K. Venkataswami, J. - (1.) Special leave granted.
(2.) Heard counsel on both sides.
(3.) The respondent was working as Police Constable in Kanyakumari District, Tamil Nadu. He was proceeded departmentally for the following charges:- "(i) Highly reprehensible conduct in having demanded and extracted gold jewels weighing 31 grams from one T. Pitchandi Asari, Thangam Jewellers, Alexandria Press Road, Nagercoil, under coercion on 28-5-1983 with other members of crime detective party. (ii) In having not issued with any receipt to the said T. Pitchandi Asari, or in not having seized the said jewels under proper mahazar; and (iii) In not having showed the jewels in any of the crime investigated by the Crime Detective Party. II. Highly reprehensible conduct as a member of Crime Detective Party; (i) In not having shown the arrest of one Hentry Victor and Shahul Hameed concerned in CCS. No. 257/83 under Section 457/380, IPC which was registered on 12-5-1983 on the complaint of T. Dennison and keeping the accused for number of days without any record; (ii) In having not recovered the property under proper mahazar and not properly accounted for the cloths and money recovered from various places in Tamil Nadu. (iii) In having charged the actual properties recovered in Cr. No. 257/83 under Sections 457, 380, IPC by changing the high quality cloths into cheaper quality of cloths while sending them in Form 95 to the Court of Chief Judicial Magistrate, Nagercoil, the receipt of which was acknowledged on 22-7-1983 in R. P. No. 490 of 1983." ;