LAWS(MAD)-2004-3-50

A D SAKKARAVARTHI Vs. STATE OF TAMIL NADU

Decided On March 16, 2004
A.D.SAKKARAVARTHI Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) A.D.Sakkaravarthi, the petitioner herein filed an application in T.A.No.95 of 1999 before the Tribunal requesting for Writ of Mandamus directing the respondents to consider the applicant for recruitment to the post of Sub Inspector in Taluk Police on the basis of seniority. The same was dismissed. Hence, this writ petition in W.P.No.9515 of 2000.

(2.) The facts set out in the writ petition filed by the petitioner are as follows:

(3.) The respondents have filed counter. The contents of the counter is as follows: