LAWS(MAD)-2009-9-289

N THIAGARAJAN Vs. INSPECTOR GENERAL OF POLICE

Decided On September 08, 2009
N. THIAGARAJAN Appellant
V/S
INSPECTOR GENERAL OF POLICE ARMED POLICE CHENNAI Respondents

JUDGEMENT

(1.) THE Original Application in O.A.No,607 of 2002 before the Tamil Nadu Administrative Tribunal (hereinafter referred to as "the Tribunal") is now Writ Petition in W.P.No,5701 of 2007 before this Court.

(2.) HEARD Mr.R.Ravi, learned counsel for the petitioner and Mrs.C.K.Vishnu Priya learned Additional Government Pleader for the respondents.

(3.) BASED on an order passed by this Court on 20.08.2009 to produce the entire enquiry records, the same was produced by the respondents.