S.SUNDARARAJU Vs. ADDITIONAL DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Since the issue involved in all these Writ Petitions, is one and the same, they are disposed of by this common order.

(2.) All these Writ Petitions have been filed challenging the enquiry summon letters issued by the respondent-Deputy Superintendent of Police, SC/ST Vigilance Officer/Assistant Commissioner of Police, Social Justice and Human Rights Unit, calling upon the petitioners to appear for the enquiry with regard to the social status of the petitioners.

(3.) Since the only issue involved in all these Writ Petitions is as to whether the amendment made in G.O.Ms.No.106, Adi Dravidar and Tribal Welfare (CV-I) Department, dated 15.10.2012, had been followed, in sending the enquiry summons by the District SC/ST Vigilance Cell/Social Justice and Human Rights Unit, we are not dealing with the factual aspects of each case in detail.