K KUMAR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE present writ petitions are directed against the orders dated 26. 4. 2004 passed in O. A. Nos:8794 and 8795 of 1998 respectively by the Tamil Nadu Administrative Tribunal.

(2.) HEARD Mr. K. Venkataramani, learned counsel appearing for the petitioners and Mr. S. Gomathinayagam, learned Additional Government Pleader appearing for the respondents.

(3.) THE impugned Original Applications were filed by the respective petitioners challenging the orders passed in the Disciplinary Proceedings awarding punishment of dismissal. The Tribunal after re-analyzing the evidence has come to the conclusion that the petitioners and two other persons have not performed their duty assigned to them in a proper manner and allowed the prisoners to be taken out to a place which was not in their itinerary. Therefore, the Tribunal even though had not accepted the entire evidence in the disciplinary proceedings, came to the conclusion that the punishment should be modified to stoppage of increment for Five years with cumulative effect.