Madras High Court
T.Alagu Sundaram vs The Principal/Commandant on 6 January, 2018
Author: Anita Sumanth
Bench: Anita Sumanth
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
RESERVED ON :08.12.2021
DELIVERED ON : 03.02.2022
CORAM:
THE HONOURABLE DR.JUSTICEANITA SUMANTH
W.P(MD)No.1047 of 2018
and
W.M.P(MD)Nos.1086 and 11023 of 2018
T.Alagu Sundaram,
Police Constable Grade-II,
Peraiyur Taluk,
Madurai District. …Petitioner
-Vs-
1.The Principal/Commandant,
O/o. the Principal/Commandant,
Ty.PRS, TSP III Battalion,
Veerapuram, Chennai-55.
2.The Director of General of Police,
Dr.Radha Krishnan Salai,
Mylapore,
Chennai – 4.
3.The Deputy Inspector General of Police,
No.1, AlagarKovil Road, Madurai-2,
Madurai District.
4.The Superintendent of Police,
Madurai,
Madurai District. …Respondents
PRAYER:Writ Petition is filed under Article 226 of the Constitution of
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India, praying this Court to issue a Writ of Certiorari, calling for the records
relating to the impugned cancellation of appointment order passed by the
first respondent in his proceedings in C.No.D2/144/Ty.PRS-TSP III/2017,
dated 06.01.2018 and quash the same as illegal.
For Petitioner : Mr.M.Ajmal Khan
Senior Counsel
For M/s. Ajmal Associates
For Respondents : Mr.D.Sadiq Raja
Additional Government Pleader
ORDER
The challenge in this Writ Petition is to an order passed by the Principal Commandant, TSP III Battalion, cancelling the appointment of the petitioner in the Special Youth Brigade.
2.The petitioner had been recruited pursuant to an examination conducted by the Tamil Nadu Uniformed Services Recruitment Board as an officer in the Special Police Youth Brigade (in short ‘SPYB’) on consolidated pay on 08.02.2014. He was suspended on 05.03.2014 by the Superintendent of Police/fourth respondent of the Tamil Nadu Prohibition of Harassment of Women Act,1998 (in short ‘TNPHW Act’), arrested on 04.03.2014 and remanded to judicial custody.
3.The suspension was challenged by the petitioner in W.P(MD)No. _____________ Page No.2 of 22 https://www.mhc.tn.gov.in/judis 2826 of 2015 and the writ petition was disposed by this Court on 03.03.2015, directing the fourth respondent to consider the petitioner’s representation on merits.
4.Thereafter, a show cause notice was issued to the petitioner. He was heard and his services terminated by proceedings dated 10.04.2015. In appeal, the third respondent i.e., the Deputy Inspector General of Police/third respondent accepted his case by order dated 10.10.2015 and the petitioner was reinstated. The process of verification of credentials and other eligibility criteria/qualifications are conducted post preliminary selection, which is itself, subject to subsequent verification process.
5.In the course of the verification, it came to the notice of the respondents that a criminal case had been registered against the petitioner and others in C.C.No.493 of 2014, that had ended in an acquittal,on the basis of benefit of doubt. There had been no disclosure in this regard by the petitioner in his application for appointment in the SPYB.
6.In the meanwhile, the petitioner had been called for training and appointed as a Youth Brigade Officer, by order, dated 11.03.2016.The _____________ Page No.3 of 22 https://www.mhc.tn.gov.in/judis petitioner appeared for the state level written examination, seeking absorption into the Tamil Nadu Special Police Subordinate Service. He was successful and was appointed as a Grade-II Police Constable on 25.11.2017. On 29.11.2017, he was relieved from the Youth Brigade and reported for duty before the first respondent.
7.He received a notice on 05.01.2018, asking him to show cause why his appointment not be cancelled on account of his involvement in the criminal case and specifically, his non-disclosure of the same in his application form. He tendered his explanation though complaining about the insufficient time granted in this regard. On the very next day,his appointment was cancelled on the basis that his character and antecedents had been examined and were found unsatisfactory.
8.The impugned order proceeds on the basis that the judgment of the lower Court acquitting him was based on benefit of doubt and was not an honourable acquittal. Thus, in terms of Rule 7 (a) of the Tamil Nadu Special Police Subordinate Service Rules, 1978 (in short ‘Rules’) read with Section 20 (4) (i) of the Tamil Nadu Government Servants (Conditions of Service) _____________ Page No.4 of 22 https://www.mhc.tn.gov.in/judis Act 2016 (in short ‘Conditions of Service Act’), his appointment was cancelled. This order, dated 06.01.2016, is assailed in this Writ Petition.
9.The grounds of challenge are violation of the principles of natural justice insofar as, there has been neither a charge memo nor hearing nor a proper domestic enquiry conducted prior to the passing of the impugned order. A notice, was served upon the petitioner on 05.01.2018 and instead of giving him the stated 15 days to tender his explanation, he was prevailed upon to furnish the same on the same day and impugned order was passed on 06.01.2018, which is a non-speaking order that does not consider his explanation.
10.On merits, the petitioner argues that the criminal case is no way related to the performance of his official duties. He points out that disciplinary action had been initiated by the authorities for the very same alleged offence and the proceedings had ended in his favour. Moreover, the criminal court had also acquitted the petitioner. Thus, on no ground can the impugned order be confirmed, he would urge.
11.He also submits that the procedure for appointment of a member _____________ Page No.5 of 22 https://www.mhc.tn.gov.in/judis of the Youth Brigade is a special procedure and not one by way of direct recruitment. Thus, the procedure contemplated for appointment of direct recruitees would not be relevant and will not be applicable in cases where officers of the Special Youth Brigade (SYB) are absorbed into regular police service. Moreover, the incident in question had occurred when he was in the Youth Brigade and would thus have no bearing on his appointment in the regular police force.
12.As a preliminary and overarching submission, learned Additional Government Pleader for the respondents would state that the conduct of a candidate, who seeks appointment in the police force has to be determined on an overall basis taking note of all aspects of his activities and cannot be restricted only to the performance of his official duty.
13.On this score, I agree. The Conditions of Service Act, specifically Section 20 thereof, which prescribes the test of good conduct makes no distinction between the performance of alleged activities in either official or personal capacity, if such activities are carried on in public spaces and touching upon the maintenance of public order. _____________ Page No.6 of 22 https://www.mhc.tn.gov.in/judis
14.While it is true that purely private actions fall within the exclusive domain of an individual’s private life, and would have no bearing or reppuncumion upon his character or conduct for the purpose of determination of official actions, there are some situations where the conduct of an individual, even while not in the discharge of official duties would continue to hold relevance for determination of overall conduct and behaviour.
15.The charge as against the petitioner is set out in the suspension order as follows:
“Highly unbecoming and reprehensible conduct of Youth Brigade in having involved as accused in a criminal case registered in Tallakulam All Women Police Station Cr.No. 6/14 u/s 354 D IPC r/w 4 of TNPHW Act on 04.03.2014 at 06.00 hours on the compliant of one C.Kamatchi, 96/A, Sathya Murthy Nagar, Nehru Street, Bye-Pass Road, Madurai for which he was arrested on 04.03.2014 and remanded to Judicial Custody and thereby responsible for tarnishing the image of TNSPYB and whose continuance is detrimental to the good order and discipline of the brigade”
16.In the course of the enquiry that was undertaken in the domestic _____________ Page No.7 of 22 https://www.mhc.tn.gov.in/judis proceedings, an enquiry report was made by the officer on 09.07.2014, which is detailed in regard to the sequence of events that had transpired. The conclusion titled tprhuizKot[ is extracted below;
“,g;g[fhu; rk;ke;jkhfrhl;rpfspd; thf;FK:yq;fspy; ,Ue;Jk; Mtzq;fisghu;itapl;ljpypUe;Jk; jpU/mHFRe;juk; vd;gtu; jkpH;ehL ,isQh; gilapy; RYB 83 (Regn.No.2800286) Mf 13/02/2014k; njjpKjy; gapw;rpapy; ,Ue;Jte;Js;shu;/ ,tu; fle;j 04/03/2014k; njjpfhiy 09/00 kzpf;FM$u;gl;oaYf;FtuhkYk; vt;tpjjftnyh.tpLg;ngh.Kd;mDkjpnah ,d;wpjd;dpr;irahfM $upd;ikahfptpl;ljhft[k; gpd;du; kJiukhefu; jy;yhFsk; midj;Jkfspu; fhty;epiyaFw;wvz;/06-2014 U/s 354 D IPC r/w 4 of Tamil nadu Prohibition of harassment of Women Act-d; tHf;fpy;
rk;ke;jg;gl;LifJbra;ag;gl;LePjpkd;wfhtYf;Fcl;gLj;jg;gl;Ls;shu;/ fl;Lg;ghLk; xGf;fKk; kpf;ffhty; Jiwapy;
jkpH;ehLrpwg;g[ fhty; ,isQh;
gilf;Fnjh;t[ bra;ag;gl;Lgapw;rpapy; ,Ue;Jte;jRYB 83
jpU/T.mHFRe;juk; (Regn.No.2800286) vd;gth; Fw;wtHf;fpy; rk;ge;jg;gl;Lmjd;
fhuzkhfifJbra;ag;gl;LePjpkd;wfhtYf;FmDg;gg;gl;ljd; K:yk; mtuJflikapypUe;Jjtwpa[s;shu;/ ,jd; fhuzkhfRYB 83 jpU/T.mHFRe;juk; (Regn.No.2800286) vd;gtiukhtl;lfhty; mYtyf e/f/vz;/B1-11225-2014 Miz vz; 652-2014 ehs; 05/03/2014 RYB 83 jpU/T.mHFRe;juk; (Regn.No.2800286) vd;gtiujw;fhypfgzpePf;fk; bra;J Miz gpwg;gpf;fg;gl;Ls;sJvdntnkw;gomHFRe;juk; kPJJiwuPjpahdeltof;ifvLf;frpghupRbra;J ,e;jmwpf;ifrku;gg; p f;fg;gl;LfpwJ/”
17.The deposition of the complainant one C.Kamatchi is also revealing in regard to the conduct of the petitioner and she states as follows:
_____________ Page No.8 of 22 https://www.mhc.tn.gov.in/judis “ehd; kJiuiggh!;nuhLneUbjUrj;aK:u;j;jpefupy; vd;
bgw;nwhUld; trpj;JtUfpnwd;/ ehd; kJiunyonlhf; fy;Yhupapy; fle;J 2013 k; Mz;oypUe;Jgoj;JtUfpnwd;/ jw;nghJ ,uz;lhk; Mz;LrKfmwptpay; goj;JtUfpnwd;/ ehd; jpdKk; vq;fs; tPl;oypUe;Jfpsk;gpfhiy 07/00 kzpf;FkJiuiggh!; nuhLPRCjiyikmYtyfk; Kd;g[ cs;s g!; !;lhg;gpy; g!; Vwp 07/15 kzpf;Fbgupahu; g!; epiyak; te;J 07/25 kzpf;FFykq;fyk; bry;Yk; lt[d; g!;!py; VwptpLntd;/ nkw;go g!; 07/40 kzpf;Fbgupahu; g!; !;lhz;oy; ,Ue;Jfpsk;gptpLk;/ 08/00 kzpf;Fnyonlhf; fy;Yhupf;Fte;JtpLntd;/ fle;j 2014 $dtupkhjk; Kjy; Rkhu; 20 taJkjpf;fj;jf;figad; bgupahu; g!;
epiyaj;jpw;FtUk; lt[d; g!;!py; ehd; VWk; !;lhg;gpw;FKd;gpUe;nj g!;!py; tUthd;/ gpd;du; ehd; g!;!py; VwpaJKjy; vd;idghu;j;Jf; bfhz;nltUthd;/ mjd; gpd;du; ehd; Fykq;fyk; g!;!py; VWntd;/ mg;nghJk; g!; fpsk;g[k; tiu $d;dy; gf;fj;jpy; fPnHepd;Wbfhz;Lvd;idghu;j;Jf;bfhz;L ,Ug;ghd;/ jpdKk; ,njnghy; jhd; ghu;j;Jf;bfhz;oUg;ghd;/ fle;j 14/02/14k; njjpmtd; vd;Dilafy;Yhuptiu gpd; bjhlu;e;Jte;jhd;/ ehd; fy;Yhupf;Fs; nghFk; tiuvd;idnaghu;j;Jf; bfhz;L ,Ug;ghd;/ ,jdhy; vdf;Fkdjpw;Fs; gakhft[k; kdcisr;ryhft[k; ,Ue;jJ/ mjdhy; ehd; gae;Jbfhz;Lehd; tHf;fkhfnghFk; g!;!py;
nghfhky; ntbwhU g!;!py; nghndd;/ mijbjupe;Jbfhz;lmtd; bgupahu; g!; epiyaj;jpy; ehd; tUk;tiuepd;wpUe;Jehd; VWk; g!;!py; Vwpvd; gf;fj;jpy; epd;Wbfhz;LtUthd;/ me;jrkaj;jpy; mtDld;; kw;bwhUigaidTg;gpl;Lte;Jfy;Yhuptiute;Jme;jg;
igadplk; vd;idfhz;gpj;Jvd; fhjpy;
tpGkhW ,tjhz;lhehd; brhd;d MS vd;whd;/ ,jdhy; ehd; gae;Jbfhz;Lvq;foghu;l;bkz;lHOD aplk; brhd;ndd;/ mtq;fvd; bgw;nwhuplk; brhy;yr; brhd;dhq;f. ehd; vq;fmg;ghmk;khtplk; brhd;ndd;/ vq;fmg;ghvq;fSf;Fbjupe;jtu; K:yk; me;jg; igaidtprhupf;fr; brhd;dhhu;/ mjd; gpd;du; jhd; mtd; bgau; mHFRe;juk; vd;Wk; mg;ghbgau; jq;fuh$; vd;Wk; mtd; ,isQu; gilapy; oiuapdpq;fpy; ,Ug;gJk;
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bjupate;jJ/ fle;j 28/02/14 k; njjpehd;
fy;Yhupf;Fte;jbghGJehd; te;j g!;!py; mtd;
Vwpte;JmtDilaku;kcWg;igbjhl;Lf; fhz;gpj;Jvd;dplk;
irifbra;jhd;/ mjdhy; vdf;Fkpft[k; mtkhdhfptpl;lJ/ mjdhy; vq;fmk;khtplk; jfty; brhy;yptpl;nld;/ vq;fmk;kht[k; ehDk; 03/03/2014k; njjp ,ut[ jy;yhFsk; kfspu; fhty; epiyak; brd;W g[fhu; bfhLj;njd;/ mjd;go 04/03/2014k; njjpnghyP!; ghu;l;oa[ld; PRCjiyikmYtyfk; g!; !;lhg; te;Jvd;Dld; lt[d; g!;!py; te;jnghJehd; mGFRe;juj;ijmilahsk;; fhl;ondd;/ bgupahu; g!;epiyak; tiute;JmGFRe;juj;ijfz;fhzpj;Jf;
bfhz;L ,Ue;JkPz;Lk; Fykq;fyk; g!;!py;
mGFRe;juj;ijmilahsk; fhl;ljKf;fk; je;jpMgP!;
g!; !;lhg; tUk; nghJmtidgpoj;Jf; bfhz;lhhu;fs;/ ,J rk;ke;jkhf 04/03/2014k; njjpjy;yhFsk; midj;Jkfspu; fhty; epiyarhu;g[ Ma;thus; vd;idtprhupj;jhhu;/ md;WxUthf;FK:yk; bfhLj;njd;/ ,d;W 07/07/2014k; njjpjhq;fs; vd;idtprhupj;jPh;fs;/ ,e;jthf;FK:yj;ijbfhL f;fpnwd;/ ehd; brhy;yr;brhy;yfzpzpapy; gjpt[ bra;ag;gl;lJ/ goj;Jg;ghu;j;njd;/ ehd; brhd;dgorupahfcs;sJ/”
18.It is on the basis of this enquiry report that an order came to be passed by the Superintendent of Police on 10.04.2015. The officer records the facts at paragraph No.5 as follows:
“05)Hence the records supporting the delinquency was perused. It is found that Selvi. Kamatchi, D/o Srinivasan, Sathyamoorthynagar, Bypass road, Madurai had stated in her deposition, that she has been living with her parents in above said address and pursuing her second year BA (Sociology) at Lady Dock college in Madurai. She has clearly stated that Thiru.T.Alagusundaram, _____________ Page No.10 of 22 https://www.mhc.tn.gov.in/judis RYB 83 has been continuously harassing her on a day to day basis since January 2014. He has been stalking her at Periyar bus stop up to Lady Doak College. Further, she has been traumatized by this continuous harassment and on 28.02.2014 while, she was proceeding to college in a bus, the RYB Thiru.T.Alagusundaram boarded the same bus and made seductive gestures towards her and pointed out to his private parts in a demeaning manner. This act of the RYB Thiru.T.Alagusundaram, put the girl in disgrace and further traumatized her, which resulted in her filing a Police Complaint in Thallakullam AWPS. This complaint of Tmt.kamatchi was then registered in to an FIR in Cr.No.6/14 u/s 354 D IPC r/w 4 of TNPHW Act and subsequently the delinquent was arrested and remanded in judicial custody. Eventually this case ended in acquittal.”
19. The conclusions as above, bolstered by the findings in the enquiry report, were to terminate the appointment of the petitioner with immediate effect. He also notes therein that though show cause notices were served upon the petitioner on two occasions, on 03.03.2015 and on 12.03.2015, he failed to respond to the same.
20.Thus, the continuance of his services in the Youth Police Brigade would be detrimental to the maintenance of good order and discipline and an order of termination of appointment was issued. In appeal, the appellate _____________ Page No.11 of 22 https://www.mhc.tn.gov.in/judis authority reverses the original order on the basis of a cryptic order. He notes that the criminal case had ended in acquittal and that that order had become final.
21.Secondly, he states that the charges against the appellant are not related to misconduct while performing official duty, but, while acting in personal capacity, and thus directs him to be reinstated in order to give him an opportunity to serve better in the department.
22.As far as relevance of the actions of the petitioner are concerned, I am of the considered view that they would be wholly relevant. The first and overriding aspect to be taken into consideration is the non- disclosure/suppression of the criminal case in the application form. This by itself is, in my view, fatal to the case of the petitioner.
23.In addition, the police force is expected to engage in the protection of all citizenry including women. Thus to state that the acts as narrated by the enquiry officer and the original authority, who imposed the punishment, are not relevant to determine the petitioner’s eligibility, is wholly inappropriate and unacceptable. In my view, they have a serious _____________ Page No.12 of 22 https://www.mhc.tn.gov.in/judis bearing on the eligibility of the candidate to be a part of the police force.
24.Moreover, the order of reinstatement is a short and cryptic order that, in my view, does not take into account the facts in proper perspective. This order must be eschewed in determining eligibility of the petitioner to be part of the police force. As regards the judgment passed by the Criminal Court, it is an order of acquittal based on benefit of doubt.
25.Courts have consistently been reiterating the settled proposition that the yardsticks and standards to be adopted to test criminal and disciplinary proceedings are different and distinct and the conclusion in one, while being persuasive, will not bind the authorities in the conduct of the other. The judgment of the Criminal Court in CC No.493 of 2014 on the file of the Additional Mahila Court, Madurai, has been closed on the basis of a settlement arrived at by the parties.
26. The crimes alleged are in terms of Sections 354A and D of the Indian Penal Code relating to sexual harassment and stalking and the Court records that the complainants did not pursue the complaint any further and hence, acquits the accused giving him the benefit of doubt. The impact of _____________ Page No.13 of 22 https://www.mhc.tn.gov.in/judis this judgment pales into significance in the overall scheme and sequence of events that have transpired in the matter. This ground of the petitioner thus rejected.
27.As regards the argument that absorption into the police force is automatic for a member of the SPYB, conditions upon clearing the written exam, the respondents draw attention to Rule 7 (a), which demarcates the methods of absorption of the members of the Police Youth Brigade to the post of constable as one of the methods of direct appointment. Appointment under the aforesaid category is based on merit and is subject to availability of vacancy and applicable communal reservation. It is in this context that the eligibility of the petitioner has been verified.
28.The specific rule reads as follows:
Rule 7.Appointments other than temporary appointments, that is regular appointments.- (a) Appointments to the posts specified in column (1) of the Table below shall be made in accordance with the method specified in the corresponding entries in column (2) thereof:-
Name of post Method
(1) (2)
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………
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5(a)Constables Provided that 10 percent of vacancies in direct
(other than those recruitment shall be filled up from the dependents
mentioned in (b) to of the serving Police personnel including
(h) below) Ministerial Staff of the Police department and
(b)Constable Tailor works or dependents of retired or deceased and
(C)Constable medically invalidated Police Personnel.
Carpenter
(d)Constable Provided further that 10 percent of the above said
Armourer, 10% quota shall be filled up from among the
Rebrowning departments of the service ministerial staff of
(e)Constable of Police Department.
Radio Group
(f)Constable Cobbler Provided also that if no suitable outstanding
(g)Constable driver person is available to fill up 10 percent vacancies
(h)Band Constable reserved for outstanding persons in sports, then such vacancies shall be filled up from the department of serving Police. Personnel including ministerial staff of Police Department.
Provided also that the total percentage under sports quota and quota for department of serving Police Personnel including ministerial staff shall not exceed 20 percentage (G.O.Ms.No.698, Home, (Pol.IX) Department, dated: 9.8.2002) (1)By Promotion from Police Constables; or (2) By direct recruitment (2) By direct recruitment (1) By transfer from Police Constables; or (2) By direct recruitment By transfer from Police Constables By transfer from Police Constables (1) By transfer from Police Constables; or (2) By direct recruitment By transfer from Police Constables (1)By transfer from Police Constables (2) By direct recruitment _____________ Page No.16 of 22 https://www.mhc.tn.gov.in/judis
29.The argument that the absorption of the petitioner is automatic and hinges solely upon the marks obtained is thus rejected. A perusal of the above Rule makes it clear and categoric that appointment of a member of the SPYB as Grade-II Police Constable involves the very same regular procedure contemplated for other direct appointees to such post. The appointment at the first instance, upon clearing and qualifying in the written test, is provisional and subject to verification.
29.Such verification of credentials and antecedents is undertaken thereafter and the confirmation of the candidate is subject to clearance thereto. This is what has been done in the present case leading to the disentitlement of the petitioner. I find no infirmity in the impugned order in the light of detailed discussion as above and the impugned order is thus confirmed.
30.In this connection, I draw support from a recent judgment of the Hon’ble Supreme Court in the case of the Commissioner of Police, New Delhi Vs. Mehar Singh in Civil Appeal No.4842 of 2013 and another _____________ Page No.17 of 22 https://www.mhc.tn.gov.in/judis wherein the Bench reiterates that the police force is a disciplined force, which shoulders responsibility of maintaining law and order. An officer is thus to be seen as one endowed with the attributes and inclination of protecting the citizenry and not one who poses a threat to the same.
31.Reliance placed by the petitioner on a judgment in Commissioner of Police and others Vs. Sandeep Kumar (2011 (4) SCC 644), does not come to his aid.
32.The delinquency in that case had been condoned referring to Jean Val Jean in the Victor Hugo novel Les Miserables, where the protagonist had been condemned as a thief for the minor offence of stealing a loaf of bread for his hungry family. The Court allowed the Writ Petition stating that youth often commit indiscretions which must be condoned. Afterall, they say, that the offence in that case was not a serious one such as murder, dacoity or rape and hence a lenient view should be taken.
33.Much water has flown under the bridge and in 2016, a Bench of three Judges in Avtar Singh Vs. Union of India and others (2016 (8) SCC
741) has categorically settled the proposition that there should be no _____________ Page No.18 of 22 https://www.mhc.tn.gov.in/judis suppression or false mention of information by a candidate applying for a Government post. In the present case, the petitioner has admittedly suppressed the factum of involvement in the criminal case in his application and hence this factor stands firmly against the petitioner.
34.The Bench in Avtar Singh makes distinction between a serious offence and an offence which may be attributed to the exuberance of youth. The examples given towards the latter category are shouting slogans at a young age or other petty offences which, by their very nature, would not disentitle the incumbent for the post aspired to. This exception would not be available to the petitioner in light of the admitted and conscious factum of non-disclosure of the incident in the application form and the nature of the indiscretion committed.
35.For the above reasons, this Writ Petition is dismissed. No costs. Consequently, the connected Miscellaneous Petition is also closed.
.02.2022 Index : Yes/No _____________ Page No.19 of 22 https://www.mhc.tn.gov.in/judis Internet : Yes/No Lr Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned. _____________ Page No.20 of 22 https://www.mhc.tn.gov.in/judis To
1.The Principal/Commandant, O/o. the Principal/Commandant, Ty.PRS, TSP III Battalion, Veerapuram, Chennai-55.
2.The Director of General of Police, Dr.Radha Krishnan Salai, Mylapore, Chennai – 4.
3.The Deputy Inspector General of Police, No.1, AlagarKovil Road, Madurai-2, Madurai District.
4.The Superintendent of Police, Madurai, Madurai District.
_____________ Page No.21 of 22 https://www.mhc.tn.gov.in/judis DR.ANITA SUMANTH, J.
Lr Pre-delivery order made in W.P(MD)No.1047 of 2018 03.02.2022 _____________ Page No.22 of 22 https://www.mhc.tn.gov.in/judis