K. KUMARADOSS Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The writ petition is filed challenging the order of punishment of reduction in time scale of pay by three stages for three years and the period of reduction shall operate to postpone future increments for three years. The appellate authorities also have confirmed the order of punishment. Thus, the petitioner is constrained to move the present writ petition.

(2.) The writ petitioner was recruited as Gr-II Police Constable in the year 1977. He was promoted upto the level of Special Sub Inspector of Police and retired from service on attaining the age of superannuation, in the year 2010. The petitioner was allowed to retire from service. While he was in service, a charge memo was issued with an allegation that the writ petitioner was receiving mamool of Rs.50.00 twice a week from one Mr.Ravi, S/o. Shanmugam, who was running a bunk shop nearby TASMAC Shop No.9033 at Keezhkondaiyar, Periyar Nagar.

(3.) The charge memo reveals that statement of misconduct and the list of documents relied upon as well as the list of witnesses examined were stated. An enquiry officer was appointed, who in turn conducted an enquiry with reference to the charges framed against the writ petitioner. The writ petitioner participated in the process of enquiry. The writ petitioner has cross examined the department witnesses and the enquiry officer submitted his enquiry report, holding that the charge against the writ petitioner was held proved. The disciplinary authority accepted the findings of the enquiry officer and imposed the punishment of reduction in time scale of pay by three stages for three years and the period of reduction shall operate to postpone future increments for three years. the petitioner peferred appeals and the said appeals were rejected.