G NANDAGOPAL Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The petitioner has approached this Court, seeking the following relief:

(2.) The petitioner was recruited as police constable in Chennai City on 27.01986 and was promoted as lance Naick on 04.08.1990 and was further promoted as Naick on 07.01.1993. He was further upgraded as Head Constable on 25.09.1996. According to the petitioner, he had received more than 50 rewards and have not come to adverse notice in his career.

(3.) According to the petitioner, he is fully qualified for participating in the range promotion board conducted in the year 1999-2000 in which a 'C' list was prepared for 41 vacancies in Chennai City Police for the purpose of promotion to the post of Reserve Sub-Inspector of Police. The petitioner was also subjected to selection process and was also called for interview, viva voce and drill test. According to him, he had answered all the questions in the interview. However, as per the 'C' list published, the petitioner's name was not included whereas number of juniors have been included and promoted as Sub Inspector of Police (AR). Subsequently, the petitioner participated in range promotion board conducted in the years 2003, 2004 and 2005, but he was not selected.