PROMOD KUMAR IPS Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Writ Petition in W.P.No.38696 of 2016 is at the instance of the State of Tamil Nadu and the challenge is to the order dated 9 Aug. 2016 in O.A.No.165 of 2016, revoking the suspension of Thiru. Pramod Kumar, I.P.S., the then Inspector General of Police, Coimbatore, who is accused of extortion, demand and receipt of bribe to help the directors of a Finance Company, to avoid payment of money deposited by the innocent depositors and save the accused from criminal prosecution.

(2.) The Writ Petition in W.P. No. 39989 of 2016 is at the instance of the suspended employee and the challenge is restricted to the portion of the order dated 9 Aug. 2016 in O.A. No. 165 of 2016, declining to grant the relief of declaration that all the actions taken by the State on the basis of the illegal investigation conducted by Central Bureau of Investigation (hereinafter referred to as "CBI") is null and void.

(3.) Since there are two Writ Petitions challenging the very same order, the applicant before the Central Administrative Tribunal, (hereinafter referred to as "the Tribunal") who is the petitioner in W.P.No.39989 of 2016 is referred to as the petitioner and the State of Tamil Nadu, the petitioner in W.P. No. 38696 of 2016 as the State, for convenience.