LAWS(MAD)-2011-12-3

G SELVIN STEPHEN Vs. DEPUTY INSPECTOR GENERAL OF POLICE TECHNICAL SERVICES POLICE TELECOMMUNICATION BRANCH CHENNAI

Decided On December 13, 2011
G. SELVIN STEPHEN Appellant
V/S
DEPUTY INSPECTOR GENERAL OF POLICE TECHNICAL SERVICES POLICE TELECOMMUNICATION BRANCH CHENNAI Respondents

JUDGEMENT

(1.) The Original Application in O.A. No. 3451 of 2003 before the Tamil Nadu Administrative Tribunal (hereinafter referred to as the "Tribunal") is the present Writ Petition.

(2.) On 05.03.1979 the petitioner was appointed as Grade II Police Constable. From 05.09.1983, he was transferred to Police Telecommunication Branch. On 17.01.1990 he was promoted as Grade I Police Constable. On 15.07.1996 he was further promoted as Head Constable.

(3.) While so, on 28.09.2001 a case was registered in Crime No. 453/2001 against the petitioner under Section 420 of IPC on the file of Ukkadam Police Station, Coimbatore. The compliant was against the petitioner and six others. The Complainant was one Thiru. Venugopal, who is a Goldsmith. The complaint was that the petitioner cheated along with others to the tune of Rs. 1,80,000/-. Based on the said complaint, the petitioner was arrested on 01.10.2010 and later, he came out on bail.