M.PERIYASAMY Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The present writ petition has been filed by the Grade II Constable challenging the order of the compulsory retirement dtd. 1/2/2017.

(2.) A perusal of the records reveal that the petitioner has been issued with a charge memo on 26/3/2008. In view of pendency of the criminal proceedings, the departmental enquiry was postponed due to the orders of this Court. The petitioner got acquitted on 8/4/2014 and he submitted his explanation to the charge memo on 23/2/2015.

(3.) A report was submitted in the departmental enquiry on 29/3/2016 and the second show cause notice was issued to the writ petitioner on 26/12/2016. The impugned order of compulsory retirement was issued on 1/2/2017 with effect from 31/3/2008. This order is put to challenge in the present writ petition.