G K ANBU AND A MOHAN Vs. TAMIL NADU INDUSTRIAL INVESTMENT CORPORATION LIMITED, REP BY ITS MANAGING DIRECTOR AND BOARD OF DIRECTORS/APPELLATE AUTHORITY, REP , BY ITS MANAGING DIRECTOR, TAMIL NADU INDUSTRIAL, INVESTMENT CORPORATION LIMITED

JUDGEMENT

(1.) W.P. No. 3273 of 2004 filed by the petitioner, who was working as an Officer in the Hosur Branch Office, challenges the order dated 27.03.2001 in demoting the petitioner to the cadre of Junior Officer and as well as the order of the 2nd respondent appellate authority dated 12.01.2004 in enhancing the punishment to one of dismissal from service from the date of the order viz., 12.01.2004.

(2.) The writ petition was admitted on 18.02.2004 and the prayer for interim relief was rejected by this Court on that date. Subsequently, another application being W.P.M.P. No. 6232 of 2004 came to be filed seeking for a direction to reinstate the petitioner and this Court by an order dated 19.05.2004 granted an interim order. Meanwhile, the stay application was dismissed on 22.09.2004 for want of representation and subsequently it was restored. The respondent Corporation filed a vacate stay application in W.V.M.P. No. 1281 of 2004. The said petition was allowed and the petition for interim stay was dismissed by a common order dated 18.03.2005.

(3.) Similarly in W.P. No. 32090 of 2004, the petitioner therein was an Assistant Manager, who was earlier working as Branch Manager at the Hosur Branch Office. By an order dated 27.03.2001, the 1st respondent removed the petitioner from service. In his subsequent appeal, the Board by an order dated 12.01.2004, modified the punishment into one of dismissal. That writ petition was admitted on 05.11.2004.