V THANGAM Vs. INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE Original Application in O.A.No.7317 of 2000 before the Tamil Nadu Administrative Tribunal is the present writ petition.

(2.) THE petitioner was a Sub-Inspector of Police. He served in E3 Korattur Police Station, Chennai as Sub-Inspector of Police from 26.04.1998. Before he joined in the Korattur Police Station, one Mr.Selvaraj lodged a complaint with the Korattur Police Station on 27.12.1997 and the complaint was received by one Mr.Kuberan, Head Constable and he gave a receipt bearing No.194/1997 for having received the same. THE contents of the said complaint was that, the said Selvaraj was taken to the premises of one Janani Textiles in Anna Nagar and he was beaten by one Mr.Jeyaraman and others. Mr.Kuberan, the Head Constable, did not choose to register F.I.R.

(3.) SINCE the above said order of this Court was not complied with, Mr.Selvaraj filed Contempt Application No.559 of 1998 in Crl.O.P.No.2351 of 1998 on 10.09.1998. It seems that on coming to know about the filing of the Contempt Application, the Inspector of Police, E-3 Korattur Police Station directed the petitioner on 18.10.1998 to register F.I.R. based on the complaint given by Mr.Selvaraj and to transfer the same to Thirumangalam Police Station.