C RATHINASWAMY Vs. SUPERINTENDENT OF POLICE TIRUPPUR DISTRICT

JUDGEMENT

(1.) The petitioner was directly recruited as a Grade-II Police Constable through a Selection conducted by the Tamil Nadu Uniformed Services Recruitment Board and was appointed in the Police Force on 25.10.1993. He was upgraded as Grade-I Police Constable in 2003 and further as Head Constable in 2008. According to the petitioner, he had received 31 awards and had not come to any adverse notice through out his carrier.

(2.) While the petitioner was working in Tiruppur South Police Station in 2010, he is alleged to have developed an affair with one Kamala Vinodhini of Coimbatore, who was working as a Computer Instructor, at Tiruppur and alleged to have cheated the woman under the pretext of promising to marry her. The conduct of the petitioner, as alleged, led to 'the attempt to commit suicide' by the said woman on one occasion, for which, a Criminal case was registered in Crime No.210 of 2010, on the file of the Tiruppur South Police Station for offences under the Indian Penal Code. It appears, subsequently, the said Kamala Vinodhini, on an another occasion, committed suicide, which again resulted in another Criminal case registered in Crime No.417 of 2011 under Section 306 read with Section 417 of the Indian Penal Code.

(3.) In view of the registration of criminal cases against the petitioner, a departmental Charge-memo was issued under Rule 3(b) of the Tamil Nadu Police Subordinate Services (Disciplinary and Appeal) Rules and the charge, as framed against the petitioner, reads as follows: