S ARUNAGIRI Vs. ADDITIONAL DIRECTOR GENERAL OF POLICE (LAW & ORDER); SUPERINTENDENT OF POLICE, THANJAVUR; SUPERINTENDENT OF POLICE, ARIYALUR; SELVARAJ; POONGOTHAI; JAGATHEESAN; SHOBHA; L JESTIN CHELLAKUMAR

JUDGEMENT

(1.) This writ petition has been filed to quash the enquiry reports dated 07.07.2015 and 22.08.2015 of the second respondent and for a direction to the first respondent to conduct a fair enquiry on the petitioner's complaints dated 07.04.2015 and 18.11.2015 and the High Court order dated 11.06.2015 together, against the respondents 4 to 6 and file action taken report.

(2.) Heard the petitioner/party-in-person and Mr. C. Emalias, learned Additional Public Prosecutor, appearing for the respondents 1 to 3.

(3.) For the sake of convenience, the parties will be referred to by their name.