M AYYANAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) HEARD both sides.

(2.) THESE writ petitions arose out of O.A.Nos.2546, 2447 and 2448 of 1998 filed by the petitioner before the Tamil Nadu Administrative Tribunal. In view of the abolition of the Tribunal, they were transferred to this court and were renumbered as W.P.Nos.32863, 37945 and 35684 of 2006.

(3.) IN O.A.No,2447 of 1998, the petitioner, who is the Sub INspector of Police, challenged the order of punishment, dated 10.4.97 issued by the Dig of Police, Tiruchirappalli Range. By the said order, the petitioner was imposed with the punishment of reduction in pay by three stages for three years with cumulative effect. It was also stated that the said punishment will affect his pensionary benefits also. The charge against the petitioner was regarding his reprehensible conduct of bringing two women to the Tiruchirappalli Fort Police station in the night of 30.5.93 and detaining them throughout the night and also torturing them by beating with lathies, as a result of which one woman had sustained severe injuries. The defence taken by the petitioner was that he had filed case against those women and the said case ended in conviction. IN the meanwhile, one of the women gave a private complaint against the petitioner in the court of JM-1. The JM-1, Tiruchirappalli convicted the petitioner in C.C.No,983/94 by judgment dated 27.2.95. But however he was released on probation.