ARUL, HC 844, S/O SIMIYON, HEAD CONSTABLE Vs. DIRECTOR GENERAL OF POLICE, ADDITIONAL DIRECTOR GENERAL OF POLICE, LAW AND ORDER AND DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The Petitioner prays for a Writ, in the nature of Certiorari, to quash the order of punishment of reduction in time scale of pay by two stages for two year.

(2.) The Petitioner while working as Head Constable in Prohibition Enforcement Wing in Pudukkottai District, during the year 2000, was advised to initiate proceedings for detaining one Karuppiah, Son of Raju Kandanpannai Kalam, Rapoosal, under Act 14 of 1982. Thiru. Karuppiah was known notorious prohibition offender. The Sub Inspector of Police registered a case in Crime No. 2441 of 2000 under Section 4(1)(b) of Tamil Nadu Prohibition Act on 14.10.2000.

(3.) The case of the Petitioner, is that Thiru. Karuppiah got advance information, and to avoid arrest, lodged a complaint with Vigilance and Anti Corruption Wing, alleging therein, that police personnel attached to the Prohibition Enforcement Wing were demanding an illegal gratification of a sum of Rs. 15,000/-(Rupees Fifteen Thousand only) from him. After registering the complaint, a trap was laid. But, the trap failed.