P SUYAMBUNADAR Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) SINCE the issue involved in all the writ petitions is one and the same, the following common order is passed:-

(2.) W.P. No.12531 of 2007 has been filed seeking to issue a writ of certiorari, to call for the records comprised in the proceedings of the first respondent in C.No.A1/8865/2001 dated 17.7.2003 and quash the same as illegal and unconstitutional.

(3.) CHALLENGING the said orders, the petitioner filed W.P. Nos.1423 and 1424 of 2010 before this Court. On abolition of the Tribunal, O.A. No.2526 of 2003 filed by the petitioner challenging the show cause notice has been transferred to this Court and renumbered as W.P. No.12531 of 2007.