A ETTURAJ, ARUMUGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Petitioner has invoked the writ jurisdiction of this Court, praying for issuance of a Writ in the nature of Certiorari, to quash the order of punishment passed by the Revisional Authority, vide which the reduction in time scale of pay by two stages for two years with cumulative effect has been imposed.

(2.) The Petitioner is posted as Grade II Constable in the Pathiamputoor Police Station at Tuticorin District. Earlier to this, the Petitioner was working in Armed Reserve III in Tuticorin.

(3.) The Petitioner was served with a Charge Memo vide P.R. No. 50 of 2000 under Rule 3(b) of the Tamil Nadu Police Subordinate and Service (Discipline and Appeal) Rules, on the allegation of reprehensible conduct in being absented from duty, while he was deputed at Sangu Godown Guard duty.