T. JAYA Vs. DIRECTOR GENERAL OF POLICE, SANTHOME

JUDGEMENT

(1.) The challenge in this Intra-Court appeal is to the order dated 09.07.2018 in W.P. No. 20897 of 2006. The Writ Petition in question had been filed by the appellant for the following relief:

(2.) The appellant had joined the services of the respondents as a Grade II Police Constable on 27.05.1988. He was promoted as a Naik on 20.01.1994 and thereafter as Havildar on 24.05.1994. The appellant was the recipient of many awards including the Manaser NSC Commando Shield on 09.03.1999. The appellant would submit that he had shown utmost devotion in the discharge of his duties with the respondents. While so hard times fell on him when one Pitchai Muthu had assumed charge as the Deputy Commandant of the TSP 4th Battalion. The appellant would submit that right from the inception the said officer had taken a dislike for him.

(3.) The appellant would submit that on 24.01.2002 he had received a charge memo from the 2nd respondent followed by a fresh memo dated 03.07.2002 wherein a denovo enquiry was initiated against him. Earlier, the appellant was issued with a charge memo dated 19.06.2000 on the complaint of two women police constables that he had conducted himself in an improper way with them. After enquiry it was found that the entire complaint was a cooked up one, since the appellant had found fault with them for dereliction of duty on their side. Therefore, to take revenge the complaint had been filed. The Commandant in the order dated 16.06.2000 had clearly observed that there was no iota of truth in the complaint alleged against the appellant.