N RANGASWAMY Vs. DIRECTOR GENERAL OF POLICE CHENNAI

JUDGEMENT

(1.) AS the common questions of law and facts are involved in these writ petitions, they are being disposed of by a common order.

(2.) FOR the sake of brivity, the facts are taken from WP.No. 26778 of 2011.

(3.) IN spite of the receipt of the order, for the reasons best known to the petitioner, he has not chosen to challenge the rejection order.