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Judgment
P. Jyothimani, J.—Mr. R. Neelakandan, learned Government Advocate, takes notice on behalf of the Respondents. Heard both. By consent, the writ petition itself is taken up for final disposal.
The writ petition is for a direction against the first Respondent-Director General of Police to consider the appeal filed by the Petitioner dated 11.11.2010, against the order of the second Respondent-Commissioner of Police, dated 23.08.2008, by which, the Commissioner, while considering the complaint given by the Petitioner has come to a conclusion that there is no reason to inflict punishment on the Police Officer concerned against whom an allegation of molesting the modesty of a woman in the public place has been made and thereby, the punishment of postponement of increment stood cancelled.
Considering the above facts and circumstances of the case, without going into the merits of the case, the first Respondent-Director General of Police, is directed to consider the appeal filed by the Petitioner dated 11.11.2010, against the order of the second Respondent-Commissioner of Police dated 23.08.2008 and after giving an opportunity of hearing to the Petitioner as well as to the person against whom accusation has been made, pass appropriate orders, on merits and in accordance with law, within a period of twelve weeks from the date of receipt of a copy of this order. This writ petition is disposed of accordingly. No costs.