D GANDHI Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THIS writ petition has been filed to call for the records pertaining to the proceedings of the Commandant, Tamil Nadu Special Police IV Battalion, Kovai Pudur, Coimbatore-42, the second respondent herein, made in B.O.546/98 C.No.PR 39/E 3/98 dated 11.9.1998, quash the same and direct the respondents herein to reinstate the applicant back in service as a Police Constable with all consequential service and attendant monetary benefits, including continuity of service, disburse all arrears due to the applicant.

(2.) THE petitioner was enlisted as a Grade II Police Constable and was allotted to the Armed Reserve. He was also posted to the Tamil Nadu Special Police IV Battalion as Police Constable, Coimbatore. He joined duty at Coimbatore on 16.10.1997. On 6.5.1998, he was deputed to Commandant's Camp Office guard duty. THErefore, he reported at Signal Office for taking arms and ammunition.

(3.) THE petitioner was sent to C.M.C Hospital at Coimbatore for medical examination on the same day. THE Medical Officer, after examination, opined that the petitioner had consumed liquor but he was not under its influence.