P VISWANATHAN Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE petitioner was working as Police Constable Grade I in Edappadi Police Station. He filed O.A.No.1416 of 1998 before the Tamilnadu Administrative Tribunal, seeking to set aside the order of the second respondent dated 28.07.1997 made in PR.No,252/H2/96 and confirmed by the first respondent dated 03.12.1997 and for a consequential direction to promote him as Head Constable from the date on which he was promoted.

(2.) IN view of the abolition of the Tribunal, the matter stood transferred to this Court and was re-numbered as W.P.No,36278 of 2006.

(3.) AFTER the report of the Sub-Collector, departmental enquiry was ordered to be conducted by the DSP Rasipuram Sub-Division. The Enquiry Officer recorded the statement of the witnesses. He held that some witnesses were not eye witnesses and the persons who deposed before the Sub-Collector had disowned their statements. Therefore, since no one had corroborated the earlier statements given before the Sub-Collector, there is no material to hold the petitioner guilty of the charges.