V GOWRI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE prayer in the writ petition is to declare Rule 23(1)(a) of the Tamil Nadu Subordinate Police Officers Conduct Rules, 1964, and the consequential proceedings in P.R.No.F4/07/2012 dated 14.2.2012 of the second respondent as unconstitutional and ultra-vires.

(2.) THE facts in nutshell necessary for disposal of this writ petition are as follows:

(3.) THE charge levelled against the petitioner is for violation of Rule 23(1)(a) of the Tamil Nadu Subordinate Police Officers Conduct Rules, 1964 alleging that the petitioner married R.Venkatesh on 24.3.2002 after fully knowing the fact about his marriage with one Maina. The contention of the petitioner is that the said Maina married Venatesh as second wife only and the petitioner is the first wife of the said Venkatesh. The said Venkatesh was also proceeded for the allegation of bigamy and he was dismissed from service by order of the second respondent dated 29.11.2011. The allegation levelled against the said Venkatesh was that he married the said Maina on 26.11.2003 and nominated her as wife (aged 19 years) in the GPF, Tamil Nadu Family Benefit Scheme and Group Insurance Scheme and the same was filed in service roll on 13.9.2003.