K RAMAN Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) BY consent of the learned counsel for the petitioner as well as the learned Government Advocate, the writ petition is taken up for final disposal.

(2.) PETITIONERS in the respective writ petitions seek direction to the respondents to include their names in the list of persons, fit for promotion to the next higher post respectively, without reference to the pendency of S. C. No. 117 of 1996 on the file of the Sessions Court, Krishnagiri and connected departmental proceedings initiated against them.

(3.) PETITIONER in W. P. No. 12604 of 2006 is a Head Constable and the petitioner in W. P. No. 12605 of 2006 is an Inspector of Police, and they are accused No. 171 and 157 respectively in the criminal case pending in S. C. No. 117 of 1996 on the file of the Sessions Court, Krishnagiri. The said criminal case is registered by the Superintendent of Police, Dharmapuri, in connection with the assault of the villagers of Vachathi on 20. 6. 1992 for the offences under sections 143, 147, 149, 323, 427 IPC, read with section 3 (1) (10) (11) (13) (15) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act. In the said case, the Police Officials, Officials of the Forest Department and the Officials of the Revenue Department are arrayed as accused. The petitioners were also proceeded departmentally in P. R. No. 3 of 1997 and a charge memo under Rule 3 (b) is pending against them.