S.KAMALRAJ Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The matter is taken up through web hearing.

(2.) The case of the petitioner is that the petitioner was working as Head Constable and was placed under suspension, vide order dated 20.04.2020, under Rule 3(e)(1)(ii) of the Tamil Nadu Police Sub- ordinate Service (D&A) Rules 1955. The suspension order was passed pursuant to a complaint against the petitioner regarding criminal offence, which is under investigation.

(3.) When the matter is taken up for admission, the learned counsel appearing for the petitioner made a detailed submission on the factual aspects, which gave rise to the filing of complaint and in the culmination of issuance of the impugned suspension order. Even, in the grounds raised in support of the challenge, it appears that the petitioner is not challenging the suspension order on any legally sustainable ground, but on the reasons which are actually his explanation to his conduct.