JEYASUTHA Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to forbear the respondent from proceed with further enquiry based on the charge memo issued by the Respondent in F.1/Tha.pa32/2014, dated 08.07.2014, under Rule 3(b) of Tamil Nadu Police Subordinate Service (D &A) Rules 1955 till the conclusion of the criminal case in C.C.No.210 of 2014, on the file of the Judicial Magistrate, Uthamapalayam, Theni District.

(2.) The writ petitioner was initially appointed as Women Police Constable on 31.10.1997 and thereafter, she was promoted as Grade I Police Constable on 31.10.2007. Subsequently, the petitioner was promoted as Women Head Constable on 31.10.2012.

(3.) However, the writ petitioner filed the present writ petition mainly on the ground that a criminal case was registered against her in C.C.No.210 of 2014 and till the criminal case is disposed of, the departmental disciplinary proceedings are to be kept in abeyance. In other words, simultaneous proceedings are impermissible and accordingly, the present writ petition has been filed with a prayer to forbear the respondent to proceed with the departmental disciplinary proceedings.