ADDITIONAL DIRECTOR GENERAL OF POLICE Vs. G RAJENDRAN

JUDGEMENT

(1.) CHALLENGING the order dated 03. 01. 2003 passed by the Tamil Nadu Administrative Tribunal in O. A. No. 7424 of 1995, the present writ petition has been filed.

(2.) THE first respondent herein was employed as Grade II Police Constable attached to T. Kallipatty Police Station in Madurai District. During the course of his employment, in respect of certain alleged omission and commission, he was suspended from service with effect from 28. 08. 1985. Thereafter, a charge memo in P. R. No. 72 of 1992 dated 22. 05. 1992 was issued to him containing two charges, they are as follows:-

(3.) DENYING the charges levelled against him, the first respondent has submitted his explanation. Not satisfied with the explanation offered, the third petitioner herein, who is the disciplinary authority, has appointed the Deputy Superintendent of Police, Thirumangalam has enquiry officer. The enquiry officer conducted an inquiry and arrived at a finding that the charges against the petitioner are proved. Based on the findings of the enquiry officer, the disciplinary authority/third petitioner herein has passed an order dated 15. 12. 1992 dismissing the first respondent from service. Aggrieved by the order of dismissal, the first respondent has preferred an appeal before the second petitioner herein, which was rejected on 15. 06. 1993. As against the same, he has preferred a review petition to the first petitioner, which was also rejected on 25. 06. 1994, with the result, O. A. No. 7424 of 1995 was filed before the Tamil Nadu Administrative Tribunal, which was allowed on 03. 01. 2003, hence the present writ petition.