E GOVINDARAJAN Vs. SUPERINTENDENT OF POLICE NAGAPATTINAM DISTRICT

JUDGEMENT

(1.) THE petitioner joined the service as Police Constable at Tanjore District Armed Reserve on 21.10.1965. THE petitioner was transferred to Nagapattinam District in the year 1972, as Police Constable in department of Law & Order. THE petitoiner was then promoted as Grade-I Police Constable in 1976, and Head Constable in the year 1993. THE petitioner earned 25 rewards, during his service career.

(2.) THE petitioner, while serving as Grade-I Police Constable in Sirkali Police Station, was served with charge memo, on the allegation of misconduct of demanding illegal gratification from one Nagarajan for stitching uniforms for the Inspector of Police.

(3.) ON consideration of the evidence on record, the enquiry officer found the petitioner guilty of charges, levelled against him. The Disciplinary Authority agreed with the finding of the enquiry officer, therefore, imposed punishment of reduction in time scale of pay by two stages for two years with cumulative effect.