C. RENUGOPAL Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) WITH the consent of both parties, the writ petition itself is taken up for final disposal.

(2.) THE petitioner was appointed as Grade II Police Constable on 15.10.1984. He was promoted as Grade I Police Constable on 15.10.1995. He was further promoted as Head Constable on 01.05.2002.

(3.) SINCE the petitioner was not upgraded in the said order dated 7.5.2012, he has fled this writ petition, seeking for a direction to upgrade him as Special Sub Inspector of Police with effect from 1.5.2013 in the light of G.O. (Ms) No.15 (Pol.V) Department, dated 7.1.2010 and in the light of Full Bench judgment of this court reported in 2011 (3) C.T.C.129 (The Deputy Inspector General fo Police, Thanjavur Range v. V.Rani) with all consequential service and monetary benefits.