GOVERNMENT OF TAMIL NADU Vs. A RAJAPANDIAN

JUDGEMENT

(1.) Delay condoned.

(2.) Special leave granted.

(3.) A. Rajapandian, respondent in the appeal herein, joined service as Sub-Inspector, Police in the State of Tamil Nadu. He was promoted to the post of Inspector in the year 1977. The Tribunal for Disciplinary Proceedings, Madras, held inquiry against him on three charges out of five framed against him. In the departmental inquiry the Tribunal found the three charges proved against the respondent and as a consequence he was dismissed from service by the order dated February 7, 1984. He challenged the order by way of writ petition before the Madras High Court. The writ petition was subsequently transferred to the Tamil Nadu Administrative Tribunal. The Administrative Tribunal by its order dated September 4, 1991 allowed the transfer petition and set aside the dismissal order. This appeal by the State of Tamil Nadu is against the order of the Administrative Tribunal.