K. SIVAKUMAR Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The appeal arises out of the dismissal of a writ petition by a police personnel who suffered a punishment of compulsory retirement. By the judgment and order impugned dated September 18, 2020, the writ Court found no occasion to interfere with the findings rendered against the writ petitioner and the punishment handed down to him.

(2.) The writ petitioner was charged on two counts as follows:

(3.) An inquiry was conducted by the Deputy Superintendent of Police, Armed Reserve, Vellore. The inquiry officer rendered a finding that the first charge had not been proved but the second charge had been proved. The inquiry report was placed before the disciplinary authority, being the Superintendent of Police, Vellore District. The concerned Superintendent of Police agreed with the finding rendered by the inquiry officer on the second count of charge, but disagreed with the finding rendered on the first count. The reason for disagreement was indicated in the following words: