V. JEGANNATHAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard Mr.D.Selvanayagam, learned counsel appearing for the petitioner and Mr.V.R.Shanmuganathan, learned Additional Government Pleader appearing for the respondent.

(2.) The petitioner is aggrieved by a proceedings issued by the Deputy Superintendent of Police, SC/ST Vigilance Cell Officer, wherein the petitioner has been directed to appear before him on 14.03.2018 at 10.00 a.m. and in the impugned communication, the respondent has called for 10 documents/details.

(3.) The learned counsel for the petitioner submitted that the impugned communication, which calls for details and documents is without jurisdiction as the scope of enquiry as conferred on the respondent vide G.O.Ms.No.106, Adi Dravidar and Tribal Welfare (CV I) Department dated 15.10.2012 does not give power to make a rowing enquiry or to render a finding. In this regard, the learned counsel has drawn the attention of this Court to para 10(iii) of the said Government order and addressed his submission with regard to the scope of enquiry by the respondent.