K. BRINDAVATHI Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the Respondent to consider and pass orders on the Representation made by the Petitioner on 15/6/2019 for Implementation of the Punishment as Women Inspector of Police instead of Women Sub-Inspector of Police based on the Modified order passed by the Additional Director General of Police (L & O) dtd. 23/7/2010 and grant her notional Promotion and as well as reduction in the Rank and also consider her claim for Promotion as Deputy Superintendent of Police, Cat- I in view of the fact that the punishment was over as early as 2013 and grant the petitioner all consequential service, monetary benefits along with Interest @ 12 percentage till the date of disbursement within a limited time.

(2.) The petitioner filed the present writ petition at the age of 63 years and after a lapse of 5 years from the date of her retirement. The petitioner entered in service as Grade-I Police Constable and promoted up to the level of Sub-Inspector of Police. The petitioner reached the age of superannuation and retired from service on 28/2/2014. Earlier, the petitioner filed W.P.No.44400/2006 for a direction to direct the respondents to consider her claim for promotion as 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 junior.

(3.) With reference to the said prayer, this Court passed final orders in W.P.No.44400 of 2006 on 27/4/2012 as follows: