E NAZAR Vs. COMMANDANT TAMIL NADU SPECIAL POLICE

JUDGEMENT

(1.) The Petitioner E. Nazar has filed the present writ petition praying for issuance of a writ of Certiorarified Mandamus to call for the records relating to the order of the Respondent herein passed in his C. No. D4/16567/2004,B.O. No. 880/2004 dated 10.12.2004 and quash the same and direct the Respondent herein to reinstate the Petitioner inservice with all consequential monetary and service benefits.

(2.) Mr. Ravi Shanmugam, learned counsel appearing for the petitioner, briefly narrated the facts leading to the filing of the writ petition which are as under:

(3.) Per contra, the learned Additional Government Pleader appearing for the Respondent submits that the non-disclosure of the pendency of the Criminal Case against the petitioner at the time of submitting his application has to be viewed very seriously.