P RAMASAMY Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner while working as Inspector of Police at Thiruthangal Police Station in 1991, based on the statement of some of the accused, the following three charges were framed against him under 3 (b) of Tamil Nadu Police Subordinate Service (Disciplinary and Appeal) Rules, 1955. THEy are:

(2.) HEARD Mr. Vijaynarayan, learned Senior Counsel for petitioner and Mr. E. Sampathkumar, learned Government Advocate for respondents 1 to 5.