JAYAKUMAR, FORMERLY INSPECTOR OF POLICE, NIB CID Vs. THE SECRETARY TO GOVERNMENT, HOME (POL.II) DEPARTMENT AND THE DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The Petitioner has preferred the instant Writ of Mandamus praying for an issuance of an order by this Court in directing the Respondents to consider his claim for promotion as Deputy Superintendent of Police, Cat-I by including his name in the panel for the year 2009-2010 as communicated by the First Respondent in G.O.Ms.No.598, Home (Pol-II) Department dated 02.07.2010 and to promote him as Deputy Superintendent of Police, Cat-I and grant him all consequential service and monetary benefits on par with his junior.

(2.) The Germane Facts of the Writ Petition:

(3.) The stand of the Petitioner is that he attained sufficient seniority and merit for consideration of his claim for promotion to the post of Deputy Superintendent of Police, Cat-I by including his name in the panel for the year 2009-2010. The crucial date for preparation of the panel was 01.06.2009 and the date of consideration is on 02.07.2010. Further more, the First Respondent/ Secretary to Government, Home (Pol.II) Department, Chennai-9 published the temporary panel for Inspector of Police fit for promotion by recruitment by transfer of service as Deputy Superintendent of Police (Cat-I) for the year 2009-2010 approved in G.O.Ms.No.598, Home (Pol-II) Department dated 02.07.2010 in and by which his name was not included. However, junior by name Tr.Rajavelu was included in SI.No.110 and he was promoted as Deputy Superintendent of Police, Cat-I.