R. CHENRAYAN Vs. THE DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) This writ petition has been filed challenging the order dated 12.2.2007, in and by which, the official respondent has rejected the petitioner's request for grant of acceleratory promotion.

(2.) Heard the learned counsel for the petitioner and the learned Additional Government Pleader appearing for the respondent and perused the materials available on record.

(3.) The case of the petitioner is that he was worked as a Head Constable at Perumbalai Out Post Police Station, Eriyar, Dharmapuri District. In the year 1999, the respondent police formed a police group against the Sandalwood smuggler namely Veerappan and his gang members, connected with the case in Crime No.319 of 1999 of Pennagaram Police Station. The then Superintendent of Police vide proceedings dated 25.7.2002, transferred the petitioner to Eriyur Police Station from Hogenakkal, to perform Special Intelligence duties to nab the Naxalites, Sandalwood Smuggler Veerappan and his gang members and the petitioner also played a very important role to nab the above said accused, Thereafter, the Superintendent of Police recommended his name for acceleratory promotion vide proceedings dated 16.12.2002. Subsequently, the Superintendent of Police, Dharmapuri also recommended his name for monetary benefits and allowance equivalent to that of Special Task Force members, to the Additional Director General of Police, Special Task Force on 31.5.2004.