M.NATARAJAN Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Appellant, a Deputy Superintendent of Police, has claimed that he made representations dtd. 14/12/1987 and 3/3/1999, respectively to the respondents to alter his Date of Birth from 10/8/1957 to 10/7/1959 and contending further that the said representations remained unanswered, filed W.P.No.34073 of 2014, for a writ of mandamus, directing the respondents to consider the representation dtd. 12/6/2014 and to dispose of the same.

(2.) After taking note of the objection raised by the learned Special Government Pleader not to entertain the writ petition, on the ground that the appellant entered police department, as Sub Inspector of Police in 1987 and thereafter promoted to the post of Inspector of Police in 1988 and further promoted to the post of Deputy Superintendent of Police in the year 2010, did not submit any representation within five years, from the date of entry into service and taking note of the fact that the abovesaid representations said to have been made were not proved by submission of any acknowledgment, writ Court by order dtd. 24/3/2017 in W.P.No.34073 of 2014, dismissed the writ petition as hereunder.

(3.) Inviting the attention of this Court to the proceedings No.Lr.A/1430/13422/87 of DIG (Trg), Mr.G.Gopinath, learned counsel for the appellant submitted that representation dtd. 14/12/1987 submitted to the Director General of Police, has been accepted and thus, referred to, in the abovesaid number. Learned counsel for the appellant further submitted that when there is proof of submission of the representation, respondents have failed to discharge their duty and thus, a mandamus ought to have been issued.