R K PALANI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) HEARD Mr. M. Hidayathulla Khan, learned counsel appearing for the petitioner and learned Government Advocate appearing for the respondents.

(2.) THE petitioner, at the time when disciplinary proceedings were initiated, was functioning as Head Constable. In the disciplinary proceedings, the department had imposed the punishment of dismissal from service by an order dated 14. 10. 1998. Such order came to be challenged at the instance of the petitioner in O. A. No. 8793 of 1998. The Tribunal, while basically agreed with the findings regarding mis-conduct of the delinquent, observed as follows:-

(3.) AFTER such order was passed by the Tribunal, the Department passed a further order dated 20th July, 2004, wherein the Department indicates that the punishment of postponement of increment would commence from the date of such order and accordingly, such order was implemented by the Department. Thereafter, the seniority list of the Head Constable was drawn up on 21. 6. 2007.