BRINDAVATHI Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE prayer in the writ petition is to direct the respondents to consider the claim of the petitioner for promotion to the post of Inspector of Police for the year 2004 and promote her as Inspector of Police with all consequential service and monetary benefits on par with the petitioner's juniors.

(2.) THE case of the petitioner is that she was appointed as Police Constable Grade-I on 11.02.1981 and thereafter, promoted as Head Constable in the year 1990 and further, posted as Woman Sub-Inspector of Police as per the proceedings of the Superintendent of Police, Dharmapuri dated 16.07.1996.

(3.) THIS court carefully considered the submissions made on either side and also perused the materials available on record including the affidavit filed by the petitioner and the counter filed by the 2nd respondent.