Madras High Court
R. Vasanth vs The The Director General Of Police on 25 February, 2025
Author: C.V. Karthikeyan
Bench: C.V. Karthikeyan
W.P.No. 6454 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 25.02.2025
CORAM:
THE HONOURABLE MR JUSTICE C.V. KARTHIKEYAN
W.P.No.6454 of 2025 and
W.M.P. Nos.7091 and 7092 of 2025
R. Vasanth ... Petitioner
vs
1. The The Director General of Police
Dr. Radhakrishnan Salai,
Mylapore, Chennai 600 004.
2. The Additional Director General of Police
(administration)
Dr. Radhakrishna Salai,
Mylapore, Chennai 600 004. ...Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of
India praying to issue a Writ of Certiorarified Mandamus or any other
appropriate writ, order or direction in the nature of a writ calling for the
records relating to the impugned order in RC No.089907/Rec.II(1)/2018-
2 dated 16.01.2025 passed by the 1st respondent herein and quash the
same and consequently direct the 1st and 2nd respondents to revert back
from Sl.No.323(a) and place petitioner in original seniority in Sl.No.124
in state seniority of 2008 Direct Recruitment Sub Inspector Batch.
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1/6
W.P.No. 6454 of 2025
For Petitioner : Mr. V. Janarthanan
For Respondents : Ms. A. Bakkialakshmi,
Government Advocate
ORDER
This Writ Petition has been filed in the nature of a certiorarified
Mandamus seeking records relating to an order dated 16.01.2025 passed
by the first respondent and to quash the same and direct the respondents
to revert the petitioner from Sl.No.323(a) in the position of seniority and
place him in original seniority in Sl.No.124 in State seniority of 2008
Direct Recruitment Sub Inspector Batch.
2. It is contended that the petitioner had been selected as Sub
Inspector to discharge the duty of Sub Inspector on 18.01.2008 after due
process. It had been further contended that one of the requirements is that
the petitioner should undergo training on Police Training College. If the
training is not satisfactory, then there could also be a direction to rewrite
the examination through a separate examination. He then went on leave
owing to the fact that his wife committed suicide for personal reasons.
All the facts were examined by the respondents and they had issued a
show cause notice to the petitioner. The petitioner had also replied and
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the impugned order came to be passed by placing the petitioner down
grading him from seniority list No. 124 to 323(A).
3. The learned counsel for the petitioner stated that the issue raised
had been answered by a Division Bench of this Court in the case of
M.P.Saraswathy and others vs. R. Paranthaman and others reported in
(2024) ILLJ 37 Mad (Neutral Citation). It is contended that the Division
Bench had examined a very similar issue about the training and not
qualifying during the course of training. The respondent did not appear
to have examined this particular judgment of the Division Bench of this
Court. In view of that particular fact, without entering into a discussion
on the merits of the orders passed and retaining that liberty to the
respondents to pass appropriate orders, the impugned order is set aside
and the matter is remitted back to the first respondent to consider the case
afresh and also examine the judgment referred supra namely, Neutral
Citation (2024) ILLJ 37 Mad (M.P. Saraswathy and others vs. R.
Paranthaman and others). The first respondent may examine and pass
appropriate orders within a period of four weeks from the date of receipt
of a copy of this order.
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4. With the above directions, this writ petition stands disposed of.
No costs. W.M.P. No. 7091 /2025 which was filed to dispense with
the production of the original impugned order stands allowed.
Consequently connected miscellaneous petition is closed.
25.02.2025
Internet : Yes / No
Index: Yes / No
Speaking order / Non speaking order
Bga
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To
1. The The Director General of Police
Dr. Radhakrishnan Salai,
Mylapore, Chennai 600 004.
2. The Additional Director General of Police
(administration)
Dr. Radhakrishna Salai,
Mylapore, Chennai 600 004.
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C.V. KARTHIKEYAN, J.
bga
W.P.No.6454 of 2025 and
W.M.P. Nos.7091 and 7092 of 2025
25.02.2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/03/2025 06:16:18 pm )
