STATE Vs. C SUDHARSANAM

JUDGEMENT

(1.) Admit. Learned Counsel appearing for the respondent waives service.

(2.) This appeal is directed against the order passed by the learned single Judge, whereby the order of the Appellate Authority dated 30.11.2002 and the consequential orders passed subsequently are set aside and the Appellate Authority is directed to consider the appeal filed by the respondent by following Rule 15A of the Tamil Nadu Police Subordinate Rules and pass revised orders within a period of six weeks.

(3.) The respondent was appoint'ed as Police Constable by direct recruitment on 26.12.1985 and promoted as Lance Nayak in the year 1993 and further promoted as Nayak in the year 1994. The respondent was further promoted as Havildar In the year 1996 and he was posted as Trainee Instructor in Cuddalore in the year 2002. The Inspector of Police (Chief Drill Inspector), Cuddalore framed four charges against the respondent, which read as follows: