N SRINIVASAMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) On a reference made by Chandrakantharaj Urs,J. this Writ Petition is posted before us for hearing.

(2.) The Petitioner - Srinivasamurthy who was a Police Constable has challenged his dismissal in this Writ Petition.

(3.) The facts of the case are these : The Petitioner was a Police Constable attached to Chamarajpet Police Station in Bangalore City. On a written complaint made by one Chandriah making certain allegations of misconduct against him the Circle Inspector of Police, Central Sub-Division, held a preliminary investigation and submitted his report on 23-4-1973 to the Deputy Commissioner of Police, Law and Order, Bangalore City, who after being satisfied that a prima facie case existed for further action, made an order suspending the Petitioner from service with effect from 4-5-1973 and appointed the Assistant Commissioner of Police, Central Division, Bangalore City, as an Inquiring Authority. The Inquiring Authority framed the following charges.