K ANGAPPAN Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) PETITIONER seeks to quash the impugned orders passed by the respondents dated 24. 1. 1997 and 26. 4. 2002 respectively, in this writ petition.

(2.) THE brief facts of the case as narrated in the affidavit are as follows,

(3.) IN the counter affidavit filed by the respondents, in paragraph 5 , the Superintendent of Police, Kancheepuram stated as follows,