A MEENAKSHI Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE Original Application in O.A.No,819 of 2002 before the Tamil Nadu Administrative Tribunal is the present writ petition.

(2.) THE petitioner was a Woman Police Constable. She was working in the Tamil Nadu Uniformed Services Recruitment Board, Chennai from October 1999 to January 2001. During the said period, her brother applied for selection to the post of Police Constable. THE allegation made against the petitioner was that she tampered the records relating to the selection in favour of his brother. She was issued a charge memo dated 31.05.2001 under Rule 3(b) of the Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955, (hereinafter referred to as the "Rules"). An enquiry was conducted on the charge memo. Ultimately, the second respondent, the Disciplinary Authority, passed an order dated 03.12.2001, awarding punishment of reduction of pay by three stages for three years with cumulative effect. THE said order was served on the petitioner on 12.12.2001. THE petitioner made a representation dated 21.12.2001 to the second respondent to furnish the documents, which were marked as exhibits in the departmental enquiry and also the statement of witnesses that were recorded in the enquiry for preferring an appeal to the first respondent.

(3.) HEARD the submissions made by Mr. A.R. Nixon, learned counsel for the petitioner and Mrs. C.K. Vishnupriya, learned Additional Government Pleader for the respondents.