COMMANDANT TAMIL NADU SPECIAL POLICE Vs. VEERASAMY

JUDGEMENT

(1.) THE present writ petition has been filed by the Commandant of Tamil nadu Special Police, Battalion-IV, Coimbatore, challenging the order passed by the Tamil Nadu Administrative Tribunal in O. A. No. 4093 of 20 01, whereudner the tribunal has modified the punishment of removal from service to reinstatement in service with stoppage of increment for five years with cumulative effect.

(2.) THE facts giving rise to the present writ petition are as follows:-

(3.) THE main contention raised by the learned counsel for the petitioner is to the effect that having confirmed the finding of the disciplinary authority that the employee who was employed in a disciplined force had committed bigamy and had thus violated the Rules, the Tribunal committed a grave illegality in interfering with the order of punishment. It has been submitted by the learned counsel for the petitioner that condoning such serious lapses on the part of the employee would obviously give wrong signal to the society and the persons holding posts in disciplined Force would commit such offences / deliquencies with impunity.