S SANKARAPANDIAN Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) THE prayer in the writ petition is to quash the order of the first respondent dated 28.1.2009 confirming the order of the second respondent dated 15.5.2008, which in turn confirms the order of compulsory retirement of the petitioner passed by the third respondent dated 3.1.2008 and the memo of the 4th respondent dated 15.10.2007 and direct the respondents to reinstate the petitioner in service with all consequential benefits.

(2.) THE brief facts necessary for disposal of this writ petition are as follows:

(3.) THE charge levelled against the petitioner who was a Police Constable reads as follows: