T MOORTHI Vs. ADDITIONAL DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) C.No.J3/PR.No,91/2001, D.O.No,63/2002, dated 18.01.2002, ii) Rc.No,82/AP 50/2002 dated 30.11.2002 and iii) C.No.AP I(2)/287510/02 dated 08.05.2003 respectively.) The Original Application in O.A.No,3599 of 2003 before the Tamil Nadu Administrative Tribunal (hereinafter referred to as the "Tribunal") is the present writ petition.

(2.) HEARD the submissions made by Mr.K.Sanjay, learned counsel for the petitioner and Mr.P.Muthukumar, learned Government Advocate for the respondents.

(3.) FURTHER, the petitioner filed revision petition dated 16.12.2002 against the aforesaid order dated 30.11.2002 of the second respondent before the first respondent and the first respondent rejected the revision petition by an order dated 08.05.2003.