J.VELUSAMY Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The order of rejection dated 01.11.2018, rejecting the claim of the writ petitioner for selection to the post of Grade-II Police Constable, is under challenge in the present writ petition.

(2.) The writ petitioner participated in the process of selection for appointment to the post of Grade-II Police Constable and was successful in the written examination. The writ petitioner participated in the physical eligibility test and endurance test and completed all the tests and he was selected. when the writ petitioner is awaiting for order of appointment, he received an impugned order dated 01.11.2018, stating that, the writ petitioner was not selected on account of the fact that, a criminal case was registered against him in Suramangalam Police Station in Crime No.553 of 2015, under Section 147,148,294(b),323,324 and 506(ii) of IPC.

(3.) The writ petitioner was acquitted on extending benefit of doubt and therefore, the Competent Authorities arrived a conclusion that, the writ petitioner is not suitable for the appointment to the post of Grade-II Police Constable. Challenging the said order, the present writ petition has filed.