(1.) HEARD the arguments of Mr. V. Prakash, the learned Senior Counsel assisted by Mr. S. Balathandapani, the learned counsel for the petitioner and Mr. B. Shanthakumar, the learned Senior Central Government Standing Counsel and perused the records.
(2.) THESE seven writ petitions are filed by the same petitioner, who was working as D. I. G. , Coast Guard. In W. P. No. 34489 of 2003, the writ petition is directed against the constitution of Board of Inquiry (BOI) vide order dated 18. 7. 2003, the order of attachment, dated 25. 09. 2003 as well as the tentative Chage memo dated 22. 10. 2003 and for a consequential direction to convene a promotion board to consider the case of the petitioner for promotion to the post of Inspector of General with effect from October, 2000. The said writ petition was admitted on 25. 11. 2003. Pending the writ petition, this court, by an order, dated 25. 11. 2003 granted an interim stay, staying the attachment order dated 25. 09. 2003. The petitioner also got the stay of the tentative charge memo, dated 22. 10. 2003. On behalf of the respondents, a counter affidavit together with a vacate stay petition in WVMP Nos. 48 and 49 of 2004 were filed.
(3.) WHEN those matters, came up along with two other writ petitions WP Nos. 35875 and 36673 of 2003, this court made the stay absolute and directed the main matters to be listed for final hearing. In the meanwhile, the respondents 2, 3, 4 and 5 have filed counter-affidavits in that writ petition. The petitioner has also filed a rejoinder affidavit in these matters.