Madras High Court
S.Anbalagan vs The Chairman on 17 June, 2021
W.A.(MD)No.1098 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 17.06.2021
CORAM:
THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
AND
THE HONOURABLE MRS.JUSTICE S.ANANTHI
W.A.(MD)No.1098 of 2021
S.Anbalagan : Appellant
Vs.
1.The Chairman,
Tamil Nadu Uniform Services Recruitment Board,
Old Commissioner of Police Office Campus,
Pantheon Road, Egmore,
Chennai – 600 008.
2.The Director General of Police,
Office of the Director General of Police,
Beach Road, Chennai – 600 004.
3.The Superintendent of Police,
Sivagangai District. : Respondents
PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent,
praying to set aside the order dated 21.12.2018, in W.P.(MD)No.25289 of
2018 and allow this Writ Appeal.
For Appellant : Mr.V.Kannan
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W.A.(MD)No.1098 of 2021
For Respondents : Mr.Veerakathiravan
Standing Counsel for Government
JUDGMENT
***************
[Judgment of the Court was delivered by T.S.SIVAGNANAM, J.]
We have heard Mr.V.Kannan, learned Counsel appearing for the
appellant and Mr.Veerakathiravan, learned Standing Counsel for
Government appearing for the respondents.
2.This Writ Appeal is directed against the order dated
21.12.2018, in W.P.(MD)No.25289 of 2018.
3.The said writ petition was filed challenging the proceedings of
the third respondent dated 07.06.2018. By the said order, the suitability
of the appellant was considered by the third respondent and he was found
to be not suitable. The reasons are set out in paragraph No.3 of the
impugned order, which reads as follows:
“3) nkw;fz;l tpz;zg;gjhuh; jpU.S.md;gHfd; vd;gth; kPJ
jpUg;g[tdk; fhty; epiya Fw;w vz;.321/2016 gphpt[ 294(b), 323,
506(i) IPC and 4 of Tamil Nadu Porhibition of
Harassment of Women Act, 1998 @ 294(b), 325, 506(i)
IPC and 4 of Tamil Nadu Prohibition of Harassment of
Women Act, 1998 gpufhuk; 23.06.2016 md;W tHf;F
gjpt[ bra;ag;gl;L khdhkJiu Fw;wptay; ePjpj;Jiw eLth; ePjpkd;wj;jpy;
CC No.187/17-go tHf;F tprhuiz eilbgw;wJ. nkw;go tHf;fpy;
g[fhh;jhuUld; rkurk; bra;J bfhs;tjhft[k;> nkYk; tHf;if uj;J bra;a
https://www.mhc.tn.gov.in/judis/
W.A.(MD)No.1098 of 2021
nfhhpa[k; jpU.S.md;gHfd; kw;Wk; ,t;tHf;fpy; rk;ke;jg;gl;l ,U
vjphpfSk; nrh;e;J khz;g[kpF brd;id cah;ePjp kd;wk;> kJiu fpisapy;
Crl.O.P.(MD)No.13724/2017-d; go tHf;F bjhlh;e;jdh;.
mt;tHf;fpy; khz;g[kpF brd;id cah; ePjpkd;wk; kJiufpis
11.10.2017 md;W gpwg;gpj;j cj;jutpy; vjphpfSk;> g[fhh;jhuUk; nkw;go
tHf;fpy; rkurk; bra;J bfhz;ljhy; ,t;tHf;if uj;J bra;tjhf>
Mizaplg;gl;Ls;sJ. ,t;thW tHf;F uj;J bra;ag;gl;oUe;jhYk;
kDjhuuh; Kw;wpYk; Fw;wkw;wth; (honourable acquittal) vd
vLj;Jf; bfhs;s ,ayhJ. Vdnt> nkw;go khz;g[kpF cr;r ePjpkd;w
Mizfis fUj;jpy; bfhz;Lk;> ghh;itfspy; Fwpg;gpl;l
Mizfspd;goa[k;> kDjhuhpd; Fzeyd; kw;Wk; mtUila Ke;ija
elj;ij Mfpatw;iw fUj;jpy; bfhz;Lk; jpU.S.md;gHfd; j/bg. rkad;
vd;gtUf;F fhty;Jiwapy; gzpepakdk; tHq;f ,ayhJ vd;gij ,jd;
K:yk; bjhptpf;fg;gLfpwJ.”
4.In fact, the above order came to be passed after the appellant
partly succeeded in a writ petition filed before this Court in W.P.(MD)No.
21158 of 2017 dated 11.01.2018. In the said writ petition, the Court
quashed the non-selection of the appellant and remanded the matter for
fresh consideration. The third respondent had rightly taken note of the
seriousness of the allegations against the appellant and found the
appellant not suitable for selection to the post of Grade II Police
Constable / Jail Warden / Fire Servicemen for the year 2017. The
correctness of the said order was tested by the learned Writ Court and in
our considered view, the learned Writ Court was right in refusing to
interfere with the above order. Thus, the appellant has not made out any
grounds to interfere with the order of the learned Writ Court.
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W.A.(MD)No.1098 of 2021
5.Accordingly, the Writ Appeal stands dismissed. However, there
shall be no order as to costs.
[T.S.S., J.] & [S.A.I., J.]
17.06.2021
Index : Yes / No
Internet : Yes / No
MR
Note: In view of the present lock down owing to COVID-19
pandemic, a web copy of the order may be utilized
for official purposes, but, ensuring that the copy
of the order that is presented is the correct copy,
shall be the responsibility of the advocate/litigant
concerned.
https://www.mhc.tn.gov.in/judis/
W.A.(MD)No.1098 of 2021
To
1.The Chairman,
Tamil Nadu Uniform Services Recruitment Board,
Old Commissioner of Police Office Campus,
Pantheon Road, Egmore,
Chennai – 600 008.
2.The Director General of Police,
Office of the Director General of Police,
Beach Road, Chennai – 600 004.
3.The Superintendent of Police,
Sivagangai District.
https://www.mhc.tn.gov.in/judis/
W.A.(MD)No.1098 of 2021
T.S.SIVAGNANAM, J.
AND
S.ANANTHI, J.
MR
JUDGMENT MADE IN
W.A.(MD)No.1098 of 2021
17.06.2021
https://www.mhc.tn.gov.in/judis/
