M VIJAYAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioners have challenged the final orders passed by the Government under disciplinary proceedings, imposing minor punishment of stoppage of increment for three years with cumulative effect, by rejecting the appeals filed against the original orders of punishment.

(2.) THE petitioner in W.P.No.26611 of 2007, who was appointed as a Grade II Police Constable on 17.11.1988 in the Chennai City Armed Reserve, was on deputation to Crime Branch CID Headquarters from 01.01.1996 to till date and thereafter, promoted as Grade-I Police Constable in the year 1995 and further promoted as Head Constable in the year 1998.

(3.) THE petitioner in W.P.No.26952 of 2007 also entered in the Police Department as Grade II Police Constable in the year 1981 and on deputation, he was serving in the Crime Branch CID till the date of filing the writ petition and he was upgraded as Grade I Police Constable in the year 1995.