Madras High Court
M.Prabakaran vs The Member Secretary on 17 November, 2025
Author: M.S.Ramesh
Bench: M.S. Ramesh
W.A.No.2537 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 17.11.2025
CORAM :
THE HONOURABLE MR. JUSTICE M.S. RAMESH
and
THE HONOURABLE MR. JUSTICE R.SAKTHIVEL
W.A.No.2537 of 2022
M.Prabakaran ... Appellant
Vs.
1.The Member Secretary
Tamil Nadu Uniform Services
Recruitment Board
Old Commissioner of Police Office Campus
Pantheon Road, Egmore
Chennai 600 008
2.The Director General of Police
Law and Order, Tamil Nadu
Dr.Radhakrishnan Salai
Mylapore, Chennai 600 004
3.The Superintendent of Police
Kancheepuram District
Kancheepuram ... Respondents
Prayer: Writ Appeal filed under Clause 15 of Letters Patent, praying to
set aside the order passed in W.P.No.16674 of 2020 dated 27.07.2022 and
allow the said Writ Petition.
Page 1 of 6
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W.A.No.2537 of 2022
For Appellant : Mr.R.Jayaprakash
For Respondents : Mr.P.Kumaresan
Additional Advocate General
Assisted by Mr.UM.Ravichandran
Special Government Pleader
JUDGMENT
M.S.RAMESH, J.
and
R.SAKTHIVEL, J.
Admittedly, the appellant herein was arrayed as an accused in a
criminal case in S.C.No.94 of 2013, which was pending trial, when he
had applied for the post of Grade II – Police Constable / Grade II – Jail
Warden / Fireman, under the Notification No.1 of 2019, dated
06.03.2019. It is also not in dispute that while submitting the
application, the appellant had not disclosed the pendency of this criminal
case in his application. The instructions to the candidates in the said
recruitment notification has clearly stated that the candidates are required
to set forth the details of all the criminal cases, if any, in the concerned
column. However, the appellant had concealed the criminal case which
becomes a disqualification, and therefore, the non consideration of his
candidature cannot be found fault with.
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2.In a recent decision rendered by this Court in E.Veeran V. The
State of Tamil Nadu, Home Department and others in W.A.No.2671 of
2022 dated 02.09.2025, we had considered a similar situation and
dismissed the case of the candidate in the following manner:
“.....
4.We are not in agreement with the submission of the
learned counsel for the appellant. The essential requirements
under Tamil Nadu Uniformed Services Recruitment Board
notification for eligibility in a selection process is that, on the
date of the recruitment notification, the candidate must not be
involved himself in any criminal case. Admittedly, he was
arrayed as an accused in F.I.R.No.965 of 2012, and his name
came to be dropped in the final report, which knowledge he
acquired on 19.02.2019.”
3.The only contention of the learned counsel for the appellant is
that the appellant was subsequently acquitted from the criminal charges
in the year 2022. If that is the case, that would qualify him to participate
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in the subsequent selection process only, and that cannot be a ground for
his consideration in the recruitment process under Notification No.1 of
2019.
4.In this background, we do not find any grounds to interfere with
the order passed in the Writ Petition, and accordingly the above Writ
Appeal stands dismissed. No costs.
[M.S.R, J.] [R.S.V, J.]
17.11.2025
kas
Index: Yes / No
Neutral Citation
Speaking / Non Speaking
To.
1.The Member Secretary
Tamil Nadu Uniform Services
Recruitment Board
Old Commissioner of Police Office Campus
Pantheon Road, Egmore
Chennai 600 008
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2.The Director General of Police
Law and Order, Tamil Nadu
Dr.Radhakrishnan Salai
Mylapore, Chennai 600 004
3.The Superintendent of Police
Kancheepuram District
Kancheepuram
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M.S.RAMESH, J.
and
R.SAKTHIVEL, J.
kas
17.11.2025
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