C. VEERATHEVAR Vs. THE STATE OF TAMILNADU REP. BY ITS PRINCIPAL SECRETARY TO GOVERNMENT HOME (POLICE IV) DEPARTMENT

JUDGEMENT

(1.) THIS writ petition is filed challenging the charge memo issued by the fourth respondent dated 13.11.2007, suspension order issued by the second respondent dated 29.6.2011 and the consequential order of the third respondent dated 29.6.2011 in not allowing the petitioner to retire from service. The petitioner further prayed for a direction to the respondents 2 and 3 to disburse the retirement benefits.

(2.) THE case of the petitioner is as follows: -

(3.) MR .M.Ajamal Khan, learned Senior Counsel appearing for the petitioner submitted as follows: -