S. NAGARAJ Vs. THE DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) MR . S. Kumar, learned Additional Government Pleader takes notice for the respondents and by consent of both the parties, the main writ petition itself is taken up for final disposal at the stage of admission.

(2.) HEARD the learned Counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(3.) ACCORDING to the petitioner, the authority who passed the impugned order has not issued any show -cause notice or charge memo and on the other hand, the order of dismissal came to be passed straightaway without affording an opportunity of hearing to the petitioner.