Madras High Court
V.Chandrasekaran vs The Secretary To Government on 28 November, 2023
W.P.No.27778 of 2011
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28.11.2023
CORAM:
THE HON'BLE MR.JUSTICE K.KUMARESH BABU
W.P.No.27778 of 2011
V.Chandrasekaran ...Petitioner
vs.
1.The Secretary to Government,
Home (Police II) Department,
Fort St.George, Chennai – 9.
2.The Director General of Police,
Dr Radhakrishnan Salai,
Mylapore, Chennai – 4.
3.The Deputy Inspector General of Police,
Thanjavur Range, Thanjavur.
4.The Superintendent of Police,
Tiruvarur District, Tiruvarur. ... Respondents
PRAYER:-Writ Petition filed under Article 226 of the Constitution of
India, to issue a Writ of Certiorarified Mandamus to call for the records of
the 4th respondent in connection with the impugned order passed in C
No.A1/14871/11 dated 19.09.2011 and quash the same and further direct
the respondents to take into consideration the entire service rendered by the
petitioner as a Police Constable from 01.04.1987 to till date for the purpose
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W.P.No.27778 of 2011
of upgrading him as a Special Sub-Inspector of Police and upgrade him as
Special Sub-Inspector of Police w.e.f. 01.04.2006 and grant him all
consequential service and monetary benefits and pass such other orders.
For Petitioner : Mr.M.Muthappan
For Respondents : Mr.R.Neethi Perumal
Government Advocate
ORDER
This Writ Petition has been filed challenging the order passed by the
4th respondent order in C No.A1/14871/11 dated 19.09.2011 and quash the
same and further direct the respondents to take into consideration the entire
service rendered by the petitioner as a Police Constable from 01.04.1987 to
till date for the purpose of upgrading him as a Special Sub-Inspector of
Police and upgrade him as Special Sub-Inspector of Police w.e.f. 01.04.2006
and grant him all consequential service and monetary benefits.
2. Heard Mr.M.Muthappan, learned counsel for the petitioner and
Mr.R.Neethi Perumal, learned Government Advocate appearing for the
respondents.
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3. The learned counsel for the petitioner submitted that the lis raised
in this Writ Petition is already covered by a Full Bench Judgment of this
Court in the case of The State of Tamil Nadu & Others Vs C.Srinivasan in
W.A.Nos.3748 of 2019 and etc., batch, dated 04.02.2022.
4. A perusal of the aforesaid Full Bench Judgment would clearly
indicate that the petitioner would not be entitled for the relief that is sought
for in this Writ Petition. Hence, this Writ Petition is dismissed. However,
there shall be no order as to costs.
28.11.2023
gba
Index : Yes/No
Speaking order : Yes/No
https://www.mhc.tn.gov.in/judis
To
1.The Secretary to Government,
Home (Police II) Department,
Fort St.George, Chennai – 9.
2.The Director General of Police,
Dr Radhakrishnan Salai,
Mylapore, Chennai – 4.
3.The Deputy Inspector General of Police,
Thanjavur Range, Thanjavur.
4.The Superintendent of Police,
Tiruvarur District, Tiruvarur.
https://www.mhc.tn.gov.in/judis
K.KUMARESH BABU, J.
GBA
https://www.mhc.tn.gov.in/judis
28.11.2023
https://www.mhc.tn.gov.in/judis
