K. RATHINAM Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioners seek a writ of declaration, declaring that the insertion of the names of the petitioners in the "Station Check Register of K.D.s and Rowdies" of the third respondent is illegal, unjust and against natural justice and to consequently direct the respondents to remove the name of the petitioners from the "Station Check Register of K.D.s and Rowdies" of the third respondent.

(2.) ACCORDING to the petitioners, the respondents are not justified in including the names of the petitioners in the "Station Check Register of K.D.s and Rowdies" as the Police Standing Order No.749(2) of the Tamil Nadu Police Standing Orders is not, in any way, attracted to the case of the petitioners.

(3.) POLICE Standing Order No.749(2) of the Tamil Nadu Police Standing Orders reads as under: