R SUNDAR Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE petitioner was enlisted as Grade-II Constable in the year 1975. In the 1993, he was upgraded as Grade-I Constable. THE 2nd respondent issued an order dated 16.11.1993 reposting the petitioner to Cuddalore District from Prohibition Enforcement Wing, Chengai. THE petitioner filed O.A.No.7153 of 1993 questioning the order dated 16.11.1993 and that original application was allowed on 26.11.1993. Pursuant to the same, the 2nd respondent cancelled the transfer order on 10.12.1993.

(2.) THE 2nd respondent again by another order dated 26.06.1994 reposted the petitioner to Cuddalore District. According to the petitioner, the said order was not served on him. But he was paid salary upto 30.06.1994.

(3.) THE petitioner gave a detailed explanation denying the charges by letter dated 27.02.1998.