U. MANICKAVEL Vs. STATE

JUDGEMENT

(1.) The learned Additional Advocate General appearing on behalf of the State made a submission that actions are initiated in all respects. Action for penal rent on the writ petitioner is also initiated.

(2.) The learned Additional Advocate General further contended that the good conduct of the higher police officials is being enforced by the Government and in respect of the misconducts, serious view has been taken by the Government and various instructions and circulars are issued through Director General of Police.

(3.) For instance, the Circulars to remove black films in the official vehicles to recall the orderlies from the residence of the serving officials and retired officials and further actions are taken to utilize the forces judiciously for the benefits of the public at large. Reconstitution instructions are also issued to the higher officials through the Director General of Police and therefore, the Government has taken actions effectively to enforce good conduct amongst the higher officials and to prevent any sort of abuse of power.