(1.) THE petitioner filed O.A.No.8428 of 2000 before the Tamil Nadu Administrative Tribunal, seeking to challenge an order dated 6.9.2000 issued by the second respondent viz., Superintendent of Police, Railways, Chennai and the show cause notice issued by the 1st respondent dated 01.11.2000 and to set aside the same.
(2.) THE Original Application was admitted on 20.11.2000. Pending the notice, an interim stay was granted for limited period. Subsequently, it was extended on 07.12.2003 without specifying any outer time limit.
(3.) AN oral enquiry was conducted by the Deputy Superintendent of Police, Railways, Central and held that the charges were not proved. The second respondent served a Show Cause Notice dated 16.08.2000 along with the minute of the enquiry report stating that he is disagreeing with the oral enquiry and held that the charges were proved. The petitioner was directed to show cause as to why punishment should not be imposed on him. The petitioner gave his explanation. Thereafter, a punishment of Black Mark was awarded on 06.09.2000. As against the awarding of the punishment of Black Mark, the petitioner filed an appeal to the first respondent. But the first respondent issued a show cause notice asking the petitioner to give explanation as to why the punishment of Black Mark should not be enhanced by the impugned notice.