V. SEKAR Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Heard Mr. M. Ravi, learned counsel for the petitioner and Mr. S. Gunasekaran, learned Additional Government Pleader appearing for the respondents.

(2.) The petitioner has approached this Court for seeking the following relief,

(3.) The case of the petitioner is as follows: According to the petitioner, while he was working as Police Constable, Grade I, in Shevvapet Police Station, Salem City Police, Salem, from 26.09.2003, he was deputed on 12.02.2005, to Alcoholic Analysis Training from 07.03.2005. According to him, at that time, he had suffered from Chronic Ulcer and Piles and therefore, he could not attend the training. Therefore, he had to undergo medical treatment till 19.05.2005, for about 74 days. After recovery from the illness, the petitioner reported for duty with medical fitness certificate on 20.05.2005. However, he was not allowed to join the duty.