P SAKKARAPANI Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE petitioner filed Original Application in O. A. No. 522 of 2004 before the Tamil Nadu Administrative Tribunal. Consequent to its abolition, the said Original Application was transferred to this court and re-numbered as W. P. (MD)No. 9410 of 2006.

(2.) HEARD both sides.

(3.) THE facts giving rise to the filing of this Writ Petition as stood exposited from the records could be portrayed thus: