- (1.)THE petitioner has prayed for issuance of a Writ, in the nature of Certiorari, to quash the Departmental Proceedings instituted Vide Charge Memo PR.No.15 of 2005.
(2.)THE petitioner was recruited, as Grade II Police Constable, in the District Armed Reserve, Thanjavur on 23.12.1985, and thereafter, transferred to Law & Order in 1990. THE petitioner was upgraded, as Grade I Police Constable, in the year 1995, and promoted as Head Constable in the year 1999. THE petitioner received 16 rewards with no adverse remarks in his service career. THE petitioner is also the recipient of Chief Minister's Medal for meritorious performances for the year 2002.
It is the submission of the petitioner, that he was falsely implicated in a criminal case registered Vide Crime No.5 of 2004, by the Vigilance and Anti Corruption Department, Thanjavur, for an offence under Section 7 of the Prevention of Corruption Act 1988.

The case was registered on the complaint by Thiru.K.Balu, S/o. Kaliyaperumal of Kollupettai Street, Vallam. A complaint was also preferred against Vairam, Sub Inspector of Police of Vallam Police Station. The Complaint was regarding the demand of Rs.3,000/- (Rupees Three Thousand only) as bribe for registering a case against Karnan and others for assaulting him on 25.02.2004.

(3.)THE case of the petitioner is, that Thiru. Balu is a drunkard, habitual offender, and was in the habit of quarrelling with his neighbours. Number of criminal cases were pending against him, which were registered, and investigated by Sub Inspector of Police Thiru.Vairam. It is, claimed that Thiru.Balu had personal animosity, and grudge against the Sub Inspector of Police Thiru.Vairam, and was waiting for an opportunity to rope him in a criminal case.
On 25.02.2004, the complainant quarreled with his neighbours Karnan and Murugan, and assaulted both of them. Based on the complaint preferred by Ramachandran, a criminal case was registered against Thiru.Balu for offence under Section 294(b) I.P.C.