K NANDAGOPAL Vs. SUPERINTENDENT OF POLICE VILLUPURAM RANGE

JUDGEMENT

(1.) THE petitioner prays for a writ in the nature of Certiorari, to quash the impugned orders, passed by the respondents 1 to 3 vide P.R.No.51/2001 dated 09.05.2002; C.No.B3/AP 26/2002 dated 28.10.2002 and R.C.No.287511/AP I(2) 2002 dated 30.05.2003 respectively.

(2.) THE petitioner was recruited as Police Constable Grade-II in the South Arcot District in the year 1976 and was promoted as Grade-I Police Constable in the year 1995 and upgraded as Head Constable in the year 1999. THE petitioner, during his service, received 28 rewards without any adverse entry.

(3.) THE case of the petitioner is that on his visit, he found few persons in the suspicious position near the residence of one Tmt.Veerammal and the petitioner questioned her, to which, she replied that number of persons visit her house. She was stated to be notorious bootlegger detained for sale of illicit liquor on many occasions. THE petitioner questioned all the persons standing at the spot and also questioned Tmt.Veerammal.