G KALIDASS Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE Original Application in O.A.No,3444 of 2002 before the Tamil Nadu Administrative Tribunal (in short "the Tribunal") is the present writ petition.

(2.) THE petitioner joined the services as Grade - II Police Constable on 23.12.1985. While so, a charge memo dated 15.09.2001 under Rule 3(b) of the Tamil Nadu Police Subordinate Services (Discipline and Appeal) Rules, 1955, was issued against him, by the second respondent. THE following were the two charges made against him. TAMIL

(3.) THE petitioner preferred an appeal before the first respondent and the same was dismissed by the first respondent, by an order dated 11.04.2002.