B. RAGHAVENDRAN Vs. INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The writ petition has been filed by the writ petitioner for issuance of Writ of Certiorarified Mandamuus, calling for the concerned records relating to the order dated 08.07.2015 in Ma.Aa.No.658/2015 Na.Ka.No.H2/026836/2015 passed by the 3rd respondent in so far as the petitioner is concerned and quash the same and consequently direct the 3rd respondent to reinstate the petitioner in services of Home Guards with all consequential monetary and other benefits.

(2.) The case of the petitioner is that originally he was appointed as a Home Guard in the Tamilnadu Home Guards Organisation on 17.04.2004 and he has been continuously working from the date of appointment without any complaint. He has also stated that he was working without any absence and his services were appreciated by his superiors and there was no complaint in respect of his work as on date.

(3.) The writ petitioner also come forward by saying that he has been attending duty regularly without absence upto 30.06.2015. While so, the Superintendent of Police, Villupuram by an order in No.Ma.No.658/2015 Na.Ka.No.H2/026836/2015 dated 08.07.2015 refused to renew the appointment on the ground that the petitioner's services were not satisfactory during the past preceding 3 years. Along with the writ petitioner, there are about 27 persons' appointments were not renewed. In the list of non-renewal, this petitioner's name was find place in Serial No.8. But the said order was passed without giving any notice to the petitioner and the same was passed by the 5thth respondent behind his back. Therefore, the petitioner was made a representation on 01.08.2015 to the Inspector General of Police, namely the 1stst respondent herein and again on 24.08.2015 a representation was sent by request for reinstatement into services. Apart from this, the petitioner also made representation on 24.09.2015 to the 3rd respondent/Superintendent of Police for the very same request and he has duly enclosing all the relevant certificates to show that he has attended the duty continuously for the 3 preceding years without any absence. Thereafter, on 14.01.2016, he has submitted a representation to the 1stst respondent and on 18.01.2016 and 08.02.2016 to the 3rd respondent, the representations were sent by the petitioner.