M D KUPPUSAMY Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner was working as a Police Constable at Maduravoyal Police Station. Subsequently, he was transferred to Cuddalore District. A charge memo was framed against the petitioner in P.R.182/92 under Rule 3(b) of the Tamil Nadu Police Subordinate Service (D & A) Rules. After enquiry, the petitioner was imposed with the punishment of reduction in time scale of pay by two stages for one year without cumulative effect by the first respondent dated 07.12.1993.

(2.) THE petitioner preferred a statutory appeal to the second respondent raising several grounds. A copy of the appeal memo was found in pages 19 to 24 of the additional typed set of papers. However, the second respondent by the impugned order dated 05.07.1994 dismissed the appeal and recorded as follows: "I have looked diligently for evidence in favour of the representation of the appellant PC, but we have not come across it in his appeal. I therefore feel illegitimate to disturb the order passed by the Superintendent of Police, THE appeal is rejected."

(3.) IN view of the abolition of the Tribunal, the matter stood transferred to this Court and was re-numbered as W.P.No,39009 of 2006.