S MARIAJOHN Vs. ASSISTANT COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE two petitioners filed O.A.Nos.9028 and 9029 of 2000 before the Tamil Nadu Administrative Tribunal seeking to challenge identical punishment given by the orders of Assistant Commissioner of Police, Armed Reserve dated 07.11.2000. THE petitioners were imposed with the penalty of stoppage of increment for two years without cumulative effect. THE petitioners did not file any appeal against such orders. But they moved the Tribunal.

(2.) THE Tribunal admitted the two O.As., on 11.12.2000 and granted an interim stay of penalty. Subsequently, the said interim order came to be extended without specifying anything by order dated 04.01.2001. In view of the abolition of the Tribunal, the matter stood transferred to this Court and renumbered as W.P.45971 and 45972 of 2006.

(3.) THE petitioners gave identical reply stating that they never gave any interview to Jaya T.V., and also never instructed anybody to give statements. THE charges were also baseless and they were not responsible for brining the T.V., reporters to the Police quarters.