S RAVICHANDRAN Vs. DIRECTOR GENERAL OF POLICE MYLAPORE

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal.

(2.) The petitioner made a challenge to the order of dismissal from service passed by the 3rd respondent by way of an appeal before the 2nd respondent, who has dismissed the same and the petitioner filed a revision before the 1st respondent and the order of dismissal from service was modified to one of compulsory retirement and challenging the legality of the order, has filed the present writ petition.

(3.) The petitioner, in the affidavit filed in support of this writ petition would aver among other things that he joined the Tamil Nadu Police Service as a Police Constable on 01.08.1984 and got his promotion as Head Constable and due to his ill-health, he was forced to apply for medical leave from 07.12.2007 for a period of thirty days and he has produced necessary medical certificate to that effect.