BABU Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THIS writ petition has been filed praying that this Court may be pleased to issue a writ of Certiorarified Mandamus to call for and quash the impugned order of the first respondent, dated 24.10.2006 and to direct the respondents to revise the seniority of the petitioner, as a head constable, with effect from 29.5.1998, with all consequential service and monetary benefits.

(2.) IT has been stated that the petitioner had been promoted as a head constable (temporary), on 29.5.1998, along with certain other police personal, namely, Kannan, Vijayan, Sasithar, and Sampathkumar. Even though the promotion of the four other persons had been regularised, as head constables (regular), on 30.6.1999, the promotion of the petitioner had been regularised only from 31.7.2000. No valid reasons were available for the respondents to regularise the promotion of the petitioner, as a head constable (regular), belatedly.

(3.) IN such circumstances, this Court finds it appropriate to set aside the impugned order of the first respondent, dated 24.10.2006, and to direct the respondents to regularise the promotion of the petitioner on par with the other similarly placed persons, along with the consequential service and other monetary benefits that would be due to him.