DIRECTOR GENERAL OF POLICE Vs. M. MARUTHUPANDI

JUDGEMENT

(1.) The respondents in the writ petition are the appellants.

(2.) The petitioner had challenged an order passed by the first respondent in the writ petition under which he has confirmed the punishment imposed by the Disciplinary Authority to the effect of postponement of increment for two years without cumulative effect.

(3.) The Police Department had conducted Written Examination for the recruitment of Grade-II Constables for the year 2003-2004. The delinquent who was a Police Constable was alleged to have committed a misconduct of leakage of general knowledge question paper for the exams conducted by the Tamil Nadu Uniformed Services Recruitment Board, Chennai on 27/3/2005. Based upon the said allegation, the petitioner was suspended on 11/8/2005. A charge memo was issued to the petitioner on 19/8/2005 calling for explanation. The charge memo was accompanied with a statement of various officers connected with the said incident. The petitioner had submitted his explanation on 10/7/2013. An enquiry was conducted and report came to be filed. After furnishing a copy of the enquiry report, a show cause notice was issued to the petitioner calling for explanation on 16/5/2013. The petitioner had submitted his explanation on 10/7/2013.