P GOVINDARJULU Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE matters came up after notice of motion. Mr. N. R. Chandran, Additional Government Pleader, represents the respondent. The challenge in these writ petitions is of orders of suspension. It would be sufficient if I refer to the preamble of the order in W.P. No. 8623 of 1985.

(2.) THE language is same in both the cases. The order of suspension is one passed under Rule 3(e)(1)(i) of the Tamilnadu Police Subordinate Services (Discipline and Appeal) Rules, 1955. It reads as follows : -