V SANKARA KRISHNAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) PRAYER: Original Application No.541 of 2001 filed before the Tamil Nadu Administrative Tribunal, on abolition, transferred to the file of this Court and renumbered as Writ Petition No.166 of 2007, seeking for a writ of Certiorarified Mandamus, to call for the records pertaining to the Govt. letter No.101098/Pol.1-A/2000-288, dated 16.11.2000 and quash the same and to direct the respondents to include the applicant's name in the appropriate place above his immediate junior in the panel for Deputy Superintendent of Police, Cat.I, fit for promotion as Additional Superintendent of Police, Cat.I in G.O.Ms.No.1192, Home (Police-1A) Department, dated 6.11.2000, and to award all consequential benefits. Today, when this writ petition was taken up for hearing, it is brought to the notice of this Court that the petitioner was aged about 55 years at the time of the filing of the writ petition. Since the petitioner would have already attained the age of superannuation, the prayer in the writ petition does not survive. Hence, the writ petition is dismissed as infructuous. No costs.