D SRINIVASA IYER Vs. INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) When the petitioner was serving as a Sub-Inspector of Police, a departmental enquiry was instituted against him for a certain act of misconduct. He was also placed under suspension. Before the conclusion of the enquiry, the order of suspension was revoked and he was posted as an Assistant Sub-Inspector of Police. The enquiry proceeded and resulted in the imposition of penalty oi the petitioner being reduced to the rank of a Head Constable. The petitioner challenged the said order of punishment in W.P. 952 of 1962. By an order dated 25th March 1963, the said writ petition was allowed by this Court and the punishment imposed upon the petitioner was set aside.

(2.) Thereupon, the following order was made in favour of the petitioner by the Superintendent ot Police, Bangalore North: "In view of the High Court ordrs, H. C. 10 D. Srinivasa Iyer of Central Police Station, is restored to his original rank of Assistant Sub-Inspector with immediate effect.

(3.) The petitioner has now filed this writ petition contending that on the setting aside of the order of punishment by this Court, he was entitled to be reinstated as a Sub-Inspector of Police with effect from the original date of suspension and praying that such an order of restoration be made in his favour together with a direction to extend to him all the benefits flowing there-from including those of promotion and higher pay.