THE DIRECTOR GENERAL OF POLICE Vs. R.MANIKANDAN

JUDGEMENT

(1.) The Appellants/Respondents 1 & 2 have focused the instant Writ Appeal before this Court as against the order dated 26.02.2013 in W.P.No.23475 of 2011 passed by the Learned Single Judge.

(2.) The Learned Single Judge while passing the impugned order dated 26.02.2013 in W.P.No.23475 of 2011 (filed by the Respondent/Petitioner) at paragraph 5 had observed the following:

(3.) Assailing the legality and correctness of the order dated 26.02.2013 in W.P.No.23475 of 2011 passed by the Learned Single Judge, the Appellants have filed the present Writ Appeal before this Court, contending that the order passed by the Learned Single Judge in W.P.No.23475 of 2011 is contrary to Law and Government Orders in force.