G ANDY Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) PRAYER in the writ petition is to quash the order of suspension dated 29. 6. 2005 with a direction to the respondents to permit the petitioner to retire from service from 30. 6. 2005 with all consequential benefits.

(2.) THE case of the petitioner is that he joined as Sub-Inspector of Police on 1. 4. 1970 and was promoted as Inspector of Police from 16. 4. 1982. Even though he was eligible to be promoted as Deputy Superintendent of Police Category-I from the panel year 1995-1996, his name was deferred on account of the pendency of the criminal proceedings initiated against him in connection with the atrocities committed by various Forest, Police and Revenue officials at Vachathi in Dharmapuri District on 20. 6. 1992. A criminal case in crime No. RC. 3/s/95 was registered by the CBI and the same is pending as S. C. No. 117 of 1996 on the file of the Sessions Court, Krishnagiri. Petitioner is arrayed as accused No. 158. In view of the pendency of the said sessions case, petitioner was not allowed to retire on 30. 6. 2005 and the impugned order of suspension was passed.

(3.) EVEN according to the affidavit petitioner is arrayed as accused No. 158 in S. C. No. 117 of 1996 on the file of the Sessions Court, Krishnagiri. For the said atrocities committed by various Forest, Police and Revenue officials at Vachathi Village, a Fact Finding Enquiry Commission was appointed and more than 350 victims were paid compensation by the Government.