M NAGARAJAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE prayer in the writ petition is to quash the Government Order in G.O.Ms.No.1214, Public (L & O) E Department dated 21.10.2008 and the proceedings of the second respondent dated 8.11.2008 and to a further direction to the third respondent to reimburse the compensation amount of Rs.50,000/- recovered from the petitioner within a reasonable time.

(2.) THE case of the petitioner is that he served as Head Constable attached to Ooty B.1 Town Central Police Station from 4.7.1993 to 23.4.2002. One Prabhu @ Praba was involved in an offence in connection with Crime No.907 of 2001, which was registered under Section 75(1)(c) of CCA Act r/w 506 (ii) I.P.C. The said case was registered based on the complaint preferred by Senthil Kumar and Suresh Kumar. The said Prabhu @ Praba was arrested in connection with the said crime number and the criminal case was under investigation.

(3.) IN the departmental proceedings in P.R.No.61 of 2007, the petitioner was imposed with the punishment of reduction in time scale of pay by two stages for two years without cumulative effect. The said order was passed by the Superintendent of Police, Nilgiris District on 22.1.2009. Against the said order, the petitioner filed appeal on 11.2.2009 before the Director General of Police and the Director General of Police, taking note of the recovery of a sum of Rs.50,000/- from the petitioner already, modified the punishment by reduction in time scale of pay by one stage for one year which shall not operate to postpone his future increments by order dated 30.4.2011. The said order was placed before me for perusal.