S.VALLAL Vs. SECRETARY HOME PROHIBITION

JUDGEMENT

(1.) The selection of the appellant in Tamil Nadu Police Force as Grade II Constable was cancelled on the ground that he was involved in a criminal case notwithstanding the factum of subsequent acquittal. The order passed by the Director General of Police was unsuccessfully challenged before the writ court in W.P.No.525 of 2017. The order passed by the writ court is under challenge primarily on the ground that no effort was taken by the Director General of Police to consider the background facts relating to the involvement of the appellant in criminal case and the acquittal by giving him benefit of doubt.

(2.) We have heard the learned counsel for the appellant. We have also heard the learned Special Government Pleader on behalf of the respondents.

(3.) The appellant submitted application for appointment to the post of Constable Grade II (Prisons). The selection was for the recruitment year 2012. The appellant disclosed his involvement in a criminal case and its pendency. Subsequently, he was acquitted. The Director General of Police by order dated 27 February 2016, cancelled the appointment and informed the appellant that he would be eligible only for future recruitment.