K SELVAMANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed by the petitioner for a writ of Certiorari to call for records relating to G.O.(2D).No.208 [Home (Pol.2) Department], dated 27.07.2012, on the file of the first respondent and quash the same.

(2.) It is averred in the affidavit filed in support of the writ petition as follows;

(3.) It is the case of the petitioner that the Inspector of Police, Elanchelian and the Sub Inspector of Police Chandramohan had designed the evil plan and they used Rajamanickam as a weapon. While so, on 27.07.2012, the petitioner was suspended from service through G.O.(2D).No.208 under Sub Rule(e) of Rule 17 of the Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 and till date the Sub Inspector of Police who has been arrayed as accused No.2 has not been arrested and suspended. The order of suspension has been issued in direct contravention of the judgment of the Hon'ble Supreme Court in Prakash Singh and others Vs. Union of India, 2006 8 SCC 1. Therefore, the petitioner has come forward with the present writ petition for the relief stated supra.