R VENKATESAN Vs. DIRECTOR GENERAL OF POLICE MYLAPORE

JUDGEMENT

(1.) THE petitioner filed O.A.No.3793 of 2001 before the Tamil Nadu Administrative Tribunal, challenging the orders dated 11.05.1999 passed by the 4th respondent viz.,Superintendent of Police, Tiruvallur confirmed by the order of the third respondent viz., Deputy Inspector General of Police, Chengalpattu Range, dated 30.07.1999 and further confirmed by the second respondent Inspector General of Police, Chennai dated 29.11.1999 as well as the rejection of mercy petition dated 10.08.2000 passed by the first respondent Director General of Police, Chennai.

(2.) BY the impugned orders, the petitioner was imposed with the punishment of compulsory retirement. His subsequent appeal and mercy petition were rejected by the Appellate Authority. The Original Application was admitted on 21.06.2001. Though the petitioner sought for interim relief, the same was not granted.

(3.) ON direction from this Court, the original file relating to the petitioner was circulated for perusal by this Court.