S RIYAZ BASHA Vs. INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The petitioners have come up with the above writ petition, challenging a common order passed by the Andhra Pradesh Administrative Tribunal, Hyderabad, dismissing two independent applications filed by them, challenging the orders of penalty passed against them.

(2.) Heard Smt. P.Rajeswari, learned counsel appearing on behalf of Mr. D.Linga Rao, learned counsel for the petitioners and the learned Government Pleader for Services-I (Andhra Pradesh).

(3.) The 1st petitioner herein filed an original application in O.A.No.1528 of 2001 on the file of the A.P. Administrative Tribunal challenging an order dated __-6-2000, whereby the Revisional Authority converted the punishment of removal from service into one of reduction in the time scale of pay by two stages for a period of two years. Similarly, the 2nd petitioner filed an independent application in O.A.No.1534 of 2001 challenging the order of the Revisional Authority modifying the penalty of removal from service into one of reduction in the time scale of pay by two stages for a period of two years.