M PADMAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The scope and ambit of R.36 of the Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 come up for consideration here.

(2.) The facts of the case are as follows:

(3.) The petitioner sent his explanation in the matter, copy of which is Ext. P4. Now the order Ext. P5 has been passed by which it is said that for a Police Officer of the delinquent's statute, the misbehaviour cannot be condoned and there is no extenuating circumstance warranting any leniency. Therefore, it is ordered that the petitioner would be reverted as a Sub Inspector of Police for a period of three years and any effect on future increments and pension if caused is intended. The petitioner has approached this court for quashing Exts. P3 and P5 orders.