K DHANASEKARAN Vs. DEPUTY COMMISSIONER OF POLICE

JUDGEMENT

(1.) THIS writ petition is filed to quash the order of compulsory retirement in Tha.Ko.No.10/ Tha.Pi.Va(1)/99 dated 13.11.1999 of the first respondent and consequently direct the first respondent to reinstate the petitioner into service with all consequential benefits.

(2.) LEARNED counsel for the petitioner fairly submits that as against the order of punishment imposed namely compulsory retirement from service, an appeal will be filed by the petitioner to the Commissioner of Police/Appellate Authority and seeks direction as above.