A SUBRAMANIAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) PETITIONER seeks writ of certiorarified mandamus to quash the order Respondent passed in C.No.F4/PR 38/05, dated 18.10.2005 and to direct the Respondent to reinstate the PETITIONER with all monetary and attendant benefits.

(2.) BRIEF facts in nutshell are as follows:

(3.) AFTER advocates resumed work I have also heard the arguments of Mr.C.Veerakathiravan, the learned counsel for the Petitioner. Learned counsel for Petitioner submitted that Petitioner has cut the trees with a bonafide intention to clear the drainage and while so, punishment of dismissal from service is disproportionate to the proved charges. It was further submitted that punishment imposed by the Disciplinary Authority imposing punishment of stoppage of increment for two years and further direction to plant 8 saplings within the Armed Reserve premises was already implemented and while so the Respondents ought not to have enhanced the punishment.