P. SHANMUGHA PRIYA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE Petitioner has preferred the instant Writ of Certiorarified Mandamus praying for passing of an order by this Court in calling for the records pertaining to the impugned proceedings of the 3rd Respondent dated 01.06.2011 made in Memo No.2538/PSD -A1/1999 and to quash the same. Further, she has sought for a direction in directing the Respondents to re -fix the seniority in terms of marks obtained in the qualifying examination in respect of the Appointees selected under G.O.Ms.No.98 Home (Pol.2) Department dated 29.01.2003 to the post of Deputy Superintendent of Police Category -I.

(2.) THE Summation of Facts:

(3.) THE Learned Counsel for the Petitioner urges before this Court that the impugned order of the 3rd Respondent in Memo No.2538/PSD -A1/1999 dated 01.06.2011 is an illegal one, besides the same being contrary to the directions issued by the Hon'ble Supreme Court of India.