SUDALAIMANI Vs. DEPUTY INSPECTOR GENERAL OF POLICE, RAMANATHAPURAM

JUDGEMENT

(1.) The writ petitioner seeking to set aside the order of punishment imposed by the second respondent confirmed by the first respondent in his proceedings PR. No. 43/2013 under Rule 3(b) Tamil Nadu Police Subordinate Service (Discipline and & A) Rules, 1955, dated 20.08.2014 and quash the same.

(2.) The service matrix that are required for the determination of this writ petition are as follows:

(3.) The sum and substance of the submissions of the learned Senior Counsel, Mr. Veera Kathiravan is that there was a customary divorce between the petitioner Sudalaimani and his wife Muthammal @ Muthulakshmi on 02.08.2006 and subsequently the petitioner married the widow Jeevarathinam, Woman Sub Inspector of Police on 28.01.2007 and the petitioner has not violated any Rules.