LAWS(MAD)-2021-7-9

P. PALANISWAMY Vs. COMMANDANT

Decided On July 05, 2021
P. Palaniswamy Appellant
V/S
COMMANDANT Respondents

JUDGEMENT

(1.) The present Writ Petition is heard through Video Conferencing on 28.06.2021.

(2.) Heard Mr.K.Venkataramani, learned Senior counsel appearing for the petitioner and Mr.K.V.Sajeev Kumar, learned counsel appearing on behalf of the Official respondents.

(3.) The petitioner herein, who was appointed as a Grade II Police Constable by the third respondent herein, was removed from service by the first respondent herein, through the impugned order dated 29.11.2007, as confirmed by the second respondent on 01.09.2014, has filed the present Writ Petition, challenging these orders.