CHANDRASEKHARAN NAIR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Petitioner was working as Head Constable in the Cochin City Traffic Asst. Commissioner's Office.

(2.) Petitioner was an accused in CC No. 162 of 1993 before the Judicial Magistrate of the First Class, Kochi, for offences punishable under S.419, 420 and 34 IPC. While disposing of the calendar case the Criminal Court ordered as follows:

(3.) On the basis of the above mentioned judgment of the criminal court, first respondent issued Ext. P1 order dated 4.4.1997 under Para.64(2) of the Manual of Disciplinary Proceedings, removing the petitioner from service. Consequently, he was also directed to vacate the quarters as per notice dated 16.6.1997. Petitioner is aggrieved by the said orders.