A MURALIDHARAN Vs. DIRECTOR GENERAL OF POLICE, MYLAPORE

JUDGEMENT

(1.) Heard Mr. Vijay Narayan, learned Senior Counsel appearing for Mr.R.Parthiban, learned counsel for the petitioner and Mr.Dig Vijaya Pandian, learned Additional Government Pleader appearing for the respondents.

(2.) Challenging the order of the 1st respondent herein in Proceedings Rc.No.8788/AP.3(3)/08, dated 11.06.2008, confirming the order of the 2nd respondent in Proceedings Rc.No.PR.II(S)/Appeal.31/2007, dated 24.12.2007 and confirming the order of the 3rd respondent in PR.No.91/PR.II(S)/05, dated 02.11.2007, the petitioner has filed this Writ Petition, seeking to quash the same and for a consequential direction to the respondents to reinstate him in service with all consequential benefits including arrears of pay etc.

(3.) Facts of the case as put forth by the petitioner in the affidavit run thus: