K YOGANAND Vs. DY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE petitioner, who was working as a Grade II Police Constable attached to the Paramakudi Traffic Police Station filed O.A.No.9330 of 2000, challenging an order dated 29.12.1999 passed by the DIG of Police, Madurai Range, in imposing a punishment of reduction in time scale of pay by three stages for a period of three years with cumulative effect.

(2.) THE Original Application was admitted on 20.12.2000. Pending the Original Application, the Tribunal did not grant any interim order though a prayer to that effect was made.

(3.) THE petitioner filed O.A.No.2263 of 1998 before the Tribunal seeking for a direction to the respondents to furnish him all the documents mentioned in his representation dated 20.10.1997. THE Tribunal gave a direction to pass an order on the representation dated 20.10.1997 sent by the petitioner. THE petitioner made a further representation dated 04.04.1998 stating that without furnishing the documents, enquiry should not be proceeded. He once again filed O.A.No.3693 of 1998 before the Tribunal. THE Tribunal directed the disposal of the representation.