SELVAM Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE petitioner has filed this writ petition seeking issuance of a writ of certiorarified mandamus to call for the records relating to the orders in Pro. Rc. No. 131823/pr. II (2)/2004 dated 09. 07. 2004 of the first respondent, Pro. Rc. No. 87269/ap. II (2)/2004 dated 11. 06. 2001 of the second respondent and Pro. c. No. Appl. 14/h1/99 dated 10. 03. 1999 of the third respondent and PR. No. 39/h1/99 dated 13. 01. 1999 of the fourth respondent quash the same and to issue directions to promote him as Head Constable with retrospective effect from the date of promotion of his immediate junior with all consequential benefits.

(2.) THE petitioner's case, in brief, is as under:

(3.) ON the other hand, the fourth respondent representing the other respondents, has filed counter contending that: