T VELLAICHAMY Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE petitioner filed O.A.No.7793 of 2000 before the Tamil Nadu Administrative Tribunal, seeking to challenge the order dated 06.03.2000 and prays for setting aside the same and also to restore the pay of the petitioner with all consequential benefits.

(2.) THE Original Application was admitted on 31.10.2000. Pending the OA, an interim stay was granted for a limited period. Subsequently, the interim stay was directed to continued by a further order dated 16.11.2000.

(3.) THE petitioner is yet to give his reply. It was stated in the order that he was on medical leave continuously without sending any intimation. Though he was directed to appear before the Medical Board, he turned his ear deaf and disobeyed the instructions of his superiors. THE delinquency of the petitioner was clearly proved by the prosecution Exhibits 1 to 13 filed in the oral enquiry. He also did not submit his representation on the enquiry report and remained ex parte. Despite sufficient opportunity was given, it only showed that he was having indifferent attitude and he flouted the lawful orders of the superiors. It is unnecessary to go into the question as to what will be the punishment that ultimately the respondent may impose.