P.ASHOK NATARAJAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioner has approached this Court with the prayer for issuance of a writ in the nature of Certiorari, to quash G.O.(2D) No.345, dated 12.6.2008 issued by the Home (Police IV) Department confirming the order, dt.19.6.2007 issued vide D.Dis.No.AP1(1)/20/ 05857/2007 of the second respondent with consequential prayer for issuance of a writ in the nature of mandamus, to direct the respondents to promote the petitioner as Deputy Superintendent of Police with effect from 7.7.2009 with appropriate seniority and all attendant benefits.

(2.) THE petitioner joined services of the Police department as Sub Inspector of Police in the year 1987. The petitioner was promoted as Inspector of Police in the year 1988. The petitioner won a Gold medal in Scientific AIDs to investigation in the State Police Duty Meet, 2000 and another Gold Medal in Scientific AIDs to investigation in the All India Police Duty Meet 2000. The petitioner has also won a Bronze Medal in Scientific AIDs to investigation in the State Police Duty Meet, 2004. The petitioner in addition is also recipient of several appreciations and encomiums from higher officials. The petitioner also secured third place in Computerization and Modernization of Police Station in the year 2003.

(3.) AN enquiry was conducted into the charges levelled against the petitioner. Vide report, dated 17.6.2005, the enquiry officer held that all the four charges against the petitioner stood proved. The competent Authority agreed with the finding of the enquiry officer and awarded punishment of rank reduction by one stage with reference No.RR9/2005 for a period of three months from the date of receipt of the order.