P SUBBAN Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The Original Application in O.A.No.5717 of 1999 before the Tamil Nadu Administrative Tribunal is the present writ petition.

(2.) The petitioner was enlisted as Grade-II Police Constable in Trichy District on 01.08.1969. Later, he was upgraded as Head Constable. While he was serving as Head Constable at Pasupathypalayam Police Station, he was served with a charge memo in P.R.No.1/87 by the Deputy Superintendent of Police, Karur. Four charges were framed in the charge memo and the same are extracted here under:

(3.) An enquiry was conducted. The Enquiry Officer held that all the charges were proved. Based on the findings of the Enquiry Officer, the Superintendent of police, Trichy District, awarded a punishment of dismissal from service by an order dated 02.05.1987. The petitioner preferred an appeal against the dismissal order before the Deputy Inspector General of Police, Trichy. The Deputy Inspector General of Police, modified the punishment of dismissal from service into reduction in pay by four stages for four years with cumulative effect, vide his proceedings dated 08.03.1988. The petitioner submitted a mercy petition to the Inspector General of police, Chennai. The Inspector General of Police, rejected his mercy petition on 13.02.1989.