LAWS(MAD)-2014-12-197

E. RAMACHANDRAN Vs. THE INSPECTOR GENERAL OF POLICE

Decided On December 12, 2014
E. Ramachandran Appellant
V/S
The Inspector General Of Police Respondents

JUDGEMENT

(1.) THE petitioner retired from service on 30.06.2000 as Inspector of Police, in Villupuram District. Before his retirement, three disciplinary proceedings were initiated against him in P.R.No. 59/1998, P.R.No. 29/1999 and P.R.No. 92/1999 respectively.

(2.) WHILE the disciplinary proceedings in P.R.Nos. 59/1998 and 29/1999 were under Rule 3(a) of the Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, the disciplinary proceedings in P.R.No. 92/1999 was under Rule 3(b) of the Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules.

(3.) IN this regard, the order of the Superintendent of Police, imposing the punishment is extracted hereunder: