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[Cites 1, Cited by 9]

Madras High Court

R.Rajesh @ Rajesh Kumar vs The Inspector General Of Police on 16 February, 2015

Author: K.K.Sasidharan

Bench: K.K.Sasidharan

       

  

   

 
 
 IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED  :   16.02.2015

CORAM:

THE HONOURABLE MR. JUSTICE K.K.SASIDHARAN

Writ Petition No.3680 of 2015
and M.P.No.1 of 2015


R.Rajesh @ Rajesh Kumar                 				     [ Petitioner  ]
          Vs

1    The Inspector General of Police                      
      Office of the Inspector General of  Police
      Puducherry

2    The Superintendent of Police
     Puducherry Armed Police  Puducherry

3    The Inspector of Police
      Town Circle  Karaikal
[ Respondents  ]
		Petition filed under Article 226 of the Constitution of India for the issuance of writ of certiorari calling for the records relating to the order made in No. OSD/DE-1/25-8/IGP/2014 dt 30.9.2014 on the file of the 1st respondent herein and quash the same.


		For Petitioner         : Mr.C.Munusamy
		For Respondents    : Mr.A.Tamilvanan, AGP (Pondy)
				

O R D E R

The petitioner challenges the order dated 30.09.2014, whereby and whereunder he was suspended from service on account of his involvement in a criminal case registered by the police.

2. The petitioner is a member of Police Force. The service matters relating to the Union Territory of Pondicherry should be filed before the Central Administrative Tribunal. The petitioner, without approaching the Central Administrative Tribunal, straightaway filed this writ petition. I am therefore of the view that the writ petition filed in a service matter covered by Central Administrative Tribunal is not maintainable without exhausting the statutory remedy available to the petitioner.

3. When this fact was pointed out, the learned counsel for the petitioner made an endorsement indicating that he is withdrawing the writ petition. In view of the endorsement so made, the writ petition is dismissed as withdrawn. No costs. Connected Miscellaneous Petition is closed.

16.02.2015 rg Note: Registry is directed to return the original impugned order to the learned counsel for the petitioner forthwith.

To 1 The Inspector General of Police Office of the Inspector General of Police Puducherry 2 The Superintendent of Police Puducherry Armed Police Puducherry 3 The Inspector of Police Town Circle Karaikal K.K.SASIDHARAN, J.

rg W.P.No.3680 of 2015 16.02.2015