C. VEERAPANDIAN Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) This Writ appeal is directed against the order dated 19.08.2015 passed in W.P.(MD) No.14884 of 2015 filed by the appellant/writ petitioner, challenging the impugned order imposing punishment of reduction in time scale of pay by three stages for three years with cumulative effect issued by the third respondent herein namely, The Superintendent of Police, Dindigul District, Dindigul, vide order dated 03.04.2008 and the impugned order dated 09.02.2009 on the review by the Deputy Inspector General of Police, Dindigul Range, Dindigul and also the impugned order dated 22.04.2015 on the mercy petition passed by the Director General of Police, Tamil Nadu, Chennai.

(2.) The case of the appellant/writ petitioner is that he was appointed as Police Constable on 24.05.1999 and he was working as Police Constable Grade-I at Armed Reserve (Motor Vehicle Section), Seelapadi, Dindigul District. While so, two criminal cases were filed against the appellant/writ petitioner in Cr.No.94 of 2006 for the offences u/s 75 of Madras City Police Act and in Cr.No.95 of 2006 for the offences u/s 3(b) of Tamil Nadu Subordinate Service (D&A) Rules and Simultaneously, disciplinary proceedings were also initiated against him. The Criminal cases ended in acquittal, however, he was imposed the punishment in the Disciplinary Proceedings as stated above. Against which, he filed a review petition, where, the same was dismissed and thereafter, he filed a mercy petition, which was also rejected against the appellant/writ petitioner. Challenging the above said orders, he filed a writ petition as stated above.

(3.) The learned Single Judge after perusing the records and considered the submissions made thereon, dismissed the writ petition. Aggrieved by the said order, the present writ appeal has been filed by the appellant/writ petitioner.