J.SENTHIL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Appointment can never be construed as a legal right of the candidate, who participated in the process of selection.

(2.) The order of rejection dated 21.08.2018, in relation to the claim of the writ petition for appointment to the post of Grade-III Police Constable in Tamil Nadu Police Subordinate Service is under challenge in the present writ petition.

(3.) The learned counsel for the writ petitioner vehemently contended that the writ petitioner who studied up to 12th standard submitted his application for recruitment to the post of Grade-III Police Constable, based on the notification issued by the respondent. He participated in the process of selection during the year 2012 and was successful in the written examination and subsequent physical verification Test, Endurance Test and Medical Examination.