S. DURAI Vs. SUPERINTENDENT OF POLICE, VILLUPURAM

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) The petitioner herein, while serving as a Grade-II Police Constable, was subjected to departmental action and on 1/4/1997, he was imposed with a punishment of removal from service. Challenging the order of removal, he had filed an original application in O.A.No.4547 of 1997 before the Tamil Nadu Administrative Tribunal and by order dtd. 11/12/2001, his case was remitted back for reconsideration of the punishment imposed, on the ground that the punishment was disproportionate to the charges. Consequently, the respondent herein had altered the original punishment of removal from service into one of "postponement of annual increment for one year, without cumulative effect", through their order dtd. 18/12/2002 and it was clarified by the respondent that the period of his non-employment will be settled as eligible leave including leave without pay.

(3.) In this background, the petitioner, who was serving as a GradeII Police Constable, was upgraded into Grade-I Police Constable on completion of 10 years, with effect from 28/10/2004 and subsequently, he was further upgraded to Head Constable on completion of 5 years with effect from 28/10/2009.