The State Of Tamil Nadu vs T. Manivannan
2025 Latest Caselaw 5216 Mad

Madras High Court

The State Of Tamil Nadu vs T. Manivannan on 23 June, 2025

Author: R.Subramanian

Bench: R. Subramanian

                                                                                                W.A.No.790 of 2024

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 23/6/2025

                                  THE HONOURABLE MR JUSTICE R. SUBRAMANIAN
                                                   AND
                                   THE HONOURABLE MR.JUSTICE K. SURENDER

                                             Writ Appeal No.790 of 2024
                                                       and
                                              C.M.P.No.5327 of 2024

                     1. The State of Tamil Nadu
                        rep. By its Principal Secretary to Government
                        Department of Home (Police)
                        Secretariat
                        Chennai 600 009.

                     2. The Director General of Police
                        Head of Police Force
                        Mylapore
                        Chennai 600 004.

                     3. The Deputy Inspector General of Police
                        Kancheepuram Range
                        Kancheepuram

                     4. The Commissioner of Police
                        Greater Chennai Police
                        Vepery
                        Chennai 600 007.                          ...                  Appellants

                                                                Vs
                     1. T. Manivannan

                     1/4




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                                                                                                        W.A.No.790 of 2024



                     2. A.P.Pushparaj                                     ...                  Respondents


                                        For appellants                    ...       Mr.P.Kumaresan
                                                                                    Additional Advocate General
                                                                                    assisted by Mr.P.Anandakumar
                                                                                    Government Advocate

                                        For respondents                   ...       Mr.M.R.Jothimanian
                                                                                    for R.R.1 and 2
                                                                      -----

                                                            JUDGMENT

(Judgment of the Court was made by the Hon'ble R.Subramanian J)

The petitioners along with others challenged 'C' List dated 22/7/2005

in W.P.No.31221 of 2005 and by order dated 2/8/2010, this Court had

allowed the writ petition with a directions which reads as under:-

“22. In the result, this writ petition is allowed and the impugned order, so far as the petitioners are concerned is quashed. The respondents 1 and 2 are directed to finalise the “C” list on the basis of the marks secured by the petitioners in the range promotion board for the year 2004 and give promotion to the petitioner (*) 2, 3, 5, 7, 8, 10, 11, 12 and 15 with retrospective

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effect on part with other selected candidates, according to their original seniority and to give promotions to the petitioners (*) 1, 4, 6, 9, 13 and 14 with retrospective effect from the date on which their juniors were promoted and to pay all monetary benefits to the petitioners, based on such promotions. The respondents 1 and 2 are directed to comply with the above directions, within a period of four weeks from the date of receipt of a copy of this order. However, no order as to costs.

Consequently, connected miscellaneous petitions are closed.”

2. This direction has become final. Admittedly, one of the juniors of

the respondents viz., one S.Jeevarathinam has been promoted as Sub-

Inspector, though his promotion was recalled, subsequently he has been

allowed to retire as Sub-Inspector. Since the directions issued in

W.P.No.31221 of 2005 has become final, the learned Single Judge

cannot be faulted for having allowed the writ petition, directing

promotions to the respondents from the date on which their junior viz., one

R.SUBRAMANIAN,J

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AND

K.SURENDER, J

mvs.

Mr.S.Jeevarathinam was promoted. This direction is issued only as per the

earlier decision of this Court which has already become final. Hence, writ

appeal is dismissed. It is stated that the first respondent had already retired,

he will be entitled for notional promotion and all monetary benefits. No

costs. Consequently, connected Miscellaneous Petition is closed.

(R.SUBRAMANIAN, J) (K.SURENDER, J) 23rd June, 2025

mvs.

Index: Yes/No

Neutral citation: Yes/No

WA NO.790 of 2024

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