R RANGANATHAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS writ petition was taken on file by this court in W. P. No. 5885 of 2007 on transfer of O. A. No. 3065 of 2002 on the file of the Tamil Nadu Administrative Tribunal, Chennai.

(2.) THE petitioner has sought for quashing the order of the first respondent, dated 12. 7. 2001 in P. R. No. 12/h3/2001 and the second respondent in Proc. Rc. No. B1/7354/2001 (AP. 13/2001), dated 15. 09. 2001.

(3.) THE contents of the petition and also the grounds on which challenge is made are looked into. The court heard the learned Senior Counsel for the petitioner and also the learned counsel for the respondents.