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Judgment
5 paragraphs · 222 wordsCase taken up. Learned Counsel for Petitioner is present.
Failing to make compliance of Order of this Tribunal, a notice in form of Show Cause cum Reminder has been issued through Superintendent of Police, through speed post in month of February, 2024. It was reported by Office that the same was delivered in the Office of Superintendent of Police, but no compliance is there.
It is the paramount duty of each instrumentality of the State to make compliance of the direction of Court, and in case of non - compliance, the circumstances are to be reported to the Court, in time. But in the present case, repeated reminders, then Show Cause Notice with reminder are being issued, but of no avail. Hence, let a Show Cause Notice by name against the Superintendent of Police, be issued, for submission of his explanation, if any, as well as report with regard to action taken by him against the erring Police Officer and compliance report, as was previously directed, within four weeks.
It is being impressed, that in case of failure, coercive process may be issued. Office is being directed to communicate a copy of this order to Director General of Police, Tamilnadu, by name, by email as well as fax too.
List the matter on 30.09.2024 "for further directions".