R THANGARAJ Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner while working as Head Constable in the Armed Reserve Police at Kanyakumari District, was served with a charge memo vide P.R.No.143/2000 dated 21.6.2000 under the Tamil Nadu Police Subordinate Service (Discipline & Appeal) Rules. The petitioner submitted explanation to the Deputy Superintendent of Police, Valliyoor on 24.6.2000 who after considering the explanation submitted by the petitioner, forwarded his minutes to the first respondent on 14.8.2000, holding the petitioner not guilty.

(2.) THE competent authority i.e. Superintendent of Police without recording a dissent note, or issuing show cause notice to the petitioner imposed a punishment of 'Blackmark'.

(3.) THE learned Spl. Govt. Pleader vehemently contended that in view of the allegations against the petitioner, the Superintendent of Police being a competent authority by taking note of the explanation submitted by the petitioner to the Deputy Superintendent of Police, has imposed a minor punishment. The punishment also stands confirmed by the appellate authority taking into consideration the defence submitted by the petitioner, therefore no ground is made out to interfere with the minor punishment of 'Blackmark'.