R ARUMUGAM Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE Original Application in O.A.No,2727 of 2002 before the Tamil Nadu Administrative Tribunal is the present writ petition.

(2.) THE petitioner was appointed as a Grade II Police Constable in 1985. On 04.09.2001, the petitioner and two other Police Constables, namely, Mr.Sivadass and Mr.Angamuthu were allotted the duty of escorting five accused persons from the Judicial Magistrate Court, Palani to Madurai Central Jail. One of the accused namely Mr.Sakthivel, suddenly removed his hand from the handcuffs and ran away at about 10.15 p.m., when they were waiting at Arapalayam, for the city bus. THE petitioner was issued with a charge memo making the following two allegations. A similar charge memo was issued to the other two persons referred to above. TAMIL

(3.) THE petitioner filed Original Application in O.A.No,2727 of 2002 (W.P.No,36717 of 2005) praying to quash the aforesaid order dated 26.03.2002 of the second respondent, confirming the order of the first respondent dated 28.02.2002.