S SELVARAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD both sides. In view of the abolition of the Tribunal, the matter stood transferred to this court and was renumbered as W.P.No.31463 of 2006.

(2.) THE petitioner had filed O.A.No.9975 of 1997, challenging an order of the first respondent, dated 21.8.1997 and the connected proceedings of the second respondent, dated 29.10.1997.

(3.) THE petitioner was placed under suspension on 26.09.1991 for having got involved in a criminal case in Crime No.153/1991, Moolakaraipatti Police Station in connection with offences under Sections 147, 148 and 302 IPC and that he was in the custody from 28.06.1991.