CHANDRAKUMAR THOMAS Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THIS order shall govern the above three writ petitions.

(2.) WP Nos. 17651 and 19069 of 2006 have been brought forth challenging the punishment awarded to the petitioner, while WP No. 17596 of 2006 has been filed seeking for a direction to the respondents to include the name of the petitioner in the ensuing panel of Deputy Superintendent of Police for promotion as Additional Superintendents of Police.

(3.) THE Court heard the learned Counsel on either side and looked into the grounds.