S.SIVARAMAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The order of rejection rejecting the claim of the writ petitioner for selection and appointment to the post of Grade-II Police Constable in the selection of the year 2012 is under challenge in the present writ petition.

(2.) The writ petitioner participated in the process of selection of appointment to the post of Grade-II Police Constable notified during the year 2012. The writ petitioner participated in the process of selection and he was successful in the written examination. He participated in the physical verification test and thereafter endurance test. The petitioner was waiting for the order of appointment. However, he received the impugned order dated 24.12.2012 stating that the writ petitioner was not selected on account of the fact that a criminal case was registered against him by the Uthappanayakkanur police station in Crime No.36 of 2012 under Sections 323 , 506(i) of IPC. This apart, the writ petitioner has not informed the pendency of the criminal case at the time of submitting his application. On this ground, the candidature of the writ petitioner was rejected by the Superintendent of Police, Madurai District, Madurai. Challenging the said order, the present writ petition is filed.

(3.) The learned counsel for the writ petitioner states that the criminal case ended with an order of acquittal and since the writ petitioner got a clean acquittal from the criminal case, his case is to be considered. Further it is contended that the future prospectus of securing public employment is also in peril as the selection of the writ petitioner had already been rejected by the authorities competent.