Madras High Court
M.Krishnan vs The State Of Tamilnadu on 1 October, 2024
Author: J.Sathya Narayana Prasad
Bench: J.Sathya Narayana Prasad
W.P.(MD)No.535 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 01.10.2024
CORAM
THE HONOURABLE MR.JUSTICE J.SATHYA NARAYANA PRASAD
W.P.(MD)No.535 of 2022
M.Krishnan ... Petitioner
Vs.
1.The State of Tamilnadu,
Rep. by its Home Secretary,
Fort St.George,
Chennai -9.
2.The Director General of Police,
Kamarajar Salai,
Mylapore,
Chennai – 600 004.
3.The Deputy Inspector General of Police,
Tirunelveli Range,
Palayamkottai,
Tirunelveli.
4.The Superintendent of Police,
Kanyakumari District,
at Nagercoil. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
issuance of Writ of Certiorarified Mandamus, to call for the records relating to
1/5
https://www.mhc.tn.gov.in/judis
W.P.(MD)No.535 of 2022
the impugned order in Na.Ka.No.A1/15265/2021, dated 29.11.2021 issued by
the fourth respondent and to quash the same with the consequential direction to
all respondents to provide notional promotion with all salary and pension
benefits as such in the case of petitioners in WP(MD)Nos.2888 and 2989 of
2011 order, dated 27.06.2011 and W.P(MD)No.4864 of 2011 order, dated
27.04.2011.
For Petitioner : Mr.D.Saravanan
For Respondents : Mr.N.Ramesh Arumugam
Government Advocate
ORDER
Heard Both sides.
2. The learned counsel for the petitioner submitted that Special Leave
Petitions in S.L.PNos.6980 to 6996 of 2018 pending before the Hon'ble
Supreme Court of India.
3. The learned Government Advocate for the respondents drew attention
of this Court to the penultimate paragraph of the counter affidavit and the same
is extracted hereunder:
“It is also submitted that, similar cases in W.P(MD)Nos.
17078, 17079, 17080 and 17081 of 2016, W.P(MD)No.2903 of
https://www.mhc.tn.gov.in/judis
2014, dated 29.09.2022 W.P(MD)No.12333 of 2015, the
Hon'ble Madurai Bench of Madras High Court issued orders
on 29.09.2022 that following the judgment dated 04.02.2022 of
the Hon-ble Full Bench and the judgment dated 15.03.2022
rendered by Hon'ble Division Bench in W.A.Nos.3748 of 2019
etc., batch and the judgment rendered in W.P.(MD).No.17111
of 2019 by Llarned Single Judge, this Court is inclined to
dismiss the present Writ Petitions. Hence, these Writ Petitions
are dismissed. However, if any benefit is granted in Special
Leave Petition by the Hon-ble Supreme Court, the petitioners
are at liberty to claim the same after the disposal of the SLP.
There shall be no order as to costs. Consequently, connected
miscellaneous petitions are closed.”
4. In view of the above, the writ petition stands disposed of. No costs.
01.10.2024
NCC:yes/no
Index:yes/no
Internet:yes/no
SN
To:
1.The Home Secretary,
The State of Tamilnadu,
Fort St.George,
Chennai -9.
2.The Director General of Police,
Kamarajar Salai,
Mylapore,
Chennai – 600 004.
https://www.mhc.tn.gov.in/judis
3.The Deputy Inspector General of Police,
Tirunelveli Range,
Palayamkottai,
Tirunelveli.
4.The Superintendent of Police,
Kanyakumari District,
at Nagercoil.
https://www.mhc.tn.gov.in/judis
J.SATHYA NARAYANA PRASAD, J.
SN
01.10.2024
https://www.mhc.tn.gov.in/judis
