B SRIDHAR Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) INVOKING the writ jurisdiction of this court, the petitioner has sought for the issue of a writ of certiorarified mandamus to quash the order of the first respondent, dated 3. 5. 2006 and to direct the respondents to promote the petitioner as Head Constable with effect from 1. 7. 2001 with all consequential service and monetary benefits.

(2.) THE affidavit filed in support of the petition is perused. The court heard the learned counsel on either side. All the materials available are looked into.

(3.) THE petitioner joined the police service as Grade II Police Constable in the year 1988 and he was promoted as Grade I Police Constable on 1. 10. 1999. The petitioner was fully eligible to be promoted as Head Constable as on 1. 7. 2001, but he was promoted as Head Constable only on 25. 11. 2002. Hence, the writ petition has been brought forth, seeking the relief that virtually, he should have been promoted as on 1. 7. 2001 when there arose a vacancy for the post of Head Constable.