A SAMIKANNU Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS writ petition has been preferred against the order of the second respondent, dated 25. 03. 2003 made in O. A. No. 3307 of 2002, whereby the order of the first respondent in P. R. J1/111/95, dated 03. 06. 2002 was confirmed by the Tamil Nadu Administrative Tribunal, Chennai.

(2.) IT is not in dispute that the petitioner herein joined the police service as Grade-II Police Constable in Erode District on 15. 04. 1977 and promoted as Grade-I Police Constable in the year 1995. In the year 1994-95, while working as Grade-I Police Constable, attached to Anthiyur police station, Erode District, the petitioner was served with a charge memo in P. R. J1/111/95 under Rule 3 (b) of TNPSS (Danda) Rules, containing four charges.

(3.) THE first charge is that the writ petitioner, while working as Grade-I Police Constable had received passport at 8 a. m, on 17. 11. 1994 to proceed to the Government Headquarters Hospital, Erode for getting wound certificates, relating to U. I. cases, but he failed to return to the station on the same evening itself. He overstayed at Erode from 18. 11. 1994 to 20. 11. 1994 and subsequently, he returned back and reported duty, only on 21. 11. 1994 at 5 a. m and thereby committed dereliction of duty.