M.R. KANNAN Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE petitioner prays for issuance of a Writ in the nature of Mandamus, directing the second respondent to include the petitioner's name in the 2003-2004 seniority list of Police Constable Grade II on the strength of the order passed by this Court in W.P.(MD)No.1086 of 2007 dated 13.12.2007 based on the petitioner's representation dated 24.3.2012 in accordance with law.

(2.) THE operative portion of the judgement passed by this Court in W.P.(MD)No.1086 of 2007 reads as under:-

(3.) FIRSTLY , for the reason that the second Writ Petition to implement the directions issued in the previous Writ Petition is not competent. In case of the petitioner is aggrieved by non-grant of the benefit of the judgement, the remedy lies somewhere else.