S SELVAKUMAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) PETITIONERS in W.P.Nos.3141 & 3402/2005 seek Wit of Certiorarified Mandamus, to quash the orders of the 3rd Respondent in Proceedings Rc.No,248471/PR.II(3)/2004 dated 24.12.2004 and to direct the Respondents to reinstate the PETITIONERS in service with all consequential monetary and service benefits.

(2.) PETITIONER in W.P.No35995/2005 seeks Writ of Certiorarified Mandamus, to quash the orders of the 1st Respondent in Rc.No,5529/AP II/3/2005 dated 28.1.2005 and to direct the Respondents to reinstate the PETITIONER in service along with back wages from the date of removal order.

(3.) RESPONDENTS have filed counter stating that after analysing the pros and cons of the evidence adduced by the witnesses in the Enquiry and gravity of proven charge, Disciplinary Authority has passed order of punishment of removal from service. According to the RESPONDENTS, the deliberate and daring act of the Petitioners not only brings stigma on the reputation of the Petitioners, but also tarnishes the image of the entire Police force among the public.