M RAMASAMY Vs. COMMISSIONER OF POLICE SALEM CITY

JUDGEMENT

(1.) THIS Writ Petition came to be numbered by transfer of OA. NO. 2075/20 04 from the file of the Tamil Nadu Administrative Tribunal, Chennai, praying this court to issue a Writ of Certiorarified Mandamus to call for the records, relating to the order of the 2nd respondent in CPO. 81/2004/pr. No. 108/41/2003 dated 6. 2. 2004 and confirmed by the 1st respondent in C. No. 41/apr/2/2004 and quash the same and direct the respondents to reinstate the petitioner with all consequential benefits and monetary benefits.

(2.) THE brief facts in this case as set out by the Petitioner in the affidavit are as follows:-

(3.) EVEN though the respondents were served on 12. 5. 2005, no counter affidavit has been filed.