COMMISSIONER OF POLICE Vs. N GOPAL

JUDGEMENT

(1.) Both these writ petitions may be disposed of by a common order since they are directed against the very same judgment of the Andhra Pradesh Administrative Tribunal dated 1-8-2001 made in O.A. No.5448 of 2000 and the questions that arise for consideration are also one and the same.

(2.) Before adverting to the question as to whether the impugned order passed by the Tribunal suffers from any legal infirmity requiring any correction as such by this Court in exercise of its Certiorari jurisdiction, the relevant facts leading to filing of these writ petitions may have to be noticed: The parties herein shall be referred to as writ petitioners and respondents as arrayed in W.P.No.1959 of 2002.

(3.) The writ petitioners in W.P. No.1959 of 2002 invoked the jurisdiction of the Andhra Pradesh Administrative Tribunal challenging the orders of the Commissioner of Police, Hyderabad City dated 25th October, 1997 as confirmed in the proceedings dated 6-11-1998 on the file of the Additional Director General of Police (Administration), Andhra Pradesh whereunder the writ petitioners are made to compulsorily retire from service as a measure of punishment.