M.BHARATHIRAJA Vs. CHAIRMAN TAMIL NADU UNIFORMED SERVICE

JUDGEMENT

(1.) The order of rejection passed by the 2nd respondent in proceedings dated 26.12.2017, deferring the selection of the writ petitioner for appointment to the post of Grade II Prison Warder is under challenge in the present writ petition.

(2.) The learned counsel for the writ petitioner states that the writ petition referred in the impugned order namely W.P.No.38296 of 2005 dated 28.02.2008 is no way connected with the writ petitioner. This apart, the criminal case registered against the writ petitioner ended with an order of acquittal. Therefore, the writ petitioner is entitled to be appointed as Grade-II Warder in the Tamil Nadu Jail Service.

(3.) The learned counsel for the petitioner states that none of the criminal case registered against the writ petitioner was proved and therefore, he established his innocence before the Criminal Court of Law and the details of the criminal cases registered against the writ petitioner, which are narrated in paragraph 3 of the affidavit filed in support of the writ petition, which are extracted hereunder:-