S. KAMALRAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) We have heard Mr.Prakash Goklaney, learned counsel for the appellant and Mr.M.Elumalai, learned Additional Government Pleader for the respondents.

(2.) The appeal arises out of a writ petition where the relief prayed was for a certiorarified mandamus to quash the charge memo dated 10.06.2020 served on 27.07.2020 and all consequential proceedings relating thereto, with a further request to reinstate the appellant as Head Constable, who has been suspended by the order dated 20.04.2020.

(3.) The background in which the proceedings have been initiated has been narrated in the pleadings and we find that two complaints were laid, one by Gayathri and the other by one Balaji in May, 2019 before the Central Crime Branch, urging that the appellant by adopting dubious methods had induced the complainants to enter into land transactions. In fact, he did not have any title over the land and he, accordingly, appropriated to himself a certain amount of money as disclosed in the complaints as a consequence of the said transactions. The complaint was laid on the basis of a statement made by the said Gayathri, wherein the following has been alleged:-