S ARUMUGASAMY Vs. NIRANJAN MARDI I A S

JUDGEMENT

(1.) The grievances of the writ petitioner is that the petitioner initially filed WP.No.24322 of 2010, for a declaration to declare GO.Ms.No.1396, Home Department dated 03.10.2007 is null and void as far as the petitioner is concerned, and declare inclusion of the petitioner's name in SI.No.19 in G.O.Ms.No.504, Home Department dated 29.06.2009 as illegal, null and void, unwanted and inoperative as far as the petitioner is concerned and consequently direct the respondents more particularly the 2nd respondent to grant opportunity to the petitioner by including his name in the promotion list or individually and the promote the petitioner fit for promotion to the post of Additional Superintendent of Police by fixing the seniority of the petitioner with effect from 07.02.2005.

(2.) This Court passed an order on 09.11.2010 and the relevant paragraphs are extracted hereunder:

(3.) The learned counsel appearing for the petitioner submitted that the said order is followed in other cases and the said order of this Court was also implemented and therefore, the matter in issue is covered by the judgement of this Court, more particularly, WP.NO.17312 of 2008 dated 110.2009.