N NAGARAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) SEEKING to issue a writ of Certiorarified Mandamus to quash the order passed by the second respondent made in Rc. No. 100478/ngb-IV (1)/2001 dated 25. 8. 2001 and the consequential order passed by the first respondent in Letter No. 29819/police. III/2006-3, Home (Police III) Department, dated 23. 5. 2006 and further to issue a direction to the respondents to regularize the services of the petitioner in the cadre of Sub Inspector of Police with effect from 10. 9. 1986 and to give due seniority and further promotion as Inspector of Police and confer all the consequential benefits.

(2.) AFFIDAVIT filed in support of the petition is perused.

(3.) THE Court heard the learned counsel on either side.