DIRECTOR GENERAL OF POLICE MYLAPORE Vs. MUTHUPILLAI

JUDGEMENT

(1.) This appeal is against a judgment and order dated 03.07.2014, passed by the learned Single Bench allowing the writ petition filed by the respondent [hereinafter referred to as the "respondent/writ petitioner"], being W.P(MD)No.11261 of 2009 and setting aside the order dated 13.06.2008, impugned therein.

(2.) By the order under appeal, the learned Single Bench, has, in effect, directed the appellants to give the respondent/writ petitioner all the benefits of promotion against vacancies in the posts of Sub-Inspector of Police as on 31st July 2004 and fix his seniority accordingly.

(3.) The respondent/writ petitioner was initially appointed as a Grade II Police Constable on 14th November 1977. The respondent/writ petitioner was upgraded as Grade I Police Constable on 22nd July 1994 and promoted as Head Constable on 22nd July 1999. The next promotion post for the respondent/writ petitioner was the post of Sub-Inspector of Police.