V. KULASEKARAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The order of punishment of postponement of increment for one year without cumulative effect imposed on the writ petitioner, which was confirmed by the Appellate Authority are under challenge in the present writ petition. Further, a direction is sought for to direct the respondents to consider the claim of the petitioner for promotion to the post of Deputy Superintendent of Police, Category-I for the year 2015-16 and promote him as Deputy Superintendent of police, Category-I and grant him all consequential service and monetary benefits.

(2.) The petitioner joined as a Sub-Inspector of Police through Direct Recruitment on 28/9/1987. He was promoted as Inspector of Police on 30/9/2003. There was a delay in promoting the petitioner to the post of Inspector of Police due to the pendency of the disciplinary proceedings and after exoneration, he was promoted as Inspector with retrospective effect on par with his junior.

(3.) The learned Senior counsel appearing on behalf of the petitioner mainly contended that the right of promotion of the petitioner to the post of Deputy Superintendent of Police was wrongfully denied on account of an erroneous implementation of the punishment of postponement of increment for one year without cumulative effect imposed on him. The punishment of postponement of increment for one year is to be implemented from the date of communication of the order to the writ petitioner.