M.SANKAR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The order of rejection dated 11.02.2014 rejecting the claim of the writ petitioner for appointment to the post of Grade-II, Police Constable, is under challenged in the present writ petition. The writ petitioner submitted his application pursuant to the recruitment notification issued for selection and appointment to the post of Grade-II, Police Constable.

(2.) The petitioner participated in the process of selection. He was successful in the written examinations. The petitioner participated in the physical verification test and the endurance test. At the time of verification of character, it was found that a criminal case was registered against the writ petitioner in Crime No. 108/2012 under Sections 147, 294(b), 323 of Cr.P.C., on the file of the Reddiayapatti Police Station. The writ petitioner was arrayed as a third accused in the criminal case. Therefore, the authorities competent arrived at an conclusion that the character and antecedents of the writ petitioner was not satisfactory and accordingly rejected the candidature of the writ petitioner for selection to the post of Police Constable Grade-II. Challenging the same, this writ petition is filed.

(3.) The learned counsel for the writ petitioner states that the impugned order of rejection was issued by the respondent without considering the legal grounds and therefore, the same is liable to be setaside. This apart, it is stated that the criminal case was ended with an order of acquittal. In view of the fact that the writ petitioner was acquitted in a criminal case, he is entitled to be appointed in the post of Police Constable Grade-II.