M.S. JAFFAR SAIT, FORMERLY ADDITIONAL DIRECTOR GENERAL OF POLICE INTELLIGENCE CHENNAI SPECIAL OFFICER REFUGEE CAMP 363 SETHU NAGAR MANDAPAM RAMNAD DISTRICT Vs. THE UNION OF INDIA, REP BY THE SECRETARY TO THE MINISTRY OF HOME AFFAIRS NORTH BLOCK NEW DELHI

JUDGEMENT

(1.) Introductory

(2.) The State of Tamil Nadu without challenging the order passed by the Central Administrative Tribunal (hereinafter referred to as "the Tribunal"), directing revocation of suspension and reinstatement of Thiru. Jaffer Sait, I.P.S., Additional Director General of Police, filed clarification petitions with an innocuous prayer before the Tribunal to clarify the final order dated 19 April 2016 and pending disposal of the petitions, to stay the revocation of suspension and reinstatement and after obtaining stay of operation of the final order, extended the period of suspension and after the dismissal of the clarification petitions, took a "U turn" and filed Writ Petitions in W.P.No.175 and 176 of 2017, challenging the order directing reinstatement after revoking suspension.

(3.) The suspended police officer filed Writ Petitions in W.P.Nos.48 and 49 of 2017 challenging the order in the clarification petitions on account of the failure on the part of the Tribunal to set aside the order extending suspension made by taking advantage of the interim stay of operation of the final order, directing his reinstatement.