ERONIMUS Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) WRIT petition filed under Article 226 of the Constitution of India praying for issuance of WRIT of Certiorari as stated therein. The petitioner had moved the Tamil Nadu State Administrative Tribunal, Chennai by filing O.A.No.379 of 1997, challenging the punishment imposed on him by the Original Authority and confirmed by the Appellate Authority by orders dated 08.11.1994 and 18.04.1996 respectively. The said Original Application had been transferred to the file of this Court and renumbered as W.P.No.28091 of 2006.

(2.) THE short facts which led the petitioner to approach the Tamil Nadu State Administrative Tribunal as set out by the petitioner in nutshell are as follows:

(3.) I have heard Mr.A.S.Anand, learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondent, who made their submissions basing on the contentions raised in the original application and as well as the reply affidavit.