K MARUDARAJ Vs. ADDITIONAL DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(2.) THE petitioner has stated that he is working as a Police Constable Grade-I, in the City Crime Records Bureau, Coimbatore City. The petitioner had filed the original application in O. A. No. 5218 of 1996, before the Tamilnadu Administrative Tribunal, challenging the order, dated 27. 7. 95, passed by the third respondent, awarding the punishment of reduction of time scale of pay by two stages for two years, with cumulative effect. The said order had been confirmed by the Inspector General of Police, Coimbatore, the second respondent herein, by his order, dated 7. 9. 95.

(3.) WHILE he was working as a Grade-I Police Constable, the petitioner and his colleague Jeyaprakash, Head Constable, were on bandobust duty, on 8. 8. 92. Whileso, they found an Ambassador Car bearing Registration No. TN-37-7788, parked in front of a wine shop by name ?devi Wines' at 2nd Street, Gandhipuram. The petitioner and his colleague noticed three persons, namely, Elangovan, Eswaran and Ramesh standing in front of the car and causing nuisance, under the influence of alcohol. Therefore, they were asked to come to B-3 Police Station, where cases were registered against them in Crime Nos. 2616, 2617 and 2618 of 1992, under Section 75 of Madras City Police Act, and they were later released on bail.