K JAYARAMAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) PETITIONER has approached this court with a prayer for issuance of writ in the nature of certiorari, to quash the order dated 13.11.2000 declining the encashment of leave during the period of suspension.

(2.) THE petitioner joined as Police Constable on 07.04.1973, and was promoted as Grade I Police Constable on 1.7.1982. THE petitioner was involved in a criminal case, which ended in his conviction. In view of his involvement and detention in a criminal case, the petitioner was placed under suspension during the criminal trial and on his conviction by the trial court the petitioner was dismissed from service.

(3.) LEARNED counsel for the petitioner contends, that the petitioner is entitled to encashment of leave during the suspension period for the reason, that other co-accused were granted this benefit. The impugned order declining relief to the petitioner therefore is violative of Article 14 and 16 of the Constitution of India.