(1.) Delay condoned.
(2.) Leave granted.
(3.) While the respondent was working as an Inspector of Police, District Special Branch in Coimbatore Rural District a special raid was conducted in the farmhouse of one Eswaramoorthy Gounder located within the limits of Avinashi Police Station on 19-8-1991. The incriminating material recovered from the farmhouse would indicate that he was making payments to certain persons and one of the names disclosed from the incriminating material was of the respondent. Consequently, a charge memo imputing misconduct on his part was issued to him. The respondent filed OA in the Administrative tribunal challenging the validity of the charge memo dated 28/9/1991. The tribunal in the impugned order dated 15/4/1994 set aside the charge memo on the ground that the charges were vague. Thus, this appeal by special leave.