KARUNANIDHI Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Since the issues involved in both the above writ petitions are one and the same, they are disposed of by way of this common order. The case of the petitioner in brief is as follows:--

(2.) Challenging the said show cause notice, the petitioner has filed Writ Petition No. 13889 of 2013 seeking to quash the same.

(3.) The petitioner has also filed Writ Petition No. 34242 of 2013 seeking to direct the respondents to consider his claim for promotion as Deputy Superintendent of Police, Category-I for the panel year 2011-12 published in G.O.(Ms). No. 465 Home (Police-2) Department dated 19.06.2012 and promote him as Deputy Superintendent of Police, Category-I without reference to the show cause notice issued by the Director General of Police dated 26.02.2013. It is the contention of the petitioner that since he has been acquitted/exonerated in the criminal cases as well as in the departmental proceedings, his claim for promotion to the post of Deputy Superintendent of Police, Category-I, for which he has become due in the year 2011-12, has to be considered. In this regard, the petitioner has also made a representation to the respondents on 25.11.2013, but there was no response for his representation. But, in the meantime, the Government have published another panel for the year 2012-13, wherein the petitioner's 175 juniors' names have been included and they were promoted as Deputy Superintendent of Police on 06.11.2013 vide G.O.Ms. No. 954 and the petitioner is forced to work under them, inspite of the fact that he is fully eligible for consideration for promotion after his exoneration in the departmental enquiry as well as in the criminal cases. Hence, the petitioner has filed W.P. No. 34242 of 2013 seeking for the relief as stated supra.