THIAGARAJAN Vs. SUPERINTENDENT OF POLICE; ADDITIONAL DIRECTOR GENERAL OF POLICE, (LAW AND ORDER); DEPUTY INSPECTOR GENERAL OF POLICE, RAMANATHAPURAM RANGE

JUDGEMENT

(1.) This Writ Petition has been focussed to call for the records relating to the impugned order of the first respondent in C. No. F1.PR. No. 69/04 D.O. No. 842/2004 dated 13.09.2004 and the order of the second respondent in C. No. U1/Appeal 36/2004 dated 28.10.2004 and the orders of the third respondent in RC No. 250863/AP1 (3)/2004 dated 08.06.2005 and quash the same and consequently direct the respondents to reinstate the petitioner with all arrears of salary, monetary benefits and all attendant benefits.

(2.) Heard both sides.

(3.) A resume of facts which are absolutely necessary and germane for the disposal of this Writ Petition would run thus: