N SUNDAR Vs. INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) AGGRIEVED by the Charge Memo issued by the respondent in proceedings vide Tha.Pa.No.115/2011 dated 03.10.2011, the petitioner is before this Court praying to quash the same and for a consequential direction to the respondent to revoke the suspension and reinstate him in his regular post as Police Constable with all perquisites.

(2.) FACTS of the case as put forth in the affidavit would run thus :

(3.) ON the other hand, Mr.D.Muruganandham, learned Additional Government Pleader would submit that the suspension order could not be stated as unsustainable, as there are strong evidences of Statements of Prosecution Witnesses available to prove the delinquency of the petitioner even though Sections 8 and 9 of TNG Act were quashed by this Court. It is his contention that the suspension order could not be set aside based on the quashing of Sections alone, because the petitioner was suspended not only for involvement in a case but also for his unbecoming conduct to cause disrepute to the Police force among the public.