SUPERINTENDENT OF POLICE Vs. V K KUPPURAJ

JUDGEMENT

(1.) HEARD the learned Government Advocate for the petitioner. There was no representation on behalf of the first respondent. Hence, we are left with no choice but to pass orders on merits.

(2.) THE first respondent had filed O.A.No.152/2004 before the Tribunal challenging the order of suspension dated 14.10.2003 and the Tribunal, by order dated 23.1.2004, has quashed such an order of suspension. Since the order of the Tribunal makes interesting reading, it would be appropriate to extract the relevant portion of paragraphs 3 and 4 of said order. THEy are:-