M KRISHNABHADRAN Vs. KAILASANATHAN

JUDGEMENT

(1.) The petitioners retired from the post of Superintendent of Police. They would request that the respondents shall include them also in Ext.P5 list of Officers for consideration for conferment of IPS. The first petitioner has filed Ext.P6 and the second petitioner Ext.P6(a) representations before the second respondent making the same request. Learned counsel for the petitioners submits that action to process the claims of eligible officers has been taken up by the second respondent and unless directions are issued, the representations filed by the petitioners are likely to go unnoticed.

(2.) Heard Govt. Pleader for the respondents.

(3.) In the above circumstances, I am inclined to dispose of the writ petition issuing the following directions:-