S MUNIRAJ Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner entered into the service as Grade - II Police Constable in Coimbatore City (Armed Reserve) in 1986. He became Grade - I Police Constable on upgradation, in 1994. In 1995, the Government promoted him as Head Constable by way of accelerated promotion for his courageous act for nabbing an hard core terrorist.

(2.) THE petitioner was in-charge of the Thudiyalur Police Station from 09.00 p.m. on 10.01.1999 to 08.00 a.m. on 11.01.1999. Another Head Constable viz., Mr.Myilsamy was the only other person posted in the Police Station during the same time between 09.00 p.m. on 10.01.1999 and 08.00 a.m. on 11.01.1999. He was a Para Police Constable on that day. THE Inspector was on leave during that time and other Police Constables were on night patrolling duty in the villages in and around the Police Station. THE Sub-Inspector of Police was at home.

(3.) THE undisputed facts, for better appreciation of the facts are as follows: