DEPUTY INSPECTOR GENERAL OF POLICE Vs. MOOVENDAN

JUDGEMENT

(1.) AGGRIEVED by the order dated 16-8-2001 of the Tamil Nadu Administrative tribunal, Chennai made in O. A. No. 3661/92, Deputy Inspector General of Police, Thanjavur Range has filed the above writ petition.

(2.) ACCORDING to the petitioner, the first respondent herein was directly recruited as Sub Inspector of Police on 01-11-79. While he was working as Sub inspector of Police in SB-CID from 02-07-73 to 15-02-85 had been keeping one Pushpam as his concubine and through her he has got a male child by name Manimaran on 12-07-84. It is further stated that when he was also having a family as on 15-04-84 , he married one Santha of pattukottai. A preliminary enquiry was held by the CB-CID and as per the instructions of the Director General of Police, a charge memo dated 20-10-87 under Section 3 (b) of TNPSS (D&a) Rules was issued. The said charge memo was challenged before the Tamil Nadu Administrative Tribunal. By the impugned order dated 16-08-2001, the Tribunal after going through the charge memo and finding that it does not attract the mischief of Rule 23 of Tamil Nadu Police subordinate Officers Conduct Rules, set aside the charge memo. Questioning the same, the present writ petition has been filed.