K NAGARAJAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner is a Sub Inspector of Police presently posted at Nagapattinam Town Police station. He has come forward to file the present writ petition seeking to challenge the order of the third respondent State made in G.O.Ms. No. 698 Public (Law and Order-A) Department, dated 29.7.2009 and to set aside the same insofar as the petitioner is concerned.

(3.) By the order of the State Government, dated 29.7.2009, an amount of Rs. 5,13,195/- was sought to be recovered from the petitioner as well as one Uthirapathy, Head Constable in equal proportion after giving show cause notices to them. Consequent on the State Government's order, the first respondent issued show cause notices, dated 31.8.2009, asking them as to why they should not be recovered the amounts specified in the Government Order.