non-supply of drinking water by the local authorities, the entire villagers participated in a road roko and consequently, a criminal case was registered against few villagers who had involved in the alleged offence under the Indian Penal Code.
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