P JEYAKUMAR Vs. ADDITIONAL DIRECTOR

JUDGEMENT

(1.) THESE Writ Petitions are being disposed of by a common order, i.e., W.P.(MD).Nos.11882, 11855 and 11856 of 2012, as common question of law and facts are involved in all the Writ Petitions.

(2.) THE petitioners were imposed minor/major punishment of stoppage of increment for a specified period, which stands expired.

(3.) THE only ground of challenge to decision of the respondents in all these Writ Petitions is that the impugned orders of the first respondent in denying the right of consideration for promotion, based on G.O.(Ms)No.368, Personnel and Administrative Reforms (S) Department, dated 18.10.1993, cannot be sustained in law, in view of the law laid down by the Hon'ble Full Bench of this Court in The Deputy Inspector General of Police, Thanjavur Range v. V.Rani [2011(3) CTC 129], holding therein as under: