R.SRINIVASAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Mr. V. Subbiah, learned Special Government Pleader takes notice for the respondents. The five petitioners jointly filed the Writ Petition challenging their individual orders of suspension dated 28.11.2011 passed by the Deputy Inspector General of Police, Villpuram Range. The first petitioner was working as Inspector of Police, Thirukovilur Police Station. The 2nd petitioner was a Special Sub Inspector of Police. The third petitioner is Head Constable, fourth and fifth petitioners are Police Constables. They were all working in the same police station.

(2.) In the individual impugned orders, it was stated that the petitioners have detained one Lakshmi, wife of Kasi and three other women of T. Mandapam Village, Thirukovilur Taluk near Manampoondi bye-pass road on 22.11.2011 night and violated the law and spoiled the image of the police force. It was stated that a criminal case was registered in Thirukovilur Police Station in Crime No. 887 of 2011 under Sections 323, 427, 363, 380, 376 IPC R/W Section 3(1)(xii) of SC & ST (Prevention of Atrocities) Act. The petitioners sent a representation dated 21.9.2012.

(3.) One such representation sent by the first is enclosed in page 14 of the typed set. It was stated by him that he had been under suspension since 28.11.2011 and he has not committed any mistake and therefore his suspension should be revoked.