Y. JEYAKUMAR Vs. ADDITIONAL DIRECTOR OF POLICE

JUDGEMENT

(1.) The challenge made in this writ petition is against the order of transfer dated 14.2.2014 .

(2.) The case of the petitioner is as follows:- He joined the police service as direct recruit Police Grade II on 15.4.1997 and was promoted as Sub-Inspector of Police on 4.9.2006. A lady constable by name Bharathi made a complaint against him on 7.12.2013 stating that he pulled her hand. The complaint was enquired by the "Welfare Committee" and a report was submitted to the fourth respondent. The same was rejected by the fourth respondent on the ground that enquiry was not conducted properly. Thereafter, "Visaka and Women Welfare Committee" was formed to conduct the enquiry. The Enquiry Officer has not acted in a proper manner and did not conduct the enquiry as per the procedure to be followed by due process of law. Aggrieved against the enquiry conducted the petitioner made a representation on 10.2.2014 to the first respondent. But, without considering the said representation, the impugned order of transfer came to be passed on 14.2.2014.

(3.) On notice the respondents entered appearance through the Additional Government Pleader and the fourth respondent has filed a report before this Court wherein it is stated as follows:-