S. SEETHARAMAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This Writ Petition has been filed challenging the Charge Memo issued by the 2nd respondent dated 28.03.2018 and for a consequential direction to consider the promotion of the petitioner to the post of Deputy Superintendent of Police.

(2.) The petitioner was appointed as a Sub Inspector of Police on 01.03.1996, by direct recruitment and he was thereafter promoted to the post of Inspector of Police on 23.04.2005. When the petitioner was working as an Inspector in the Maduravayal Police Station [Law and Order] a trap was laid based on a complaint by the Vigilance and Anti Corruption Police. An FIR came to be registered in Cr.No.7/2007, for an offence under Section 7 Prevention of Corruption Act, on 12.10.2007. The allegation against the petitioner is that the petitioner had demanded money from the de facto complainant in order to release the lorry that was seized. The petitioner was arrested and remanded to judicial custody and a suspension order came to be passed against the petitioner by proceedings dated 13.10.2007.

(3.) The petitioner faced trial in the criminal case before the Special Judge and Chief Judicial Magistrate, Tiruvallur in Special Case No.7/2008 and the trial Court by judgement dated 21.03.2016, found the petitioner not guilty and acquitted him from all charges. This judgement of the criminal Court has become final.