R.UMASANKAR Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The petitioner was recruited as Sub Inspector of Police in 1970. He was promoted as Inspector. While he was serving as Inspector of Police, in Kollancode Circle in Kanyakumari district, a charge memo in PR.No.48/95 dated 13.11.1996, under Rule 3(b) of the Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955, was issued to him. The charges framed against the petitioner reads as under:-

(2.) Enquiry Officer was appointed. The petitioner did not appear before the enquiry proceedings. The Enquiry Officer after going in to the material on record came to the conclusion that the charges framed against the petitioner are proved. The Disciplinary Authority accepted the findings of the Enquiry Officer and awarded the punishment of reduction of time scale pay by three stages for three years with cumulative effect.

(3.) The petitioner did not file an appeal. Instead he filed a Review Petition before the Director General of Police, Tamil Nadu. The Director General of Police by an order dated 26.01.2001, did not interfere with the punishment granted to him. A writ petition has been filed in this Court in WP.No.11853 dated 15.09.2003. This Court by an order dated 15.09.2009, observes as under:-