P S KUMARESAN Vs. DIRECTOR GENERAL OF POLICE AND THE CHAIRMAN, TAMILNADU UNIFORMED SERVICE RECRUITMENT BOARD

JUDGEMENT

(1.) The writ petition has been filed praying for a writ of mandamus to direct the respondents to pass orders on the representation, dated 31.10.2000 and the reminder representation, dated 3.3.2005, on merits and as per Rules.

(2.) It is submitted that the writ petitioner was enlisted as Grade-II Constable, on 9.6.1993. Subsequently, he was promoted as Grade-I Constable, with effect from 28.10.2004, in which post he continues till date.

(3.) The claim of the petitioner is that he has to be included in the promotion list for appointment in the 20% quota intended for service candidates. Insipte of several representations, the respondents have not taken steps to consider the request of the petitioner by disposing of the representations. Hence, the present writ petition has been filed.