MALAICHAMY Vs. PRINCIPAL SECRETARY TO GOVERNMENT HOME DEPARTMENT

JUDGEMENT

(1.) BY consent, the writ petition itself is taken up for final disposal.

(2.) HEARD Mr.R.Yashod Vardhan, learned Senior counsel for the petitioner and Mr.K.Mahendran, learned Special Government Pleader for the respondents.

(3.) ACCORDING to the petitioner, he was directly recruited for the post of Sub Inspector of Police in the year 1987 and thereafter he was promoted as Inspector of Police on 14.07.1998. He has also received a medal for gallantry from the Hon'ble Chief Minister for his bravery act at Madurai and during the year 2003, he has received more medals for his outstanding devotion of duty from the Hon'ble Chief Minister of Tamil Nadu. While so, he was suspended on 02.09.2004 for the delinquency occurred on October 2003 in connection with punishment Roll No.42/2006 and he was under suspension from 02.09.2004 to 13.07.2010, for which, final orders were passed on 30.09.2009. After the punishment order, there was a reduction by one rank to be spent on duty for three years by the third respondent. Subsequently, he made an appeal before the Additional Director General of Police (Law and Order) on 01.03.2010, for which, the Additional Director General of Police modified the earlier order by reduction in the time scale of pay for one stage for one year with cumulative effect on 19.06.2010 in this proceedings R.C.No.46035/AP2(3)/ 2010 and also observed the following: