M GUNASEKARAN Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) IN W. P. No. 26598 of 2005, petitioner seeks to quash the show cause notice issued by the Director General of Police in his proceedings rc. No. 5079/con. V (2)/94, dated 4. 11. 1998 for enhancement of punishment from postponement of next increment for a period of one year to that of dismissal from the Force.

(2.) IN W. P. No. 27633 of 2005, petitioner seeks to quash the order of the 3rd respondent dated 1. 5. 1996 imposing the punishment of postponement of next increment for a period of one year without cumulative effect and as confirmed by the second respondent in his proceedings dated 1. 4. 1997 and further confirmed by the first respondent in his proceedings dated 4. 11. 1998 by issuing show cause notice for enhancement of punishment and to direct the respondents to give monetary benefits.

(3.) THE brief facts necessary for the disposal of the above writ petitions are as follows. (a) Petitioner joined in the service of the Police Department on 13. 8. 1971 and he obtained 145 rewards and Chief Minister's medal for his meritorious service. The petitioner while working as Head Constable, attached to Kumbakonam Taluk Police Station, Thanjavur, he was served with a charge memo on 24. 9. 1994 under rule 3 (b) of the Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules in P. R. No. 21 7/94 along with the Inspector and sub Inspector of Police attached to that station. The charge alleged against the petitioner was that the petitioner connived with the Inspector and Sub inspector of Police in demanding bribe for an incident that was alleged to have taken place on 3. 5. 1991. The charge framed against the petitioner reads as under,