STATE OF TAMIL NADU Vs. K LOGANATHAN

JUDGEMENT

(1.) AGGRIEVED by the order of the Tamil Nadu Administrative Tribunal, chennai, dated 06. 03. 2002, made in O. A. No. 8970 of 1997, the Home Department, government of Tamil Nadu, has filed the above Writ Petition.

(2.) IT is seen that the first respondent herein was working as inspector of Police, Shevapet Police Station in Salem district from 02. 04. 1 990 to 25. 03. 1991. On 03. 05. 1990, a case of murder was reported in Shevapet police Station at 12. 00 Noon, in respect of which, Cr. No. 206 of 1990 under sections 147, 148, 364, 341 and 302 IPC was registered against one Varadhan and 17 others. Charge sheet was laid and the case was tried by the learned principal District Judge, Salem, in S. C. No. 109 of 1991. The learned sessions Judge, by judgment dated 28. 10. 1991, acquitted all the accused, stating that the charges against the accused have not been proved. After the acquittal in the criminal case, a charge memo in P. R. No. 128 of 1992 under Rule 3 (a) of the Tamil Nadu Police Subordinate Services (Discipline and Appeal)Rules, 1955, was served on the first respondent.

(3.) THE charges are as follows :