DEPUTY INSPECTOR GENERAL OF POLICE Vs. R MOOKAN

JUDGEMENT

(1.) Delay condoned.

(2.) Special leave granted.

(3.) The main grievance projected by learned counsel for the appellant in this appeal is against the following directions given by the Tribunal while deciding O. A. No. 1799 of 1994 filed by the respondent herein: "therefore, we direct the respondents to include the name of the applicant in the panel of Head Constables fit for promotion as Sub-inspectors for the year 1985 and promote him as Sub-Inspector from the date his junior got promoted with all service and monetary befits within two months from the date of receipt of this order or a copy thereof. "