M DHARMAPUTHIRAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner has filed O.A.No.2833 of 2001 before the Tamil Nadu Administrative Tribunal, seeking to challenge an order dated 24.03.2001 passed by the respondent - Superintendent of Police. By the impugned order, the petitioner was dismissed from service with immediate effect.

(2.) EVEN earlier, the petitioner had filed O.A.No.2184 of 2001, challenging a charge memo dated 03.05.2000 and the minutes of the enquiry dated 18.02.2001. Though the Tribunal granted an interim stay in passing final orders on 30.03.2001, it is now admitted that the said Original Application was withdrawn by the petitioner.

(3.) THE Deputy Superintendent of Police, Thanjavur Rural at Papanasam was appointed as the Enquiry Officer. THE Enquiry Officer examined 7 prosecution witnesses and marked 7 exhibits. Two defence witness were examined on the side of the petitioner. On completion of the enquiry, the petitioner submitted his further written statement of defence. THE Enquiry Officer found that the charges held against the petitioner were proved. On the basis of the findings, the petitioner was dismissed from service.