M.ALMAS ALI Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner was appointed directly as Sub Inspector of Police in 1979. He was promoted as Inspector of Police in 1994. While he was serving as Inspector of police, Civil Supplies C.I.D., Tirunelveli during the year 2000, he was on leave from 26.1.2000 to 01.3.2000.

(2.) ONE Thiru.Krishnamurthy, Inspector of Police Civil Supplies C.I.D., Nagercoil was in-charge of Tirunelveli unit. Thiru. K.Krishnamurthy, raided a rice mill namely Annathammal Kasi Modern Rice Mill at Karisalkulam, Kovilpatty Taluk on 18.2.2000 and seized 3,935 bags of rice from the two Godowns of the said mill. He also put seal to the Godowns from where the rice bags were seized. Further, he handed over the seized rice bags to the Taluk Supply Officer, Kovilpatty.

(3.) WHILE so, the Government issued an order in G.O.Ms.No.215 Cooperative Food and Consumer Protection department, dated 09.11.2005 to initiate departmental action against the persons, who are responsible for the lapses in the aforesaid incident. Para 6 of the said Government Order is extracted hereunder: ...[VERNACULAR TEXT OMMITED]...