REGENT COMPUTRONICS PVT. LTD.

P.Selvan Appellant

V/S

ADDITIONAL DIRECTOR GENERAL OF POLICE Respondents

Referred Judgements :-

UNION OF INDIA V. H.C. GOEL [REFERRED TO]
STATE BANK OF INDIA AND ORS. V. SAMARENDRA KISHORE ENDOW [REFERRED TO]
S.SHANMUGARAJAN V. STATE OF TAMIL NADU [REFERRED TO]
BHAGAT RAM V. STATE OF HIMACHAL PRADESH AND ORS [REFERRED TO]
UNION OF INDIA VS. SARDAR BAHADUR [REFERRED TO]
STATE OF ANDHRA PRADESH VS. CHITRA VENKATA RAO [REFERRED TO]
RANGASWAMI VS. STATE OF TAMIL NADU [REFERRED TO]
ADMINISTRATOR OF DADRA AND NAGAR HAVELI VS. H P VORA [REFERRED TO]
UNION OF INDIA VS. S L ABBAS [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
BHAGWAN LAL ARYA VS. COMMISSIONER OF POLICE DELHI [REFERRED TO]
UNION OF INDIA VS. P GUNASEKARAN [REFERRED TO]
S. SREESANTH VS. THE BOARD OF CONTROL FOR CRICKET IN INDIA AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) The instant writ appeal assails the order dated 07.10.2009 passed in W.P.(MD) No.8913 of 2005.

(2.) The appellant is the writ petitioner. In the writ petition, the appellant assails the order dated 24.11.2004 passed by the respondent police Tuticorin District, imposing a punishment of removal from service, which has been confirmed by the appellate authority being the Additional Director General of Police, (Law and Order), Chennai.

(3.) The facts in brief as under:

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P.SELVAN Vs. ADDITIONAL DIRECTOR GENERAL OF POLICE

Referred Judgements :-

JUDGEMENT

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