M DHANAPAL Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE Original Application in O.A. No. 7991 of 2000 before the Tamil Nadu Administrative Tribunal is the present writ petition.

(2.) THE petitioner entered into service as Grade-II Police Constable (Armed Reserve) Villupuram District in the year 1986. He was promoted as Grade-I Police Constable in the year 1994. He received more than 150 rewards. He also completed the Commando training and was serving in the Commando Force.

(3.) THE petitioner submitted his explanation on 17.11.1999 denying the charges levelled against him. His main contention was that since he was not having good terms with the Sub-Inspector, he took vengeance by making a false complaint against him.