P J KENNEDY Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The Original Application in O.A. No.5956 of 1998 before the Tamil Nadu Administrative Tribunal is the present Writ Petition.

(2.) The first petitioner was appointed as Grade I Police Constable. The first respondent issued a charge memo dated 30.12.1996 in P.R. No.415/96 under Rule 3(b) of Tamil Nadu Police Subordinate Services (Discipline and Appeal) Rules, 1955 for the following delinquencies:

(3.) An enquiry was conducted and the enquiry officer held the charges were proved, in his findings dated 06.12.1997. Based on the findings, the first respondent passed an order dated 31.03.1998 imposing the punishment of reduction in the time scale of pay by two stages for two years with cumulative effect. While so, the second respondent, the appellate authority issued a show cause notice dated 19.05.1998 proposing to modify and award the major punishment by exercising suo moto power of review under Rule 15-A of the TNPSS(D&A) Rules and directed the petitioner to submit his reply. The petitioner submitted reply on 16.06.1998. The second respondent passed the impugned order dated 08.07.1998 imposing the punishment of dismissal from service.