R SENGODAN Vs. SUPERINTENDENT OF POLICE NAMAKKAL

JUDGEMENT

(1.) The petitioner was appointed as Police Constable, Grade II on 14.08.1974. While he was working in the erstwhile composite Salem District in Mettur in the Prohibition Enforcement Wing, a criminal case was registered against 31 persons belonging to Prohibition Enforcement Wing, Mettur Unit. The petitioner herein was implicated as the 14th Accused. The case was tried before the Special Judge and I Additional District Judge-cum-Chief Judicial Magistrate, Salem in S.C.C.No.152/90.

(2.) The petitioner was placed under suspension with effect from 18.01.1991, in view of the pendency of the aforesaid criminal case. The learned Additional District Judge-cum-Chief Judicial Magistrate acquitted the petitioner by his judgment dated 07.05.1999.

(3.) In the meantime, the order of suspension was quashed by the Tribunal by an order dated 18.01.1996 in O.A.No.5521 of 1995. Hence, he was reinstated in service on 12.05.1996. Though the suspension was quashed and the criminal Court acquitted him of all the charges, the period of suspension was not regularised. He made various representations seeking regularisation of service of the period of suspension from 18.01.1991 to 12.05.1996.