S VADIVELU Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) PETITIONER seeks writ of certiorarified Mandamus to quash the order passed by the 1st Respondent dated 10. 06. 2004 imposing punishment of stoppage of increment for two years with cumulative effect and consequential order passed by the 2nd Respondent ordering recovery of Rs. 16,776/ -.

(2.) THE Petitioner was appointed as sub Inspector of Police on 28. 09. 1987 FN. For the delinquencies committed by the Petitioner, Petitioner was placed under suspension from 16. 12. 1989 FN to 20. 03. 1991 FN, from 01. 04. 1991 AN to 27. 12. 1991 FN and from 16. 11. 1992 FN to 26. 11. 1992 FN.

(3.) PETITIONER was served with a charge memo in PR No. 351/h1/1994 u/r 3 (b) of Tamil Nadu Police Subordinate Services (Discipline and Appeal) Rules 1955 on 27. 07. 1994 for having taken one Thekkamalai to Manapparai Police Station on 26. 07. 1989 without making any entry in the registers maintained in the Police station and for having confined him illegally and failure to comply with the provisions of the Police Standing Order 145.