M.KARTHIKEYAN Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The punishment of removal from service and the consequential Appellate orders, confirming the punishment of removal from service are under challenge in the present writ petition.

(2.) The petitioner states that he joined as Data Entry Operator in District Police Office at Cuddalore on 22/8/2005. He was posted as Junior Assistant with effect from 26/2/2010. A charge memo under Rule 17 (b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules was issued against the writ petitioner on 21/6/2013. The allegation in the charge memo was that, while he was working as Token Clerk from 22/6/2010 to 7/3/2013 at Cuddalore District Police Office 'E' Sec. , he was responsible for the misappropriation committed by one Head Constable 1151 Senthilkumar. The allegation is also for being responsible for Head Constable Senthilkumar to misappropriate DCRG amount of Tmt.Banumathi Thanikachalam. Further allegation is for not properly maintained the details in 'E' Sec. CDs and register, regarding payments made to the retired Government servants, thereby was responsible for the misappropriation committed by the Head Constable Senthilkumar.

(3.) The petitioner submitted his explanation, denying the allegations. Not satisfied with the explanation, the Disciplinary Authority appointed an Enquiry Officer on 11/7/2013, who in turn, conducted an enquiry by affording opportunity to the writ petitioner. The writ petitioner defended his case. The Enquiry Officer submitted final report, holding that the charges are held proved against the writ petitioner. Accepting the enquiry report, the Disciplinary Authority issued a memo, calling further explanation from the petitioner regarding his objections, if any on the findings of the Enquiry Officer. The petitioner submitted his further explanation on 2/12/2013 and thereafter, the Disciplinary Authority passed the final order, imposing the punishment of removal from service in proceedings dtd. 28/12/2013. The petitioner preferred an appeal on 30/1/2014 and the Appellate Authority rejected the appeal on 13/11/2014. Further, the petition before the Government was also rejected in G.O.(D).No.889, Home (Police V) Department dtd. 28/9/2016. Thus, the petitioner is constrained to move the present writ petition.