G THANGIAH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THESE writ petitions are directed against the orders of the second respondent in P.R.Nos.30 and 35 of 1997 respectively, dated 26.6.2009, and also the orders of the first respondent/Government in G.O.(2D) No.262 and G.O.(2D) No.263 respectively, dated 26.6.2009 and also for a direction against the respondents to pay the terminal and retirement benefits due to the petitioners and to redraw the pension.

(2.) 2.1 While the petitioner in W.P.No.21327 of 2009 has joined in the police department on 2.2.1963 and retired on 31.1.1998 as Head Constable, the petitioner in W.P.No.21328 of 2009 has joined the police department on 1.1.1963 and retired on 31.5.1996 as Grade I Police Constable.

(3.) INDISPUTABLY, in respect of all the eight persons the charge was similar. But the stand taken by the respondents in the counter affidavit is that depending upon the nature of the minutes some of the officers were pardoned and some were imposed with certain punishment. As far as the petitioners are concerned, they were Constables. In respect of the petitioner in W.P.No.21328 of 2009, it has been his specific stand that he was away in Rajapalayam in respect of issuing summons and he came to the station only during the early hours of 15.10.1984 and he was asked to help Sudamani, who is Para Constable, and he had nothing to do with the charge.