DEPUTY INSPECTOR GENERAL OF POLICEPOLICE Vs. R CHANDRAN

JUDGEMENT

(1.) The Deputy Inspector General of Police, Vellore Range, has filed the instant writ appeal, challenging the order, dated 25/1/2018, passed in W.P.No.27790 of 2012.

(2.) Shorn of details the brief facts, leading to the filing of the writ appeal, are as under:-

(3.) A criminal case was also registered, against the respondent/writ petitioner and the Department also proceeded ahead with the enquiry. Charges against the respondent herein were proved during the enquiry proceedings. Disciplinary Authority, by its order, dated 15/11/1999, concurred with the findings of the enquiry officer and awarded the respondent punishment of "removal from service".