T. KOODALINGAM Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) This Writ Petition has been filed, under the Article 226 of the Constitution of India, to issue a Writ of Mandamus, directing the Respondents to accept the Pre-Foundation Course qualification of the Petitioner and to grant him a notional promotion as an Assistant Commissioner of Police with consequential monetary and pensionary service benefits.

(2.) The facts of case, in a nutshell, led to filing of this Writ Petition and necessary for disposal of same, are as follows:-

(3.) In the counter affidavit filed by the Respondents 1 and 2, it is stated as follows:-