V RAMESH Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE Original Application in O.A.No,872 of 2002 before the Tamil Nadu Administrative Tribunal is the present writ petition.

(2.) HEARD the submissions made by the learned counsel for the petitioner and the learned Government Advocate for the respondents.

(3.) THE learned counsel for the petitioner heavily relies on a decision dated 30.07.2008 of a Division Bench of this Court in W.A.No,339 of 2008, wherein, the appellant in that case disputed the correctness of the certificate of the Medical Board and the Division Bench directed the appellant to deposit a sum of Rs.20,000/- in cash with the Registrar General of this Court and the appellant was sent for re-examination by a Special Medical Board at the Government General Hospital, Chennai. Ultimately, the Special Medical Board found him that he was fit and an order of appointment was also issued. In the aforesaid order, it is stated that if the assertion was found to be incorrect, the appellant would have to pay a sum of Rs.20,000/- deposited with the Registrar General of this Court, to the Government. Since the Special Medical Board found that the appellant was without any defect, the Division Bench also directed the Registry to refund the deposited amount to the appellant.