M.Perumal vs The Director General Of Police
2022 Latest Caselaw 15619 Mad

                                                                                  WA(MD)No.1446 of 2011

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED: 21.09.2022

                                                          CORAM

                                    THE HON'BLE MRS JUSTICE J. NISHA BANU
                                                     AND
                                  THE HON'BLE MR JUSTICE N. ANAND VENKATESH

                                                W.A.(MD)No.1446 of 2011
                                                         and
                                                 M.P(MD)No.2 of 2011


                     M.Perumal                                ... Appellant/ Petitioner


                                                            /Vs./


                     The Director General of Police,
                     Mylapore,
                     Chennai-600 004.                         .. Respondents/Respondent


                     PRAYER:         Appeal filed under Clause 15 of the Letters Patent, praying this
                     Court, to allow this Writ Appeal by setting aside the order passed by this
                     Court in W.P(MD)No.9358/11 dated 05.09.2011.


                                     For Appellant      : Mr.G.Thalaimutharasu
                                     For Respondent     : Mr.D.Sasikumar
                                                          Additional Government Pleader



                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                   WA(MD)No.1446 of 2011

                                                          JUDGMENT

J. NISHA BANU,J.

and N. ANAND VENKATESH,J.

This Writ Appeal has been filed challenging the order passed by the

learned Single Judge in W.P(MD)No.9358 of 2011, dated 05.09.2011,

wherein the rejection order passed against the appellant refusing to appoint

him to the post of Grade-II Police Constable was sustained and the writ

petition was dismissed.

2.Heard Mr.G.Thalaimutharasu, learned counsel appearing for the

appellant and Mr.D.Sasikumar, learned Additional Government Pleader

appearing for the respondent.

3.This Court has carefully considered the reasons as assigned by the

learned Single Judge and we do not find any ground to interfere with the

same. That apart, the issue pertains to the selection to the post of Grade-II

Police Constable. The petitioner now must be aged about 42 years and no

useful purpose will be served in dealing with the case once again on merits.

https://www.mhc.tn.gov.in/judis WA(MD)No.1446 of 2011

4.In view of the above, this Writ Appeal stands dismissed. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                       (J.N.B.,J.) (N.A.V.,J.)
                                                                               21.09.2022
                     Index              : Yes/No
                     Internet           : Yes
                     Ns

                     To:

1.The Director General of Police, Mylapore, Chennai-600 004.

2.The Record Keeper, Vernacular Records Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis WA(MD)No.1446 of 2011

J. NISHA BANU,J.

and N. ANAND VENKATESH,J.

Ns

Judgment made in W.A.(MD)No.1446 of 2011 and M.P(MD)No.2 of 2011

Dated 21.09.2022

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