S GEORGE Vs. DIRECTOR GENERAL OF POLICE CHENNAI

JUDGEMENT

(1.) THESE two writ petitions are directed against the order dated 5.5.2004 in O.A. Nos. 1267 and 1268 of 2004 whereby the Tamil Nadu Administrative Tribunal dismissed the original applications preferred by the petitioners challenging the order of dismissal dated 1.4.2003 on the file of Deputy Commissioner of Police, Chennai as confirmed by orders dated 24.5.2003 and 20.2.2004 on the file of Joint Commissioner of Police and Director General of Police respectively.

(2.) THE petitioners were working as Police Constables attached to D-9 Seerani Arangam Police Station and while so they were served with a charge memo to the effect that on 20.11.2001 they demanded a sum of Rs. 10,000/- from one Mrs. Prabha and Captain Sidhu and threatened that in case they failed to pay the said amount, they would be taken to the Police Station and accordingly they have collected a sum of Rs. 3,500/- and compelled them to proceed to Hongkong Bank located at Parrys and made Cap. Sidhu to withdraw a sum of Rs. 6,500/- from A.T.M. and after collecting a sum of Rs. 10,000/- in total, they permitted the said Prabha and Cap. Sidhu to depart from the said place.

(3.) WE have heard Thiru C. Vijayakumar, learned senior counsel for the petitioners and Thiru M. Dhandapani, learned Special Government Pleader for the respondents.