S MURUGAN Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) HEARD both sides.

(2.) THE facts giving rise to the filing of this Writ Petition as stood exposited from the records could be portrayed thus: admittedly, the writ petitioner is now working as Sub Inspector of Police in Tamil Nadu Police Service. It so happened that the Tamil Nadu Police department proceeded as against him by issuing charge memo dated 21. 11. 1997 by levelling the following charges:

(3.) AS per the Tamil Nadu Police Subordinate Services (Discipline and appeal) Rules, enquiry was conducted by the Enquiry Officer i. e. , the Additional superintendent of Police, District Crime Records Bureau, Sivaganga District and arrived at the conclusion that charges were not proved. The Deputy Inspector general, Ramnad Range accepted the findings of the Enquiry Officer and directed to drop the charges against the petitioner on 09. 11. 1997. Pursuant to the same, the Superintendent of Police, Sivaganga by his order dated 21. 11. 1997, dropped the action against the petitioner on the two charges levelled against him.