A K PANNEERSELVAM Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) CHALLENGE is made to an order of the first respondent made in Na. Ka. No. J2/p. R. 207/99 dated 31. 12. 1999 and also the orders passed by the second respondent dated 27. 5. 2004. The petitioner has brought forth this writ petition seeking a writ of certiorari.

(2.) AFFIDAVIT in support of the petition is perused. The Court heard the learned Counsel on either side.

(3.) CONCEDEDLY, when the petitioner was working as a Grade I Constable in Pollachi (East) Police Station from 8. 6. 1998, certain allegations were made against him along with two others. On 20. 11. 1999, a charge memo was served upon him to the effect that in violation of the instructions of the superiors, he collected Deepavali Inam from the members of the public. Following the enquiry, the petitioner and the two others were found liable as per the charges and imposed the punishment of postponement of increment for two years without cumulative effect.