K. SELVAMANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner is aggrieved against the order of dismissal from service.

(2.) THE case of the petitioner is as follows:

(3.) ACCORDING to the petitioner, the Authority competent to initiate disciplinary proceedings against him is the fifth respondent. Therefore, the charge memo framed by the Deputy Superintendent of Police was without jurisdiction. It is his further contention that the Enquiry Officer has not given sufficient opportunity to the petitioner to put forth his case. The mental illness suffered by the petitioner during the relevant point of time was not taken at all into consideration by the Appellate and Revisional Authorities, while considering his appeal and revision.