V.RAJ Vs. THE STATE OF TAMIL NADU

JUDGEMENT

(1.) The appellant has come up with the above appeal challenging an order of the learned Judge dismissing his writ petition questioning the correctness of the cancellation of his appointment as Police Constable.

(2.) Heard Mr.P.Subbaraj, learned Counsel for the appellant and Mr.N.Manoharan, learned Special Government Pleader for the respondents.

(3.) The appellant was implicated in a criminal case for the offences under Sections 294(b) and 323 I.P.C. A final report was filed in C.C.No.632 of 2000. By a judgment dated 11.07.2001, he was acquitted.