(1.) Heard the learned counsel for the appellant.
(2.) The appellant's claim for appointment to the post of Grade II Police Constable was rejected by the Superintendent of Police, Cuddalore, vide order dated 8.11.2018, on the ground that the appellant had been acquitted in a criminal case, as disclosed by him, on the strength of a finding giving the benefit of doubt, which was not an honourable acquittal and consequently, his engagement or recruitment as a Police Constable was unsustainable. For this reliance was placed on Explanation (1) of Rule 13(e) of the Special Rules for Tamilnadu Police Subordinate Service read with Explanations appended thereto. The said Rule is gainfully extracted herein under for ready reference:
(3.) Assailing the said order dated 8.11.2018, the appellant/writ petitioner filed W.P.No.30804 of 2018. That was clubbed along with two other writ petitions, the distinction in the other two cases being that there was a non-disclosure of fact of involvement in a criminal case. All the three writ petitions were decided by a common judgment dated 27.4.2019 and were dismissed.
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