P MURUGESAN Vs. SUPERINTENDENT OF POLICE NAGAPATTINAM

JUDGEMENT

(1.) HEARD both sides. The petitioner, who was working as a Sub Inspector of Police at Thiruvarur District, filed O. A. No. 6774 of 1998, seeking to set aside the order, dated 3. 4. 1997 passed by the first respondent and confirmed by the second respondent vide order dated 27. 2. 1998. By the impugned order, the petitioner was imposed with a penalty of postponement of increment for two years without cumulative effect.

(2.) THE Tribunal, by its order, dated 24. 8. 1998 granted an interim stay of impugned penalty on the ground that the appellate authority did not discuss about the adequacy of penalty. The said interim order came to be continued until further orders.

(3.) ON notice from the Tribunal, the respondents have filed a reply affidavit, dated 6. 11. 1998. In view of the abolition of the Tribunal, the matter stood transferred to this court and was renumbered as W. P. No. 33782 of 2006. this Court directed the original records to be produced. Accordingly, original records were produced by the learned Government Advocate and circulated.