S.Kumaran vs The Deputy Inspector General Of ...
2021 Latest Caselaw 14097 Mad

                                                            1

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS



                                              Dated :       14.07.2021


                                                        CORAM:

                                    THE HONOURABLE MR. JUSTICE M.S. RAMESH

                                              W.P.No.27988 of 2018
                                                      and
                                              WMP.No.32559 of 2018


                     S.Kumaran                                             ... Petitioner

                                                                Vs.

                     The Deputy Inspector General of Police,
                     Kancheepuram Range,
                     Kancheepuram.                                          ...Respondent


                     PRAYER: Writ Petition filed under Article 226 of the Constitution of
                     India, praying to issue a Writ of Certiorarified Mandamus, calling for
                     the records of the impugned order in C.No.B2/7332/2016 dated
                     07.09.2018 issued by the respondent and to quash the same as
                     illegal and consequently, direct the respondent to reinstate the
                     petitioner in service, in the light of the judgment dated 16.02.2015
                     of the Hon'ble Apex Court reported in 2015 (3) CTC 119 and also
                     another latest judgment of the Apex Court in Civil Appeal No.8427-
                     8428 dated 21.08.2018 in the case of State of Tamil Nadu rep. by
                     Secretary to Government (Home) Vs. Promod Kumar, IPS and
                     Another.
                                           For Petitioner       : Mr.R.Sethu Pandian

https://www.mhc.tn.gov.in/judis/
                                          For Respondent        :Mr.K.V.Sajeev Kumar,
                                                                 Government Counsel
                                                                  2



                                                          ORDER

The present Writ Petition is heard through Video Conferencing

today.

2. The petitioner herein has challenged the order of

suspension on the ground of prolonged suspension.

3. Though the petitioner has raised several grounds

challenging the order of suspension, the learned counsel for the

petitioner made an earnest request that he would be satisfied if the

respondent is directed to reconsider the petitioner's request for

revocation of the suspension order. Request made by the petitioner

seems to be reasonable. Accordingly, liberty is granted to the

petitioner to make a fresh representation to the respondent seeking

for revocation of the suspension order, within a period of two weeks

from the date of receipt of a copy of this order and on receipt of the

same, the respondent shall consider it on its own merits and take

appropriate course of action in accordance with law, within a period

of two weeks from the date of receipt of the fresh representation.

https://www.mhc.tn.gov.in/judis/

4. The Writ petition stands disposed of accordingly.

Consequently, the connected Miscellaneous Petition is closed. There

shall be no order as to costs.

14.07.2021

Index:Yes/No Order: Speaking/Non-speaking

DP

To

The Deputy Inspector General of Police, Kancheepuram Range, Kancheepuram.

https://www.mhc.tn.gov.in/judis/

M.S.RAMESH.J,

DP

ORDER MADE IN W.P.No.27988 of 2018 and WMP.No.32559 of 2018

14.07.2021

https://www.mhc.tn.gov.in/judis/