S. SAMUEL Vs. HOME SECRETARY SECRETARIAT

JUDGEMENT

(1.) The order, dated 14.05.2010, imposing the punishment of reduction in pay by two stages, for two years, which shall operate to postpone future increment, is under challenge in the present Writ Petition.

(2.) The petitioner was working as Head Constable in Armed Reserve at Nagercoil. A criminal case was registered against him in Eraniel Police Station in Crime No.289 of 1996, for the offence Explosive and Substance Act, 1908.

(3.) The petitioner was placed under suspension on initiation of departmental disciplinary proceedings and a Charge memo, under Rule 3(b) of the Tamil Nadu Police Subordinate Services (Discipline and Appeal) Rules, 1955, was issued against the Writ Petitioner. The allegation against the petitioner was that he attacked one Mr.Wilson, on 18.05.1996, by throwing Bombs and caused grievous injuries and thereby, involved in the criminal case as an accused in Eranial Police Station in Crime No.289 of 1996.