V VEERAMANI Vs. CHIEF SECURITY COMMISSIONER

JUDGEMENT

(1.) The petitioner has come forward with this writ petition praying for a Writ of Certiorarified Mandamus to call for the records of the respondent dated 23-09-2003 in Memo No.SXT/P-227/R-153/VV/6/2003 and quash the same as illegal and direct the respondents to pay all attended benefits from 01-09-2003 that is date of suspension.

(2.) . By consent of counsel for both sides, the writ petition itself is taken up for final disposal.

(3.) The petitioner is an Inspector of Police in RPF at Vridachalam Junction. One Aboobakkar has made a complaint dated 07-08-2003 against the petitioner and preliminary enquiry was conducted by a Junior Inspector of Police one Mr. A. Chandrasekaran and an Assistant Security Commissioner Mr. P.V. Shanmugam. They have recorded statements but not given any findings. In the meantime, the 2nd respondent passed an order of suspension on 01-09-2003 alleging that an investigation into the charges for indulging in corrupt practice is contemplated. Charge sheet dated 23-09-2003 was issued to the petitioner. In annexure IV of the charge sheet, it is mentioned that preliminary enquiry report of P.V. Shanmugam, ASC/TPJ dated 26-08-2003 and report of Chandrasekaran, IPF/TPJ dated 29-03-2003 and the documents relied on for the enquiry along with statement of all the accused persons were annexed. It is alleged that no single statement has been recorded from the petitioner or from other constables against whom charges were levied. It was informed that one Mr. Renganathan was nominated as Enquiry Officer. Though an appeal has been preferred against the order of suspension, no order has been passed by the appellate authority.