V JAGANNATHAN Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) HEARD both sides.

(2.) THIS writ petition arose out of O.A.No,6069 of 1998 filed by the petitioners before the Tamil Nadu Administrative Tribunal. In view of the abolition of the Tribunal, it was transferred to this court and was renumbered as W.P.No,34670 of 2006.

(3.) ON notice from the Tribunal, the respondents have filed a reply affidavit, dated 31.8.98, justifying the proceedings of disciplinary action. The averments found in paragraphs 3 to 5, 7 and 8 reads as follows: