P.VELMURUGAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to the respondents to appoint the writ petitioner as Member in the Special Police Youth Brigade (Male).

(2.) The writ petitioner participated in the process of selection for appointment as a Member in the Special Police Youth Brigade. The writ petitioner participated in the selection process and further, he was successful in the written examination. The writ petitioner participated in the physical verification test and was awaiting for appointment order. However, the impugned order has been passed by the Superintendent of Police, Madurai District / fourth respondent, in proceedings dated 03.04.2014, rejecting the candidature of the writ petitioner, on the ground that during verification, the character and antecedent of the writ petitioner were found not satisfactory.

(3.) The learned counsel for the writ petitioner states that the writ petitioner undoubtedly faced a criminal case in Crime No.1292 of 2010, on the file of S.S.Colony Police Station, for the offence punishable under Section 302 I.P.C. However, the writ petitioner was acquitted by the competent criminal Court of law and only after acquittal, he participated in the process of selection and therefore, the writ petitioner is to be appointed as a Member in the Special Police Youth Brigade.