S. ASHOKKUMAR Vs. DIRECTOR GENERAL OF POLICE/CHAIRMAN TAMIL NADU UNIFORMED SERVICES RECRUITMENT BOARD, OLD COMMISSIONER OF POLICE OFFICE CAMPUS

JUDGEMENT

(1.) This Writ Appeal has been filed against the order dated 17.08.2020, made in W.P.(MD)No.7854 of 2020.

(2.) Pursuant to the order passed by this Court dated 17.08.2020, in W.P.(MD)Nos.7599, 7854 and 8065 of 2020, a Committee has been formed by the Tamil Nadu Uniformed Services Recruitment Board and the said Committee is looking into the allegations made by the appellant.

(3.) Though the Writ Appeal has been filed seeking to set aside the order dated 17.08.2020, the learned counsel for the appellant confines his prayer for modification of the said order, if the Department has come forward to conduct an enquiry by appointing a High Level Committee, which has also been constituted and a report has to be submitted within three months. If any appointment is made in the interregnum period, it would affect the interest of the appellant and the very purpose will be frustrated and therefore, he sought for modification of the earlier order that if any appointment is made, the same shall be subject to the outcome of the enquiry.