- (1.) THIS is a petition under Article 226 of the Constitution which gives rise to a question of some constitutional importance.
(2.) THE petitioner held the substantive rank of Inspector of Police. In 1946 he was appointed to the Anti-Corruption Department and in the following year he was promoted to the officiating rank of Deputy Superintendent of Police. In January, 1948, an anonymous letter was received by the Inspector-General of Police making charges against the petitioner. After making certain confidential enquiries the Inspector-General formed the opinion that the petitioner's conduct required investigation and he directed the deputy Inspector-General of Police, Criminal Investigation Department, to take the necessary action. At the same time he placed the petitioner under suspension and reverted him to his substantive rank of Inspector.
(3.) UNDER the orders of the Deputy Inspector-General of Police an enquiry was conducted by Sri sri Krishna, Superintendent of Police, Anti-Corruption Department, whose report was in due course submitted to the Inspector General of Police.;