M RAMAN Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE writ petition is filed to call for the records of the respondents in connection with the impugned orders in PR.No.138799 dated 30.10.1999 and RC No.62439/API(2)/2000 dated 17.4.2000 and quash the same and grant such other further relief.

(2.) THE petitioner was working as Sub Inspector of Police in Armed Reserve from 29.7.1997. On 25.5.1999, the Honourable Prmine Minister was scheduled to visit Chennai Airport on his way to Pondicherry. THE petitioner was drafted to VVIP security duty along with police personnel on 23.5.1999, to guard the Helicopters parked in old Airport, Meenambakkam. THE three Helicopters bearing Nos.Z-3043, Z-3044 and Z-1368 were got ready in the old Airport by the Indian Air force right from 23.5.1999 onwards to enable the Honourable Prime Minister to fly in one of the Helicopters to Pondicherry. All the security and antisabotage checks were conducted in the particular Helicopter bearing No.Z-3044 parked in the middle of the other two Helicopters. After observing all the formalities the said Helicopter was duly sealed by the proper authorities and handed over to the petitioner and the guard party.

(3.) IN such circumstances, the petitioner was issued a Charge Memo under Rule 3(b) of the Tamil Nadu Police Subordinate Services (D & A) Rules in P.R.No.138/99 alleging that he was negligent in duty by allowing Mr.Balaji to tamper the seal in the V.V.I.P Helipad on 25.05.1999 and failed to inform the tampering done by Balaji to the Superior Officers, promptly.