DIRECTOR GENERAL OF POLICE Vs. R. MURALI

JUDGEMENT

(1.) This Writ Appeal has been filed by the Director General of Police to set aside the order dated 21.07.2015 made in W.P.No.15571 of 2014 .

(2.) Ms.A.Srijayanthi, the learned Additional Government Pleader appearing on behalf of the police/Appellant, submits that the respondent in this writ appeal was appointed as Sub Inspector of Police by direct recruitment in the year 1999. He was serving as Sub Inspector of Police, Tiruthuraipoondi Police Station as a SHO of the said Police Station.

(3.) On 15.12.2009, there was an agitation/Road Roko by the Communist Party of India. The respondent herein as Sub Inspector of Police went on medical leave without prior permission from his superiors and also without informing his superiors. Therefore, a memo was issued to him for his dereliction of duty. He had offered his explanation to the memo and not satisfied with the explanation of the respondent herein, the Superior Police Officer ordered domestic enquiry. The domestic enquiry was ordered by the DGP /appointing authority. Accordingly, the enquiry was conducted by the enquiry officer and in the enquiry, charges were framed against the respondent and the same was proved resulting in withholding of increment.