- (1.) Leave granted.
(2.) This appeal has been filed challenging the judgment of the Division Bench of Madras High Court dated 20.08.2014 by which Writ Appeal (MD) No.935/2014 filed by the appellants has been dismissed. The brief facts of the case necessary to be noted for deciding the appeal are:
(3.) The respondent joined as Sub-Inspector of Police on 28.09.1987, he was promoted as Inspector of Police in the year 1998. There had been several disciplinary proceedings against respondent under Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 (hereinafter referred to as the "1955 Rules"). On 01.06.2009 a panel for promotion to the post of Deputy Superintendent of Police was prepared. In which the respondent was not included. The respondent received at least four punishment orders between 19.10.2001 to 20.11.2004. By punishment order dated 20.11.2004, the respondent was punished for reduction in time scale of pay by two stages for two years. The punishment order was to the following effect: ".......I impose the punishment of "Reduction in time scale of pay by two stages for two years and this shall not operate to postpone future increments" it will take effect on his reinstatement into service.";