R CHIDAMBARAM Vs. PRESIDING OFFICER

JUDGEMENT

(1.) HEARD Rev.Dr. S.N. Amarnath, learned counsel for the petitioner and Ms.Geetha Thamaraiselvan, learned Government Advocate for respondents 2 and 3.

(2.) THE petitioner was employed as Police Constable. A departmental proceedings was initiated against him whereunder, the following charges were levelled:-

(3.) WE have gone through the order passed by the appellate authority, who has simply recounted the charges against the petitioner and thereafter observed as follows:- "I have carefully gone through the Appeal Petition, PR file and connected records. The Enquiry Officer after observing all formalities found that the applicant is guilty of the charge and proved the first four count of the charge against him. The charge against him are grave in nature. All the points contained in his explanation and further representation have been carefully considered by the punishing authority before passing orders. The punishment awarded is just and appropriate. Appeal is considered favourably since there is no grounds to interfere hence rejected."