K.RAM PRASAD Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Government Pleader for Services appearing for the respondents.

(2.) This writ petition is filed to issue a Writ, order or direction more in the nature of writ of Mandamus declaring the impugned G.O.Rt.No.578, Home, dtd. 12/5/2014 in so far as treating the suspension period as not on duty is concerned and the connected Govt. Memo No.1493/Ser.II/A1/2014, Home Department, dtd. 5/11/2014, in so far as the petitioner is concerned as being illegal, arbitrary unjust, contrary to the Fundamental Rules and also subversive of Articles 14, 16 and 21 of the Constitution and consequently hold that the suspension period of the petitioner from 15/7/2008 to 4/3/2009 is to be treated as on duty for all purposes with all consequential benefits.

(3.) The case of the petitioner, in brief, is as follows: