V DASARATHARAJAN Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) A charge memo issued against the writ petitioner in proceedings dated 22.04.2011 is under challenge in this writ petition.

(2.) The learned counsel appearing on behalf of the writ petitioner made a submission that the writ petitioner was recruited as a Gr.I. Police Constable on 01.0197 Subsequently, he was promoted as Sub Inspector of Police in the year 1994. On account of certain allegations, a criminal case was registered against the writ petitioner by the Vigilance and Anti Corruption, Ramnad Unit in Cr.No.03 of 1997 under Section 7 of P.C. Act, 1988. The writ petitioner was placed under suspension on 01.08.2007. However, the writ petitioner was due for retirement on 30.06.2009. The writ petitioner was not allowed to retire from service and he was retained in the service, on account of pendency of the criminal case registered against him. A charge memo was issued against the writ petitioner in proceedings dated 204.2011. Charges against the writ petitioner are extracted here under:

(3.) Annexure II of the charge memo provides statement of allegations namely, imputations of misconduct or misbehavior. Annexure III of the charge memo provides list of documents filed in support of the allegations. Annexure IV of the charge memo provides list of witnesses.