E. SUBBU MUTHURAMALINGAM Vs. DIRECTOR GENERAL OF POLICE, GOVERNMENT OF TAMIL NADU, CHENNAI AND OTHERS

JUDGEMENT

(1.) The petitioner is a practising Lawyer. He is an active participant in the Court of Thoothukudi District Court Bar Association. According to him, the fifth respondent is not eligible to hold the post of Sub Inspector of Police. He complains of statutory violations. The petitioner has been impelled to file this Writ Petition because he suspects that there is a unholy nexus between the fifth respondent and some black sheep in Thoothukudi Bar Association. The petitioner would contend that the fifth respondent is working as a Sub Inspector of Police in the office of Superintendent of Police, Thoothukudi District from the year 2008 onwards. The main contention is that the fifth respondent has suffered amputation in one of his legs and that he does not satisfy the physical fitness requirement as stipulated in the Tamil Nadu Police Subordinate Service Rules. The petitioner has also referred to various police Standing Orders which emphasises physical fitness. The petitioner would also allege that false certificates were obtained to make it appear as if the fifth respondent is physically fit.

(2.) This Court called upon the official respondents as well as the fifth respondent to file their responses. Accordingly, counter affidavits have been filed.

(3.) Heard the learned counsel on either side.