NASRUDEEN Vs. DIRECTOR GENERAL OF POLICE AND OTHERS

JUDGEMENT

(1.) Mr.V. Jayaprakash Narayanan, learned Special Government Pleader takes notice for the respondents.

(2.) This Writ Petition has been filed seeking for a direction to the respondent to consider the seniority of the petitioner from the year 2009 and further consider the promotion of the petitioner based on the year 2009.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner was appointed as Grade II Police Constable in the Tamil Nadu Police Subordinate Services on 01.08.1984 and he was promoted as Grade-I, Police Constable on 25.07.1995 and he was promoted as head constable on 07.01.2010, subsequently on 01.08.2010, he was promoted as Special Sub Inspector of Police and further promoted as Sub Inspector of Police on 08.02.2016 and at present working as Sub Inspector of Police, Kilpennathur Police Station , Thiruvannamalai District. It is further submitted that the petitioner having joined the department on 01.08.1984 and got promotion as Sub-Inspector of Police in 2016, he should have been promoted as Inspector of Police, but till date he was not given promotion. Adding further, the learned counsel for the petitioner would submit that the respondents have not followed the principles and rules thereof in fixing the seniority of the petitioner. Having the wrong seniority fixed by the respondents, the petitioner could not get promotion on the due dates. In this regard, he would submit that the petitioner has made a representation mentioning all those facts to the respondents and since no reply was given by them, the petitioner has come forward with this Court seeking for the aforesaid relief. Adding further, he would submit that in similar circumstances, Madurai Bench in W.P.(MD)Nos.2988, 2989 dated 27.6.2011 and W.P.(MD)No.4864 of 2011 dated 27.4.2011, granted the benefits to the petitioners therein and therefore, he prays that the benefit of the said judgment may be extended to the present petitioner also.