LAWS(MAD)-2006-9-347

S KRISHNASAMY Vs. SUPERINTENDENT OF POLICE DINDIGUL

Decided On September 27, 2006
S. KRISHNASAMY Appellant
V/S
SUPERINTENDENT OF POLICE, DINDIGUL Respondents

JUDGEMENT

(1.) HEARD Mr. Prabhu Rajadurai, learned counsel appearing for the appellant and Mr.R. Janakiramulu, learned Special Government, for the respondent.

(2.) THOUGH the matter is listed for considering the question of stay, yet, in view of the very same question being involved in the appeal itself, on consent of the counsel appearing for the parties, the writ appeal itself is taken up for hearing and disposal on merits.

(3.) THE point for consideration in this appeal is as to whether the Superintendent of Police, Dindigul District who is the respondent herein, has ordered recovery from the salary of the appellant without adhering to the principles of natural justice and more specifically without conducting a departmental proceedings as contemplated under the relevant Rulese