DIRECTOR GENERAL OF POLICE Vs. C.VIJAYA BASKAR

JUDGEMENT

(1.) This Larger Bench is constituted by Honourable The Chief Justice for resolving the controversy in view of conflicting judgments delivered by different Division Benches of this Court, while interpreting Rule 15A of Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 (Herein after referred to as "the Rules").

(2.) The questions referred to this Bench are as follows:

(3.) The brief facts leading to the above Writ Appeal are as follows: