M SINGARAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner filed O. A. No. 7529 of 1997, seeking for a direction to pay the petitioner the arrears of pay and other allowances from 20. 01. 1979 to 10. 05. 1983 with all attendant benefits.

(2.) IT is seen from the records that the petitioner was compulsorily retired on charges being framed against him under Rule 3 (b) of the Tamil Nadu Police Subordinate Service Rules. The charge against the petitioner was that he deserted his legally wedded wife Tmt. Chandrammal and was living with one Parvathy, daughter of Sudarsanam. The second charge was that he beat his legally wedded wife on 13. 1. 1977 at No. 18, Thiru-vi-ka Nagar when she visited him and requested for the children to be sent back to her.

(3.) AS against the said compulsorily retirement, he filed an appeal and review. All were rejected and the Government also confirmed the said order by G. O. Ms. No. 582, Home, dated 9. 3. 1982. Thereafter, the petitioner made a further attempt by bringing the statement of his first wife that she had condoned his action and the Government should take sympathetic view. Therefore, the State Government issued G. O. Ms. No. 799, Home, dated 19. 4. 1983. In paragraphs 3 and 4 of the Government Order, it has been stated as follows: