K SIVASANKARAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE Original Application in O.A.No.1889 of 2001 before the Tamil Nadu Administrative Tribunal is the present writ petition.

(2.) HEARD Mr.Ravi Shanmugam, learned counsel for the petitioner and Mrs.C.K.Vishnu Priya, learned Additional Government Pleader for the respondents.

(3.) THE learned counsel for the petitioner also produced an additional typed set of papers containing various letters written by the Director General of Police to the Government recommending equal treatment to the persons who were sent for training on 25.10.1984 on par with the persons who were sent for training on 31.08.1984.