BHASKAR Vs. DEPUTY INSPECTOR GENERAL OF POLICE CHENNAI

JUDGEMENT

(1.) THIS writ petition challenges the order of the first respondent dated 19. 8. 2003 under which the first respondent by taking into account, appeal petition filed by the petitioner on 11. 3. 2003, modified the punishment of removal from service to reduction in time scale of pay by three stages for 3 years with cumulative effect as a punishment.

(2.) THE case of the petitioner is that when the petitioner was removed from service on 6. 2. 2002, he approached the Tamil Nadu Administrative Tribunal and the Tribunal by order dated 17. 3. 2003 passed in O. A. No. 688 of 2002, set aside the order of removal and directed the respondents to reinstate the petitioner herein with all back wages and service benefits.