K KANNIAPPAN Vs. SECRETARY TO GOVT HOME

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of mandamus, directing the respondents to consider the case of the petitioner for promotion to the post of Deputy Superintendent of Police Category I by appointment by transfer, without reference to punishment suffered in the year 2001-2001, with all consequential service and monetary benefits.

(2.) THE petitioner was directly recruited as Sub Inspector of Police on 15.10.1976 and was promoted to the post of Inspector on 26.8.1988. During his service, the petitioner was awarded 100 rewards including 12 meritorious service awards. THE petitioner is eligible to be promoted as Deputy Superintendent of Police Category I.

(3.) THE case pleaded in the petition is, that the petitioner was imposed a minor punishment of postponement of increment for a period of one year without cumulative effect on 04.04.2001.