The Director General Of Police vs Madhuraj
2025 Latest Caselaw 8581 Mad

Madras High Court

The Director General Of Police vs Madhuraj on 13 November, 2025

Author: R. Suresh Kumar

Bench: R.Suresh Kumar

                                                                                            W.A No. 3324 of 2025



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 13.11.2025

                                                       CORAM
                              THE HON'BLE MR JUSTICE R.SURESH KUMAR

                                                          AND

                     THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR

                                              W.A No.3324 of 2025
                                                     and
                                             C.M.P.No.27177 of 2025

                1.        The Director General of Police
                          Santhome, Chennai-600 004.

                2.        The Superintendent of Police
                          Dharmapuri District.

                3.        The Superintendent of Police
                          Railways, Chennai.                                             ..Appellants
                                                            Vs
                Madhuraj
                S/o.Ponnan                                                                    ..Respondent

                          Writ Appeal is filed under Clause 15 of Letter Patent to set aside the order
                dated 27.07.2023 made in W.P.No.42723 of 2016 and allow the writ appeal.
                                   For Appellants     :         Mr.E.Veda Bagath Singh
                                                                Special Government Pleader


                                                JUDGMENT

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(Made by HEMANT CHANDANGOUDAR, J.) The challenge in this intra-Court Appeal is to the order dated 27.07.2023

passed by the learned Single Judge in W.P. No. 42723 of 2016. By the said

order, the learned Single Judge modified the punishment of reduction of pay by

two stages for two years with cumulative effect to one without cumulative effect.

2. The respondent/writ petitioner, while working as a Police Constable

(Armed Reserve), Railways, Dharmapuri District, was issued a charge memo for

indiscipline and slackness in sentry duty. It was alleged that he had fallen into a

deep sleep, as a result of which his cell phone went missing from the charger. It

was further alleged that he had stripped off the clothes of two home guards,

presuming them to be responsible for the loss of his cell phone. A departmental

enquiry was conducted against the respondent/writ petitioner, culminating in the

imposition of the punishment of reduction of pay by two stages with cumulative

effect.

3. The learned Single Judge interfered with the punishment to the extent

stated above. Aggrieved thereby, the present writ appeal has been filed.

4. We have heard Mr. E. Veda Bagath Singh, learned counsel for the

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appellants, and perused the materials on record.

5. The learned Single Judge, after taking into consideration the nature of

the charges and the fact that the respondent/writ petitioner is still in service and

would have probably realized the discipline expected of him, considered it

appropriate to interfere with the punishment. The learned Single Judge retained

the punishment of reduction of pay by two stages for two years but modified it to

operate without cumulative effect instead of with cumulative effect. The learned

Single Judge, in exercise of discretionary jurisdiction, passed the impugned order

modifying the punishment.

6. In such circumstances, the impugned order cannot be said to be

arbitrary or perverse, and in the absence of any infirmity, the order passed by the

learned Single Judge does not suffer from any illegality or warrant interference.

R. SURESH KUMAR, J.

and

HEMANT CHANDANGOUDAR, J.,

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mk

7. In the light of the above, we find no merits in this appeal. Accordingly,

the Writ Appeal is dismissed. Consequently, the connected miscellaneous

petition is closed. There shall be no order as to costs.

                                                                                   (R.S.K.,J)            (H.C., J)
                                                                                          13.11.2025
                Index : Yes / No
                Internet : Yes/No
                Neutral Citation : Yes / No

                mk










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