V PALANI Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE Original Application in O.A.No.6235 of 1998 before the Tamil Nadu Administrative Tribunal is the present writ petition.

(2.) THE petitioner was a Police Constable. While he was working in Tamil Nadu Special Police V Battalion, Avadi, Chennai, he was placed under suspension by the second respondent, by an order dated 12.08.1995 under Rule 3(e)(1)(ii) of the Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules as a criminal case in Jolarpet Police Station in Crime No.592/95 under Section 376 IPC was registered against him and he has been arrested on 10.08.1995 at 09.45 a.m.

(3.) HEARD Mr.G.Bala, learned counsel for the petitioner and Mr.S.Shiva Shanmugam, learned Government Advocate for the respondents.