S.Rajarathinam vs The Director General Of Police(Tn)
2024 Latest Caselaw 15306 Mad

Madras High Court

S.Rajarathinam vs The Director General Of Police(Tn) on 7 August, 2024

Author: R.Subramanian

Bench: R.Subramanian

                                                                             W.A(MD)No.1299 of 2024
                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 07.08.2024

                                                    CORAM:

                                   THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                     and
                                  THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI


                                             W.A(MD)No.1299 of 2024

           S.Rajarathinam                                     ... Appellant/Petitioner

                                                    -vs-
           1.The Director General of Police(TN),
            Office of the Director General of Police,
            Mylapore,
            Chennai – 600 004.

           2.The Deputy Inspector General of Police,
            Madurai Range,
            Madurai.

           3.The Superintendent of Police,
            Madurai,
            Madurai District.                                ... Respondents/Respondents



           PRAYER: Appeal filed under Clause 15 of Letters Patent, against the order passed

           in W.P(MD)No.13525 of 2021, dated 20.02.2024.

                           For Appellant           :Mr.A.Rajaram

                           For Respondents         :Mr.P.T.Thiraviyam,
                                                    Government Advocate


                                                  JUDGMENT

[Judgment of the Court was made by R.SUBRAMANIAN, J.]

Being aggrieved by the order of the Writ Court, dated 20.02.2024 made in https://www.mhc.tn.gov.in/judis ____________

W.P(MD)No.13525 of 2021, the writ petitioner/appellant, is on appeal.

2. The writ petition filed by the appellant/writ petitioner challenging the

punishment of rejection in rank for a period of two years on 27.03.1999, has been

dismissed by the Writ Court solely on the ground of delay. The Original Authority

imposed the punishment on 27.03.1999. The Appellate Authority rejected the

appeal on 25.06.1999 and the Revisional Authority rejected the revision on

30.06.2003. Thereafter, the writ petitioner claimed that he has filed a mercy

petition and kept quiet for almost eighteen years. In 2021, he moved this Court by

filing a writ petition seeking disposal of the mercy petition and thereafter, the

authorities obliged the petitioner by passing an order rejecting the mercy petition

enabling him to approach this Court. The eighteen years delay after filing of the

mercy petition would itself disqualify the writ petitioner from seeking any remedy

before this Court. Hence, we do not see any merit in this writ appeal and

accordingly, the same is dismissed. No Costs.

                                                       [R.S.M., J.]     [L.V.G., J.]
                                                                07.08.2024
           NCC      :Yes/No
           Index    :Yes/No
           Internet :Yes

           PM
           To:

1.The Director General of Police(TN), Office of the Director General of Police, Mylapore, Chennai – 600 004.

2.The Deputy Inspector General of Police, Madurai Range, Madurai.

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

3.The Superintendent of Police, Madurai, Madurai District.

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

PM

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

07.08.2024

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