K.KRISHNAMOORTHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THESE two writ petitions have been filed by Mr.K.Krishnamoorthy and Mr.A.Godwin Jagadeeshkumar challenging the Government Orderin G.O.Ms.No.12, Public (Law and Order-A) Department dated 7.1.2009 passed by the first respondent, the Secretary to Government, Public (Law and Order-A) Department, Chennai seeking to initiate stern disciplinary and criminal proceedings against the petitioners.

(2.) WHEN the writ petitions were taken up for hearing, the learned counsel for the petitioners submitted before this Court that when the first respondent had issued G.O.Ms.No.12, Public (Law and Order-A) Department dated 7.1.2009, to initiate stern disciplinary and criminal proceedings against nine police personnel including the petitioners, on the basis of the report submitted by the Revenue Divisional Officer, Madurai, the third respondent herein, dated 31.1.2007, the same was challenged before this Court in W.P.No.2541 of 2010 by one Mr.N.Manivannan and this Court, by order dated 25.7.2012, after considering the validity of the said Government Order and accepting the case of the petitioner therein viz., Mr.N.Manivannan, who was similarly placed like that of the petitioners herein, set aside the impugned Government Order. Subsequently, one another writ petition filed by six police personnel viz., Balasundaram, Udhayasooriyan, Velappan, Dharmaraj, Bayas Mohan and Krishnan in W.P.(MD) No.14136 of 2009 was also allowed, by order dated 1.4.2013, following the order dated 25.7.2012 passed in W.P.No.2541 of 2010. Therefore, the learned counsel prayed that when the present impugned order in G.O.Ms.No.12 dated 7.1.2009 was repeatedly quashed by this Court as mentioned above, the present writ petitions also are to be allowed by virtue of the earlier orders mentioned above.

(3.) HEARD the learned counsel for the petitioners and the learned Additional Government Pleader for the respondents.