S JEEVA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioner has filed the present writ petition seeking to challenge the order of the second respondent dated 29.04.2009.

(2.) IN the writ petition, notice was directed to be taken by the learned Government Advocate on 02.11.2009. The learned Government Advocate did not file any counter. But he had produced the original files relating to the termination of the petitioner.

(3.) MRS.Jayanthi Venkatesh, learned counsel for the petitioner also brought to the notice of this Court a copy of the First Information Report and also a letter from the Inspector of Police, Nellikuppam. In the enquiry report, the Inspector had stated that the petitioner was working as 'Friends of Police' attached to Nellikuppam police station for three months and only a case on suspicion was registered against the petitioner. On enquiry, it was found that the petitioner was having good conduct. The action was dropped on the complaint and the concerned Judicial Magistrate had also rejected the case.