RAMAKRISHNAN Vs. SUPERINTENDENT OF POLICE THIRUNELVELI DISTRICT

JUDGEMENT

(1.) THE petitioner was working as a Grade I Police Constable at Tirunelveli District. He had come forward to challenge the order of punishment granted in P.R.No.131 of 1999 dated 30.11.1999, wherein and by which the petitioner was dismissed from service for having contravened Rule 23 of the Tamil Nadu Subordinate Police Officers Conduct Rules, 1973.

(2.) THOUGH the petitioner had remedy by way of statutory appeal and review before the higher officers, the petitioner moved the Tribunal challenging the order of dismissal by filing O.A.No.294 of 2000. The Tribunal admitted the Original Application on 21.1.2000 and granted an interim stay. Subsequently, the interim stay granted was directed to be continued without any specified time limit by a further order dated 4.2.2000. Neither in the initial order nor in the order continuing the interim order, prima facie reasoning was recorded by the Tribunal for grant of such interim order. The respondents filed M.A.No.3296 of 2000 seeking for vacating the interim order. For the reasons not explained, the Tribunal did not take up the said application and allowed the interim stay to continue.

(3.) ON notice, the respondents filed a counter affidavit.