S CHANDRASEKAR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner was appointed as Grade-II Police Constable in the Armed Reserve at Coimbatore District on 17.11.1988, and thereafter transferred to Taluk Police in the year 1999. The petitioner was promoted as Grade-I PC in June 2001. He is recipient of 25 rewards.

(2.) WHILE the petitioner was serving as Grade-I PC at Negamam Police Station during June 2001, the opposition called for a bandh, to condemn the arrest of the former Chief Minister on 29.06.2001. The petitioner was on bandobust duty along with the Inspector in the previous night, therefore, being tired, was taking rest at the Negamam Police Station.

(3.) THE petitioner submitted his explanation to allegations levelled against him, by taking a stand, that the petitioner was not a para Constable in Police Station so to be alert all the time and that it was after doing bandobust work, that he was taking rest at the Police Station.