H BHEEMAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner is aggrieved by the order passed by the competent authority in treating the period from 01.12.1999 to 27.03.2001, as the period spent on leave.

(2.) THE petitioner, while working as Police Constable, was issued a charge memo under Section 3(b) of the Tamilnadu Police Standing Orders (Discipline and Appeal Rules). THE Enquiry Officer exonerated the petitioner of the charges, but the competent authority disagreed with the enquiry officer and held the petitioner guilty of charge and consequently imposed a major punishment of compulsory retirement.

(3.) THE competent authority also decided to treat the period spent out of service, i.e. between the order of punishment and reinstatement, as the period spent on leave of the kind due.