M SURESH Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The prayer in the writ petition is to quash the orders dated 9.1.2001 and 3.6.2004 passed by the second respondent and direct the respondents to reinstate the petitioner in service with continuity of service.

(2.) The brief facts necessary for disposal of this writ petition are as follows:

(3.) The respondents herein filed a Counter Affidavit stating that after perusing the factual aspects submitted that in Criminal R.C. No. 172 of 2003, this Court only set aside the imprisonment/sentence alone and not the conviction It is also stated in the Counter Affidavit that Rule 66(2) of PSO Volume-I gives discretion to the authority to deal with a Police Officer sentenced with fine only or released under the Probation of Offenders Act, 1958 either, to dismiss, remove or compulsorily retire or any other lesser punishment. Applying the said rule, the request submitted by the petitioner was again negatived and no case is made out to interfere with the said order.