K KETTIMUTHUSAMY Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) (WRIT Petition filed under Article 226 of the Constitution of India praying to issue Writ of Certiorarified Mandamus calling for the records of the 2nd Respondent in Rc. No. 242575/ap I (1)/2003 dated 1. 12. 2003 and quash the same and direct the Respondents to repay the Petitioner all monetary benefits withheld from him with all consequential monetary and service benefits.)Petitioner seeks Writ of Certiorarified Mandamus to quash the order of the 2nd Respondent in Rc. No. 242575/ap I (1)/2003 dated 1. 12. 2003 thereby imposing punishment of reduction in the time scale of pay by one stage for one year without cumulative effect.

(2.) FACTUAL background in nutshell are as follows:-

(3.) DENYING the averments in the Petition, Respondents have filed counter-affidavit. According to the Respondents, Armed Forces are expected to maintain strict discipline in Chennimalai Repeater Guard and sufficient opportunity was afforded to the Petitioner during departmental proceedings.