K SIVAKUMAR Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) In all these writ petitions, claim is for according necessary Government approval for the formation of an Association for the subordinate police of State of Tamil Nadu.

(2.) While W.P. No.16573 of 2003 has been filed by Dr. Subramanian Swamy as a pro bono publico, the other writ petitions have been filed by one K. Sivakumar, State President of Tamil Nadu Police Constabulary Association (W.P.No.35906 of 2002) and by M.Panneer- selvam, a former Police Constable (W.P. No.6706 of 2003).

(3.) The common complaint in all the petitions is against the order in Ref.Rc.No.153/S&C.I/2000, dated 20.7.2002 passed by the Director General of Police (DGP), Tamil Nadu, refusing to grant recognition to the Tamil Nadu Police Constabulary Association.