(1.) Instant writ appeal is filed against the order made in W.P.No.730 of 2018, dated 17.01.2018, by which the Writ Court dismissed the writ petition.
(2.) Shorts facts leading to the filing of the appeal are that the father of the appellant/petitioner was working as Inspector of Police in Chidambaram Town Police station from 09.10.2010 to 13.10.2011, As he was unable to relocate his family, he was staying in a hotel viz., R.K. Residency. Only on 20.09.2011 he was allotted quarters at Chidambaram. He paid a sum of Rs.1,75,000/- to one Balakrishnan, accountant of R.K.Residency. Appellant/Petitioner submitted that the said accountant has failed to bring payment into account. He subsequently left the job without accounting the said money. Owner of the hotel has filed a complaint before the Superintendent of Police that when asked for payment of rent, the appellant/petitioner threatened the manager and owner of the hotel with dire consequences. Appellant/petitioner was proceeded departmentally with a charge memo under Rule 3(b) of the Tamilnadu Police Subordinate Service (Discipline and Appeal) Rules, stating that while appellant/petitioner was staying in R.K.Residency allegedly from 09.10.2010 to 13.10.2011 misusing his authority, failed to make payment of rent.
(3.) Appellant/petitioner submitted that on receipt of the said charge memo dated 11.02.2016, he submitted his detailed explanation stating that after he was allotted a quarters in Chidambaram Town.
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