K JAYACHANDRAN Vs. DEPUTY INSPECTOR GENERAL SOUTHERN ZONE

JUDGEMENT

(1.) AGGRIEVED by the recovery proceedings dated 29.10.1998 of the second respondent, the petitioner has filed the above writ petition to quash the same.

(2.) HEARD the learned counsel appearing for the petitioner as well as the respondents.

(3.) THE learned counsel for the petitioner, by pointing out the above details and the approval order by DG/CISF, has submitted that no further adjudication is required in this writ petition except recording the same.