P MURUGESAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE prayer in the writ petition is to quash the order of the first respondent issued in G.O.(2D)No.349 Police Department, dated 14.6.2006, confirming the order of the second respondent dated 14.2.2004, which in turn confirmed the order of the third respondent dated 2.5.2000 compulsorily retiring the petitioner and direct the respondents to reinstate the petitioner in service with all benefits.

(2.) THE brief facts necessary for disposal of the writ petition are as follows:

(3.) THE learned Additional Government Pleader on the other hand submitted that the petitioner having violated the Police Standing Orders as stated in the counter affidavit, was issued with charge memo and departmental enquiry was conducted in which the petitioner fully participated. THE Enquiry Officer gave a finding and the same is not a perverse finding, which was accepted by the disciplinary authority and imposed the punishment of compulsory retirement, which was confirmed by the appellate authority in appeal and by the Government in review. THEre is no illegality in the said impugned orders.