R.THIRUGNANAM Vs. DIRECTOR GENERAL OF POLICE, MYLAPORE

JUDGEMENT

(1.) This Writ Petition has been filed seeking issuance of a Writ of Certiorarified Mandamus to quash the impugned orders passed in C.No.B2/3080/2009, dated 8.9.2009 and Na.Ka.No.K4/Tha.Pa.70/2006, dated 2.3.2007 respectively as illegal and consequently to direct the respondents to reinstate the Petitioner with all back wages within the time stipulated by this Court.

(2.) Heard the learned counsel appearing on either side and perused the materials placed before this Court.

(3.) The case of the Petitioner is that the Petitioner was initially appointed as Police Constable on 1.10.1977 and holding the said post till 2.3.2007, ie., the date of dismissal from service. While so, the Petitioner was served with a charge-memo on the ground that the Petitioner had used abusive words intoxicated state and a case in Crime No.526 of 2006, for the offence under Section 294(b) of IPC r/w Rule 4(1)(i) of TNP Act was registered against the Petitioner and consequently departmental proceedings have been initiated for the very same set of charges. After enquiry, the Petitioner was imposed with a major punishment of dismissal from service. The criminal case also ended in acquittal. Moreover, during enquiry, no opportunity of personal hearing was provided to the Petitioner. Hence the Petitioner has come forward with this Writ Petition for the relief stated supra.