G ANBAZHAGAN Vs. DIRECTOR GENERAL OF POLICE MYLAPORE

JUDGEMENT

(1.) BY exercise of suo motu power under Rule 15-A of the Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rule, 1955, the Director General of Police, the first respondent herein, has upheld the punishment of dismissal from service imposed on the petitioners. The said orders dated dated 7.10.2004 and 9.12.2004, are under challenge in these writ petitions.

(2.) ACCORDING to the petitioners, while working as Police Constables, they were issued with charge memorandum under Rule 3-b of the Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rule, 1955, by the Director General of Police, Chennai-4, dated 13.12.2002, based on a criminal case registered against the petitioners in Crime No. 295 of 2002, dated 27.9.2002, for the offences under Sections 341, 353, 294-B and 506(i) I.P.C., on the file of the K.K. Nagar Police Station, Trichy. Thereafter, the action against the petitioners for prosecution, was dropped by the learned Judicial Magistrate No. 2, Trichy.

(3.) BEING aggrieved by the above said orders, the petitioners preferred revision petitions before the Additional Director General of Police, (Law and Order), Chennai, to set aside the same. The revisional authority, passed orders dated 12.6.2004, modifying the punishment of dismissal from service into that of reduction in time scale of pay by two stages for one year. In view of the modification of the punishment, the petitioners were taken back to the duty by the Commissioner of Police, Trichy City, Trichy, vide order dated 17.7.2004.