S THOMSON Vs. DIRECTOR GENERAL OF POLICE CHENNAI

JUDGEMENT

(1.) THE petitioner was appointed as Sub Inspector of Police in the year 1987. While he was working as Sub-Inspector of Police in Airport Security at Meenambakkam Airport, on 8.9.2000 one captain Kumar, Operational Manager, Jet Airways entered Gate No.8 at Meenambakkam Airport without valid documents. According to the petitioner, he stopped his car and did not permit him to proceed further. But the petitioner was served with a charge memo dated 14.10.2000 under Rule 3(a) of Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 (herein after referred to as the Rules) alleging that he permitted a private vehicle belonging to captain Kumar to gain entry into the operational area of Chennai Airport on 08.09.2000 without valid documents. THE petitioner gave his explanation on 17.11.2000 denying the charges.

(2.) THE Deputy Commissioner of Police, Airport Security imposed a punishment of postponement of increment for two years without cumulative effect by an order dated 07.12.2000 based on the report of the Assistant Commissioner of Police, Airport Security, Meenampakkam.

(3.) ULTIMATELY, the Director General of Police passed the impugned order dated 28.04.2004 by upholding the punishment given by the Disciplinary Authority. The writ petition in W.P.No.34030 of 2002 thus become infructuous and the same was closed as infructuous. The petitioner filed O.A.No.2145 of 2004 to quash the order dated 28.04.2004 of the respondent.