Madras High Court
J.Adiyaman vs The Director General Of Police on 12 June, 2023
W.P.No.22859 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 12.06.2023
CORAM
THE HONOURABLE MR.JUSTICE P.B.BALAJI
W.P.No. 22859 of 2016
and
W.M.P.No.19533 of 2016
J.Adiyaman ... Petitioner
Versus
1.The Director General of Police,
Tamil Nadu,
Mylapore, Chennai 600 04.
2.The Deputy Inspector General of Police,
Salem Range,
Salem.
3.The Superintendent of Police,
Dharmapuri District,
Dharmapuri. ... Respondents
PRAYER: Writ Petition is filed under Article 226 of the Constitution of
India, prays to issue a Writ of Certiorarified Mandamus, praying to call for
the records comprised in D.O.898/2010 C No.A2/294961/2010 dated
10.11.2010 and the consequential order Na.Ka.No.A2/3220/2011 dated
18.02.2011 on the file of the 3rd respondent, quash the same and
consequently direct the respondents to promote the petitioner as special Sub-
Inspector of Police with effect from 13.08.2010 along with his batch mattes
as per order of the 2nd respondent in R.C.No.A3/756/8582/2010 dated
12.08.2010 and D.O.No.693/2010 dated 13.08.2010 of the 3rd respondent
along with consequential promotional benefits.
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W.P.No.22859 of 2016
For Petitioner : Mr.R.Bharanidharan
For Respondents : Mrs.M.Shahjahan
Special Government Pleader
ORDER
This writ petition has been filed to call for the records comprised in
D.O.898/2010 C No.A2/294961/2010 dated 10.11.2010 and the
consequential order Na.Ka.No.A2/3220/2011 dated 18.02.2011 on the file of
the 3rd respondent, quash the same and consequently direct the respondents to
promote the petitioner as special Sub-Inspector of Police with effect from
13.08.2010 along with his batch mattes as per order of the 2nd respondent in
R.C.No.A3/756/8582/2010 dated 12.08.2010 and D.O.No.693/2010 dated
13.08.2010 of the 3rd respondent along with consequential promotional
benefits.
2. The case of the petitioner is that he was enlisted as Police Constable
Grade-II on 25.10.1984 and his seniority was fixed above PC 1184 and
below PC 1221 as per orders made in G.O.Ms.No.844 Home (Police.N)
Department dated 03.06.1997 and in D.O.No.91/98(A2/34765/97) dated
27.10.1998 of the Superintendent of Police, Dharmapuri. While the petitioner
was serving at Uthangari Police Station, he was issued with a charge memo
under Rule 3(b) of the TNPSS (D/A) Rules for having absented from duty
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W.P.No.22859 of 2016
without leave or permission from the competent authority. The petitioner
submitted his medical certificates to justify his leave on the ground of serious
illness. Subsequently, the petitioner joined duty. However, though his batch
mates were given upgradation much earlier, the petitioner was not considered
because of the pendency of the punishment awarded in disciplinary
proceedings namely, postponement of increment for two years without
cumulative effect, by the 3rd respondent on 01.12.1995. Subsequently, the
petitioner filed a writ petition in W.P.No.16377 of 2010 seeking direction
from this Court to direct the officials to consider his application in the nature
of mercy petition and this Court allowed the writ petition directing the 1 st
respondent to consider the mercy petition/representation and pass orders on
merits within a period of eight weeks. In pursuance to the said order, the 1st
respondent, by order dated 18.10.2010 in Rc.No.407/137084/AP.2(2)/2010,
had modified the punishment from “postponement of increment for two years
to “Black Mark”. It is the specific case of the petitioner that despite the
punishment being modified to “black mark”, he was not considered for
advancement on par with his batch mates. According to the writ petitioner,
the action of the respondents was wholly unjustified and arbitrary.
3. The 3rd respondent has filed a counter setting out the facts leading to
the award of punishment being modified as “black mark” and also
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W.P.No.22859 of 2016
specifically taking a stand that the petitioner's name was not considered for
inclusion in the approved list because any punishment before actual
promotion or appointment would be held against the said person. Therefore,
the respondents sought for dismissal of the petition.
4. Heard the learned counsel for the petitioner and the learned Special
Government Pleader for the respondents.
5. The learned counsel for the petitioner invited the attention of this
Court to the judgment of the Hon'ble Full Bench of this Court in the case of
Deputy Inspector General of Police, Thanjavur Range, Thanjavur Vs
V.Rani reported in 2011 3CTC 129. The ratio laid down by the Hon'ble Full
Bench of this Court was also specifically followed in W.P.No.13436 of 2011
dated 17.06.2011. That was also a case where the punishment imposed was
“black mark”. However, this Court following the ratio laid down by the
Hon'ble Full Bench, held that the embargo put on the right of the Government
Servants for being considered for promotion for further period after the
period of minor punishment is either in the name of check period, “one year
in the case of censure and five years in the case of other punishments” was
illegal and impermissible under statutory rules.
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W.P.No.22859 of 2016
6. The present facts are also identical to the facts of the case in
W.P.No.13436 of 2011 where this Court, following the ratio laid down by the
Hon'ble Full Bench of this Court, held that the petitioner was entitled to seek
promotion in the light of the pronouncement of the Hon'ble Full Bench
decision.
7. Accordingly, this Court sets aside the impugned order passed and
remits the matter to the 3rd respondent to consider the petitioner's promotion
in the light of the ratio laid down by the Hon'ble Full Bench reported in 2011
3 CTC 129 and pass fresh 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.
8. With the above direction, this writ petition is disposed of. No cost.
Consequently, connected miscellaneous petition is closed.
12.06.2023
Index : Yes / No
Internet: Yes
Speaking/non speaking order
nr
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W.P.No.22859 of 2016
P.B.BALAJI, J.,
nr
To
1.The Director General of Police,
Tamil Nadu,
Mylapore, Chennai 600 04.
2.The Deputy Inspector General of Police,
Salem Range,
Salem.
3.The Superintendent of Police,
Dharmapuri District,
Dharmapuri.
W.P.No. 22859 of 2016
and
W.M.P.No.19533 of 2016
12.06.2023
https://www.mhc.tn.gov.in/judis
