V. KUMARAVEL Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) This writ petition has been filed seeking a direction to the respondents 1 to 4 jointly to pay compensation of Rupees One Crore for illegal detention and for the purpose of uplifting the petitioner's social and department's credibility.

(2.) The case of the petitioner in brief is as follows:-

(3.) The second respondent filed a counter affidavit stating that the allegation against the second respondent is very vague regarding the conspiracy and no specific details are produced by the petitioner to prove that the second respondent conspired with other respondents and the petitioner is levelling unsubstantiated allegations against the second respondent with ulterior motive and it is only an after thought. The enquiry report referred by the petitioner, there is no comment made against the second respondent and he has been wrongly arrayed as respondent in this case.