R.RAJAPANDIAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) This writ petition has been filed challenging the order passed by the 3rd respondent dated 24.10.2017 and for a consequential direction to appoint the petitioner to the post of Police Constable Grade II in the Tamil Nadu Police Service.

(2.) The 2nd respondent published a notification calling for application to fill up the post of Police Constable Grade II. The petitioner submitted an application on 10.02.2017 and he was called for written test on 21.05.2017. The petitioner was also issued with an admit card on 27.07.2017 and he was directed to produce all the certificates and he was subsequently called for the physical test on 01.08.2017.

(3.) In the mean time, the 2nd respondent issued impugned proceedings dated 24.10.2017 and the petitioner was informed that the candidature has been rejected on the ground that he has intentionally concealed the fact that there was a criminal case pending against him at the time of submitting the application. This impugned communication has now become a subject matter of challenge in the present writ petition.