Madras High Court
M.K.Guruprasath vs The Deputy Inspector General Of Police on 20 September, 2017
Author: T.Raja
Bench: T.Raja
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 20.09.2017 CORAM THE HONOURABLE MR.JUSTICE T.RAJA W.P.(MD)No.17714 of 2017 and W.M.P.(MD)Nos.14268 and 14269 of 2017 M.K.Guruprasath : Petitioner Vs. 1.The Deputy Inspector General of Police, Ramanathapuram Zone, Ramanathapuram District. 2.The Superintendent of Police, Ramanathapuram District, Ramanathapuram. : Respondents PRAYER: Writ Petition filed under Article 226 of Constitution of India, praying for issuance of a Writ of Certiorari, to call for the records of the second respondent proceedings in C.No.F1/15204/2017, D.O.No.661/2017 dated 31.05.2017 and quash the same. !For Petitioner : Mr.P.Muthusamy For Respondents : Mr.R.Karthikeyan Additional Government Pleader :ORDER
This writ petition has been filed challenging, the correctness of the impugned proceedings in C.No.F1/1504/2017, D.O.No.661/2017 dated 31.05.2017, in and by which the petitioner has been placed under suspension by the second respondent.
2.The petitioner was suspended on the ground that he barged into the office of his superior officer and slapped him.
3.This Court finds it difficult to entertain this writ petition, as there are serious allegations against the petitioner. Hence, this writ petition stands dismissed. No Costs. Consequently, connected miscellaneous petitions are closed.
To
1.The Deputy Inspector General of Police, Ramanathapuram Zone, Ramanathapuram District.
2.The Superintendent of Police, Ramanathapuram District, Ramanathapuram.
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