M THILLAI NATARAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) W.P.No.14366 of 2008: Writ petition filed under Article 226 of The Constitution of India to issue a Writ of certiorarified mandamus to call for the records relating to the order of the first respondent herein in G.O.Ms.No,658 Home (Police 2) Department dated 10.06.2008 and quash the same insofar as it fails to include the petitioner's name in the panel of Inspectors of Police fit for appointment by recruitment by transfer for the post of Deputy Superintendent of Police for the year 2007-2008 and consequently direct the respondents herein to include the name of the petitioner in the said list after Serial No,36 and above Serial No,37 with all consequential benefits.) Common Order: The writ petition in W.P.No,8886 of 2008 was filed challenging the Government Order in G.O.Ms.No.1396 Home (Pol.1A) Department dated 03.10.2007 and consequently directing the respondents to promote him to the post of Deputy Superintendent of Police.

(2.) THE writ petition in W.P.No.14366 of 2008 was filed for quashing of the order of the first respondent made in G.O.Ms.No,658 Home (Police 2) Department dated 10.06.2008 sofar as it fails to include the name of the petitioner in the panel of Inspector of Police fit for appointment by recruitment by transfer for the post of Deputy Superintendent of Police for the year 2007-2008 and consequently directing the respondents to include the name of the petitioner in the said list with all consequential benefits.

(3.) THE said Government Order came as a shock to the petitioner since the petitioner was due for promotion to the post of Deputy Superintendent of Police. He, therefore, made a representation to the second respondent on 19.02.1998 but however the same was not considered. THE petitioner, being aggrieved over the said Government Order, has come up with the said writ petition.