G JANARTHANAN Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE petitioner seeks for a mandamus to direct the respondent to treat the period of suspension of the petitioner from 02.06.2004 to 26.07.2009 as duty for all purposes in accordance with Fundamental Rules 54 Ruling -9 within a timeframe.

(2.) THE facts leading to the filing of this Writ Petition are as follows: -

(3.) IT is his further submission that stating all the above reasons, he had submitted his explanation to the respondents on 9.11.2009 and 23.11.2009, and as there was no order with regard to the settlement of the period of suspension and it is in violation of statutory rules, the petitioner left with no other remedy except to approach this Court, has filed this writ petition for the issuance of writ of mandamus for a direction to the respondents to treat the period of suspension as duty in accordance with Fundamental Rules.