M SELVAKUMAR Vs. SUPERINTENDENT OF POLICEPOLICE

JUDGEMENT

(1.) The petitioner is aggrieved against the order of punishment, removing him from service.

(2.) The following are the short facts and circumstances, which compelled the petitioner to approach this Court and file the present writ petition.

(3.) A counter affidavit is filed by the first respondent, wherein, the findings rendered by the Enquiry Officer and the Disciplinary Authority were reiterated.