K.P. JOB, HEAD CONSTABLE (ASI GRADE) Vs. STATE OF KERALA TO BE REP. BY SECRETARY AND THE CITY POLICE COMMISSIONER

JUDGEMENT

(1.) WRIT Appeal is filed against the judgment of the learned single Judge declining to interfere with minor punishment of barring of two increments imposed on the appellant, who was a head constable of police. We have heard counsel appearing for the appellant. Even though counsel for the appellant has denied the allegations, we find that in the enquiry the Enquiry Officer found that the allegation that the appellant was seen on drunken condition quarrelling in front of the Bar was proved, though at that time he was not on duty. All the departmental authorities consistently held against the appellant. We do not think there is any scope to interfere with the finding on appellant's misconduct. So far as the punishment is concerned, we do not think barring of two increments is a major punishment. Therefore we do not find any ground to interfere with the judgment of the learned single Judge. Appeal is accordingly dismissed.