S SELVAKUMAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) These Writ Appeals have been filed against the common order dated 31.03.2009 passed in WP(MD)Nos.3141 & 3402 of 2005 by the learned Single Judge of this Court.

(2.) The case of the appellants is that the charge of illegal gratification has been mulcted on a lady Sub Inspector of Police and two other police personnel/appellants herein, who are said to be Grade-II Police Constables. The incident was happened in front of a TASMAC shop. Based on materials, the charge memos were issued and preliminary enquiry was conducted by the competent authority viz., Assistant Commissioner of Police. Workers of the shop were examined and after concluding departmental enquiry, the said three Police personnel were dismissed from service. The Appeals filed by them before the Additional Director General of Police were dismissed on 07.10.2004 and 13.10.2004 and Review petitions filed before the Director General of Police, Chennai were also rejected and consequently, three writ petitions in WP(MD)Nos.3141, 3402 and 35995 of 2005 have been filed by the said three persons and the same were disposed of by the learned Single Judge of this Court by way of passing a common order.

(3.) The events that led to the Departmental proceedings, were recorded by the learned Single Judge, thus: