REGENT COMPUTRONICS PVT. LTD.

P CHANDRAN Appellant

V/S

DEPUTY INSPECTOR GENERAL OF POLICE Respondents

Referred Judgements :-

STATE OF ORISSA VS. BIDYABHUSHAN MOHAPATRA [REFERRED TO]
UNION OF INDIA VS. SARDAR BAHADUR [REFERRED TO]
BHAGAT RAM VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
RANJIT THAKUR VS. UNION OF INDIA [REFERRED TO]
RANGASWAMI VS. STATE OF TAMIL NADU [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. G GANAYUTHAM [REFERRED TO]
SWATANTRA DIXIT VS. GOVIND RAM [REFERRED TO]
KAILASH NATH GUPTA VS. ENQUIRY OFFICER R K RAI ALLAHABAD BANK [REFERRED TO]
PALANIAPPAN R M VS. TRANSPORT COMMISIONER [REFERRED TO]
CENTRAL INDUSTRIAL SECURITY FORCE & ORS. VS. ABRAR ALI [REFERRED TO]

JUDGEMENT

(1.) The petitioner has approached this Court, seeking the following relief:

(2.) The petitioner, while working as Head Constable in Vellore Traffic Police Station, was issued with a charge memorandum dated 16.1.1999. The charges as framed against the petitioner, are as follows.

(3.) A criminal case was also registered against the petitioner in respect of the above charges. A departmental enquiry was ordered, wherein, the petitioner had requested for time in view of the pendency of the criminal case against him in respect of same charges. However, according to the petitioner, his request was not acceded to and the enquiry had proceeded and held that the charges were proved against the petitioner. On the basis of the enquiry report, the petitioner was imposed penalty of removal from service on 15.11.1999.

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P CHANDRAN Vs. DEPUTY INSPECTOR GENERAL OF POLICE

Referred Judgements :-

JUDGEMENT

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