THE DIRECTOR GENERAL OF POLICE Vs. S. DILLIBABU

JUDGEMENT

(1.) The writ appeal is arising out of the judgment dated 05.03.2012 made in W.P.No. 2972 of 2012, on the file of this Court.

(2.) Facts culled out in brief for the disposal of the writ appeal are as follows:-

(3.) After considering the facts and circumstances of the case and the arguments advanced by the learned counsel on either side and by citing his own judgment dated 04.11.2011 made in W.P.No. 21620 of 2011, the learned Single Judge has disposed the Writ Petition with the following directions:-