- (1.) Leave granted.
(2.) In this appeal the judgment dated 16th August, 2010 passed by the Division Bench of the Madras High Court in W.A. No.1426 of 2010 is under challenge. By the impugned judgment the Division Bench u-pheld the judgment dated 27th April, 2010 passed by the learned Single Judge in W.P. No.1243 of 2003 and dismissed the appeal, affirming the finding recorded by the learned Single Judge. The learned Single Judge by his judgment dismissed the writ petition preferred by the appellant claiming the damages and praying for issuance of a writ of mandamus directing the respondents to pay him jointly and severally a sum of Rs.10,00,000/- for his alleged illegal detention and confinement.
(3.) The relevant facts of the case are as follows: The appellant is an Ex-service man who served in the Indian Army for a period of seven years; later he joined in the Tamil Nadu Subordinate Police Services and retired from the service on 21st October, 1997 as Inspector of Police at Attur Police Station, Salem District. The 2nd respondent by name V. Jegannathan, is a former Inspector General and Commissioner of Police, Salem City and the 3rd respondent, Ramasamy, is former Inspector of Police, Fairlands Police Station, Salem City. The 4th respondent, E.Gopi, is former Inspector of Police, Sooramangalam Police Station, Salem City on whose complaint a case in Crime No.11/98 was registered against the appellant under Section 3 of the Police (Incitement to Disaffection) Act, 1922 and Section 505(1)(b) of the Indian Penal Code.;