K TAMILARASAN Vs. DEPUTY INSPECTOR GENERAL OF POLICE, THIRUCHIRAPPALLI RANGE; DIRECTOR GENERAL OF POLICE, DGP OFFICE

JUDGEMENT

(1.) Heard both sides.

(2.) In this writ petition, the petitioner challenged the order of the first respondent, dated 15.08.2003, by which the first respondent refused to interfere with the order of the Appointing Authority in dismissing the petitioner from service and rejected the revision filed by the petitioner.

(3.) The petitioner was working as Inspector of Police in the Armed Reserve at Pudukottai and he married to one Rajamani and out of the wedlock, he got two female daughters. The wife of the petitioner died on 09.11.2001 and in this regard, disciplinary proceedings were initiated against the petitioner on the basis of the statement given by his wife, while she was admitted in the hospital.