R ALFRED WILSON Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner is one and the same person in both the writ petitions. THE second writ petition (W.P.No.2318/2007) arose out of O.A.No.3626 of 2001 filed by the petitioner before the Tamil Nadu Administrative Tribunal seeking to challenge the order dated 30.09.2000, 12.12.2000 and 31.03.2001 and to set aside the same. That OA was admitted on 14.06.2001.

(2.) ON notice from the Tribunal, the first respondent Superintendent of Police, Chengai East District had filed a reply affidavit dated 15.02.2001.

(3.) ON notice from the Tribunal, the sole respondent had filed a reply affidavit on 16.02.2001 in the second OA.