S PRATABAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner was employed as Grade II Police Constable and was attached to the Chekkurani Police Station, Madurai District. He filed OA No,7230 of 1998, seeking to challenge the order, dated 5.3.1998 passed by the first respondent, the Superintendent of Police, Madurai, which was confirmed by the order of the second respondent, dated 30.7.1998.

(3.) THE petitioner filed an appeal before the appellate authority. THE appellate authority, i.e. the second respondent rejected the appeal, by an order, dated 30.7.1998. THE petitioner challenged the said order in O.A.No,7230 of 1998 before the Tribunal. THE Tribunal, by an interim order, dated 07.09.1998, granted stay of punishment. This was on the ground that in the show cause notice, there was no discussion regarding the facts leading to the conviction in the criminal case and that was in violation of Rule 3(c)(i)(1) of the Tamil Nadu Police Subordinate Services (Discipline and Appeal) Rules. THE said interim order came to be continued until further orders by the Tribunal.