LAWS(MAD)-2023-8-55

B. SARAVANAN Vs. DEPUTY INSPECTOR GENERAL OF POLICE

Decided On August 11, 2023
B. Saravanan Appellant
V/S
DEPUTY INSPECTOR GENERAL OF POLICE Respondents

JUDGEMENT

(1.) The present Writ Petition has been filed seeking to quash the Order passed by the First Respondent in Na.Ka. No.A2/ 1941/2023 Sa.A.Aanai No. 236/2023, dtd. 22/6/2023 and consequently direct the Respondents to reinstate the Petitioner as Inspector of Police, Kadayam Police Station, Tenkasi District. "One who gives birth, one who initiates, one who imparts knowledge, one who provides food and protects from fear ? These five are considered as fathers ? - Neeti Sastra : 80

(2.) Facual Matrix:

(3.) Legal Matrix of the case and analysis: