SECRETARY TO GOVERNMENT Vs. I.MUTHUPANDI

JUDGEMENT

(1.) This instant Writ Petition had been preferred against the order of the Tribunal, wherein, the punishment imposed by the department as against the first respondent had been set aside with a consequential direction to reinstate him and with backwages, service and monetary benefits.

(2.) Heard Mr.P.Balathandayutham, learned Special Government Pleader for the petitioners and Mr.K.Venkataramani, learned Senior Counsel for Mr.M.Muthappan, learned counsel for the first respondent.

(3.) Mr.P.Balathandayutham, learned Special Government Pleader for the petitioners would submit that the first respondent had been charged for the offences under Sec. 302 and 498A of IPC and that a criminal case has also been registered against him. Hence, a charge memo was issued against him for his involvement in such an offence, which had led to a unbecoming conduct and behavior to be continued in Police force. He would further submit that there were about 10 witnesses who have been examined during the course of the enquiry and that the enquiry officer had given a detailed report, indicating that the delinquency upon which the first respondent had been proceeded with had been conclusively proved. Thereafter, a second show cause notice was also issued and the disciplinary authority had imposed an order of dismissal of the first respondent from service. The Appellate Authority as well as the Revisional Authority had also confirmed the order of punishment.