N PASUPATHY Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) HEARD the arguments of Mr.K.M.Vijayan, learned Senior Counsel appearing for M/s.K.M.Vijayan Associates and Ms.C.Devi, learned Government Advocate taking notice for the respondents.

(2.) THE petitioner has filed the present writ petition seeking to set aside the charge memo dated 14.10.2010 framed under Rule 3(b) of the Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 (shortly "the Rules") in P.R.No.111 of 2010 and also for a consequential direction to defer the proceedings till the outcome of the case pending before the Chief Judicial Magistrate, Tiruvallur, in Cr.No.RC/46/07/POL/CC-II V & C dated 16.10.2007.

(3.) PENDING admission, this Court granted an order of status quo on 01.03.2011. On notice from this court, the first respondent has filed a counter affidavit dated 05.04.2011.