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M.Ananda Jothi vs The Additional Chief Secretary To ...
2021 Latest Caselaw 9323 Mad

Citation : 2021 Latest Caselaw 9323 Mad
Judgement Date : 8 April, 2021

Madras High Court
M.Ananda Jothi vs The Additional Chief Secretary To ... on 8 April, 2021
                                                             WP NO.8754 OF 2021


       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                           DATED : 08.04.2021

                                   CORAM

       THE HONOURABLE MR. JUSTICE M.GOVINDARAJ

                          WP NO.8754 OF 2021

M.Ananda Jothi                                           .. Petitioner

                                   Versus

1.The Additional Chief Secretary to Government
  Home Department
  Secretariat
  Chennai – 600 009.

2.The Director General of Police
  Law & Order
  Chennai – 600 004.

3.The Commissioner of Police
  City Police Office
  Chennai City.                                          .. Respondents

PRAYER: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, directing the respondents herein to
consider and pass orders on the petitioner's representation dated 22.08.2020
regarding promotion to the post of Assistant Commissioner of Police
(Armed Reserve) on par with his batch-mates in the light of the Division
Bench judgment in W.A.No.52 of 2015 dated 21.09.2017 which is
confirmed by the Supreme Court in SLP (C) No.23702/2018 dated
03.10.2018 within a time frame.

1/4
                                                              WP NO.8754 OF 2021


              For Petitioner    :      Mr.G.Bala

              For Respondents :        Mr.A.Aruldoss
                                       Government Advocate

                                 ORDER

Mr.A.Aruldoss, learned Government Advocate takes notice on

behalf of the respondents. By consent, the writ petition is taken up for final

disposal.

2.Heard the submissions made by the learned counsel for the

petitioner.

3.Considering the limited prayer, a direction is given to the

respondents to consider the petitioner's representations dated 22.08.2020, in

the light of the Division Bench judgment in W.A.No.52 of 2015 dated

21.09.2017 which is confirmed by the Hon'ble Supreme Court in SLP (C)

No.23702/2018 dated 03.10.2018, and pass orders, on merits and in

accordance with law, within a period of four weeks from the date of receipt

of a copy of this order.

WP NO.8754 OF 2021

4.The Writ Petition is disposed of accordingly. No costs.




                                                                08.04.2021

Index       : Yes / No
Internet    : Yes / No
TK

To

1.The Additional Chief Secretary to Government Home Department Secretariat Chennai – 600 009.

2.The Director General of Police Law & Order Chennai – 600 004.

3.The Commissioner of Police City Police Office Chennai City.

WP NO.8754 OF 2021

M.GOVINDARAJ, J.

TK

WP NO.8754 OF 2021

08.04.2021

 
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