E BALU Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The petitioner was enlisted as Grade II Police Constable on 6.12.1975. He was upgraded as Grade I Police Constable on 7.8.1993.

(2.) While so, he was placed under suspension on 17.9.1998 in connection with registration of a criminal case in DCB Crime No.1 of 1996 relating to illegal arrest and detention of one S.Balaraman. The suspension was subsequently revoked on 6.2.2001. He joined duty on 19.2.2001.

(3.) However, he was convicted by the learned Judicial Magistrate, Vanur by judgment dated 21.8.2006 in C.C.No.52 of 1998. Based on the same, he was dismissed from service with effect from 6.10.2006 by proceedings of the second respondent dated 29.9.2006.