K.MANIKANDAN Vs. CHAIRMAN

JUDGEMENT

(1.) The relief sought for in the present writ petition is to call for the records in Na.Ka.No.A2/13000/2012 dated 22.12.2012 issued by the third respondent, and quash the same and consequently, direct the 2nd respondent to consider the petitioner for appointment to the post of Grade - II Police Constable - 2012 on the basis of the selection made pursuant to the notification issued by the first respondent in Advertisement No.112 in the year 2012.

(2.) It is the case of the petitioner that he had completed 12th Standard and he participated in Grade II Police Constable Selection in the year 2012 conducted by the first respondent Recruitment Board and he was selected to the post of Grade - II Police Constable. In the year 2011, the writ petitioner was implicated in a Criminal Case as a First Accused (A1) and later acquitted by the Judicial Magistrate Court No.I, Thindivanam in C.C.No.61/2012 dated 11.01.2013.

(3.) The writ petitioner passed the written test in the year 2012, physical test on 22.08.2012 and medical test on 24.06.2012. However, but the writ petitioner had not received appointment order, till date, since his alleged involvement in a criminal case. Similarly placed persons on par with him, were selected and appointment orders were issued. Hence, the petitioner made representations to the respondents 1 & 2 but the same was yet to be considered by the respondent.