S NARAYANAN Vs. DIRECTOR GENERAL OF POLICE; DEPUTY INSPECTOR GENERAL OF POLICE, TIRUNELVELI RANGE; SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The prayers in this Writ petition is for the issuance of a Writ of Mandamus to direct the respondents to promote the petitioner as Sub Inspector of Police and extent all benefits to him with retrospective effect.

(2.) Heard both sides.

(3.) The facts in nutshell which are absolutely necessary and germane for the disposal of this writ petitions would run thus: