S.BALAKRISHNAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Writ Petition has been filed challenging the charge memo issued by the first respondent herein in Tha.Pa.No.95/2024, dtd. 30/8/2024

(2.) Mr.A.Baskaran, learned Additional Government Pleader takes notice for the respondents.

(3.) With the consent of the learned counsel appearing for the petitioner and the learned Additional Government Pleader, this Writ Petition is taken up for final disposal at the time of admission itself.