R THIRUGNANAM Vs. SUPERINTENDENT OF POLICE THANJAVUR DISTRICT

JUDGEMENT

(1.) The petitioner entered the services in Police Department as Police Constable on 10.10.1977. After working in various stations, he was transferred and posted to Control Room, Thanjavur. He worked therein from 29.03.1998 to 18.11.1999. While he was working in Control Room, the Police dress intended to the Constable was not supplied to him by the Inspector of Police, Control Room. He made a complaint against the Inspector. Hence, there was some misunderstanding between the petitioner and the Inspector.

(2.) The Inspector of Police issued a memo to the petitioner on 20.11.1998, for which the petitioner submitted his reply on 21.11.1998 duly narrating the attitude of the Inspector. But no further action was taken against the said Inspector. Therefore, the Inspector induced one Head Constable Mr.Panneer Selvam to make false complaint against the petitioner.

(3.) Accordingly, the Head Constable gave a false complaint on 30.11.1998 against the petitioner stating that the petitioner used abusive language. The said complaint was forwarded to the Deputy Superintendent of Police, Thanjavur with a recommendation and report of the Inspector to take action against the petitioner.