A ARJUNAN Vs. SUPERINTENDENT OF POLICE, RAMANATHAPURAM, RAMANATHAPURAM

JUDGEMENT

(1.) The present writ petition is filed seeking for a direction to the respondent to grant promotion to the petitioner in accordance with law and without reference to the charge memo, dated 15.05.2009.

(2.) This writ petition was once dismissed for default by this Court by order dated 04.01.2011. On the petitioner filing an application in M.P. (MD) No. 1 of 2011, the same was restored on 31.03.2011.

(3.) On notice from this Court, the first respondent, Superintendent of Police, Ramanathapuram, has filed a counter affidavit dated 'nil' February 2011. In the counter affidavit, the reason for not promoting the petitioner has set out in paragraph and in paragraph 15, is as follows: