M SIKKANDAR BASHA Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE petitioners in these six writ petitions are members of the Police Force and at present they were serving in the Salem City. Aggrieved by the orders dated 3.8.2011 and 4.8.2011 passed by the first respondent/ Director General of Police and the consequential order of the second respondent/Inspector General and Commissioner of Police, Salem City dated 4.8.2011, the present writ petitions came to be filed.

(2.) IN respect of the first four writ petitions, the petitioners are covered by the order dated 4.8.2011 passed by the first respondent and in respect of the last two writ petitions, they are covered by the order dated 3.8.2011. But however, in all the six writ petitions the petitioners were transferred from Salem City and posted to Tirunelveli and Ramanathapuram Ranges on administrative grounds with immediate effect. Consequent upon the transfer order issued by the first respondent, the second respondent has also relieved them from the present post.

(3.) IN all the writ petitions, the second respondent has been made by name as the third respondent. It is the stand of the petitioners that during the month of July, 2011, a criminal case was registered against Veerapandi Arumugam, former Minister with reference to a land grabbing allegation and he filed a petition for anticipatory bail before this Court. As per the order passed by this Court, he surrendered before the Salem City Crime Branch and he was interrogated for three days in the police station. Subsequently, he was arrested on 27.7.2011 in connection with another case and he was remanded to judicial custody. The entire proceedings were conducted under the direct supervision and orders of the second respondent.