S RAJENDRAN Vs. COMMISSIONER OF POLICE MADURAI CITY

JUDGEMENT

(1.) THE petitioner filed O.A.No.2953 of 2001 before the Tamil Nadu State Administrative Tribunal, seeking to challenge an order dated 05.02.2001 passed by the second respondent Deputy Commissioner of Police, Crime and Traffic, Madurai City.

(2.) NOTICE of motion was ordered in the Original Application on 30.04.2001. Though the petitioner had sought for an interim order, the same was not granted by the Tribunal.

(3.) UPON his invalidation, the petitioner sent a representation dated 05.03.2001 stating that after the completion of the treatment, along with the fitness certificate, he was posted under the District Crime Record Bureau and continued for six years and all of a sudden to disengage or invalidate him was unwarranted. He has also got nine years of service and the pre-mature invalidation will put him in economic penury. He also stated that he was being sent out for extraneous reasons.