A VIMALA Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) MR.R.Neelakandan, learned Government Advocate, takes notice on behalf of the respondents. Heard both. By consent, the writ petition itself is taken up for final disposal.

(2.) THE writ petition is for a direction against the first respondent-Director General of Police to consider the appeal filed by the petitioner dated 11.11.2010, against the order of the second respondent-Commissioner of Police, dated 23.08.2008, by which, the Commissioner, while considering the complaint given by the petitioner has come to a conclusion that there is no reason to inflict punishment on the Police Officer concerned against whom an allegation of molesting the modesty of a woman in the public place has been made and thereby, the punishment of postponement of increment stood cancelled.