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Judgment
M. Chockalingam, J.—The petitioner has filed the above writ petition praying to issue a writ of Certiorarified Mandamus to call for the
records relating to the orders of the first respondent herein passed in his proceedings No. P.R. 29/2003 dated 9.12.2003 and proceedings C. No.
D2/PR29/2003, B.O. 836/2003 dated 25.12.2003 imposing a punishment of removal from service and further consequential order passed by the
second respondent herein in his proceedings C. No. B2/2415/2004 dated 16.3.2004 confirming the orders of the first respondent herein and
rejecting his appeal petition and further consequential order passed by the third respondent herein in his proceedings Rc. No.
Estt.I(2)/5617/IGF/2004 dated 2.6.2004 rejecting his review petition and further consequential orderpassed by the fourth respondent herein in his
proceedings Rc. No. P.R.III(1)/1777400/2004 dated 8.9.2004 and quash the same and direct the first respondent to reinstate him in service with
all consequential monetary and service benefits.
The affidavit filed in support of the writ petition is perused.
The Court heard the learned Counsel on either side.
Concededly, the petitioner who joined the police services as Grade II Police Constable on 24.5.1999. He was sent on other duty to the office
of the Superintendent of Police, CBCID, Chennai. He was placed under suspension by order dated 28.8.2003 stating that an enquiry into grave
charges against him was contemplated and a charge memo in P.R. No. 29/2003 under Rule 3(b) dated 22.9.2003 by the Commandant, Tamil
Nadu Special Police II Battalion, Avadi, Chennai was served upon him stating that two charges were levelled against him viz., (i) that he absented
for duty at 20.00 hrs. on 21.8.20093 and reported by late at 21.30 hours on that date and (ii) that he consumed liquor while reporting for duty by
late at 21.30 hours on 21.8.2003. Not satisfying with the explanation tendered by the petitioner, an enquiry officer was appointed for conducting
enquiry and some witnesses were also examined during enquiry. The enquiry officer found that the charges levelled against the petitioner are
proved. The first respondent had passed final orders imposing a punishment of removal from service on 9.12.2003 and the consequential order of
the first respondent was passed on 25.12.2003. The petitioner has preferred an appeal to the Deputy Inspector General of Police, Armed Police,
Chennai on 31.12.2003. Bu the second respondent has rejected the appeal. Against which, the petitioner preferred a review petition and the same
was dismissed by the Inspector General of Police, Armed Police, Trichy, Thereafter, he preferred a mercy petition to the Director General of
Police, Chennai and the same was also dismissed. Under such circumstances, this writ petition has been brought forth before this Court.
The only contention put forth by the learned Counsel for the petitioner is that there were two charges were framed against the petitioner. In so
far as the first charge was concerned, instead of reporting duty on 28.1.2003 at 10 a.m., he has reported duty at 10.15 a.m. and hence a delay of
15 minutes has occassioned which should have been excused. In so far as the second charge is concerned, he did not take any liquor, but only the
medicines which he took smelt of alcohol and hence the allegation that he was in the drunken mood is baseless. Hence, the authority should have
considered the review application and the punishment imposed has got to be sympathetically viewed and the petitioner has to be put in service.
The Court heard the learned Counsel for the respondents.
After hearing the rival submissions made, this Court is unable to see any merit in this writ petition. It is not in controversy that two charges were
levelled against the petitioner. viz. He reported for duty on 21.8.2003 with a delay of 15 minutes late. Even assuming that there was a delay of
1� hours delay as put forth by the department or 15 minutes late as put forth by the delinquent, it cannot be viewed as a serious one and such a
punishment of termination was not called for. But, in so far as the second charge is concerned, he consumed liquor and joined duty, that too when
he is in police service, cannot be excused. Hence, this Court is of the considered opinion that the conduct of the petitioner is highly improper,
which in the opinion, does not warrant any consideration by this Court. Hence, the writ petition is dismissed. No costs. Consequently, WP.Mp.
No. 43669 of 2005 is also dismissed.