P SEKAR Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE petitioner was serving as Head Constable. Disciplinary action was initiated against the petitioner under Rule 3(b) of the Tamil Nadu police Subordinate Service (Discipline and Appeal) Rules, 1955. I am not going into the details of the charges, in view of the order, that is to be passed hereunder:

(2.) THE charge memo dated 12.5.2007, resulted in passing of the punishment order dated 14.9.2007, imposing the punishment of reduction in time scale of pay by three stages for three years with cumulative effect. The punishment order was passed by the Deputy Commissioner of Police, North Zone, Flower Bazaar Police Station, Chennai City.

(3.) WHILESO, the petitioner has filed a Review Petition dated 9.3.2011 to the first respondent, to review the order dated 28.12.2007, dismissing the petitioner from service. The review petition is filed, based on the order of acquittal dated 2.11.2010, by the learned 7th Metropolitan Magistrate, Chennai, in C.C.No.8620 of 2007.