C S MUTHALAGU Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The charge memo dated 26.01.2015 issued under Rule 17 (b) of TNCS (C & A) Rules 1955, dated 26.01.2015 by the second respondent is under challenge in this writ petition.

(2.) The writ petitioner was initially appointed as Sub-Inspector of Police through direct recruitment in the year 1987. The petitioner was promoted to the post of Inspector of Police in the year 1998. Thereafter, he was promoted as Deputy Superintendent of Police with effect from July 2010. On account of certain allegations, a charge memo was issued against the writ petitioner in proceedings dated 26.01.2015. The charges against the writ petitioner are extracted hereunder: <IMG border=1 align=center src="http://www.indialawlibrary.com\images\23112018-285.jpg">

(3.) Annexure-2 to the charge memo provide the statements of allegations and imputations and Annexure-3 provides the list of documents relied upon by the authorities. Annexure-4 provides the list of witnesses to be examined. Thus, there is no infirmity as such in respect of the charge memo framed against the writ petitioner.