G JANARTHANAN Vs. SECRETARY TO GOVERNMENT, HOME DEPARTMENT

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal.

(2.) The petitioner challenging the impugned order of censure passed by the 3rd respondent, as confirmed by the 2nd respondent, by dismissing the mercy petition, has filed this writ petition.

(3.) The petitioner has joined the service in Tamil Nadu Police as directly recruited Sub Inspector of Police on 01.03.1996 and would claim that he has received 10 rewards for his efficient service. The Petitioner would futher aver that he was issued with a charge memo dated 17.06.2015 by the Deputy Superintendent of Police, Kallakurichi Sub-Division, Villupuram District, wherein the following charges are framed:-